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State of Jammu-Kashmir - Section

Section 15 in The Jammu and Kashmir State Vigilance Commission Act, 2011

15. Chief Vigilance Commissioner, Vigilance Commissioner and staff to be public servants.

- The Chief Vigilance Commissioner, every Vigilance Commissioner, the Secretary and every staff of the Commission shall be deemed to be a public servant within the meaning of section 21 of the Jammu and Kashmir State Ranbir Penal Code.