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State of Jammu-Kashmir - Section

Section 4 in The Jammu and Kashmir State Vigilance Commission Act, 2011

4. Appointment of Chief Vigilance Commissioner and Vigilance Commissioners.

(1)The Chief Vigilance Commissioner and the Vigilance Commissioners shall be appointed by the [Governor by warrant under his hand and seal:Provided that every appointment under the sub-section shall be made after obtaining the] [Substituted 'Government on the' by Act No. XX of 2011, dated 18.10.2011.] recommendation of a Committee consisting of -
(a) the ChiefMinister ... Chairperson
(b) a SeniorMinister to be nominated by the Chief Minister. ... Member
(c) the Ministerof Law and Parliamentary Affairs ... Member
(d) the Leaderof the Opposition, in the State Legislative Assembly ... Member.
Explanation. - For the purposes of this sub-section, 'the Leader of the Opposition in the State Legislative Assembly' shall, when no such Leader has been so recognised, include the Leader of the single largest group in opposition of the Government in the State Legislative Assembly:[Provided that during the continuation of Proclamation under section 92 of the Constitution of Jammu and Kashmir or under Article 356 of the Constitution of India, as applicable to State of Jammu and Kashmir, the composition of the Committee shall be as under -
(a)Advisors to the Governor (not more than three) to be nominated by the Governor, one of whom shall be nominated as Chairperson of the Committee.
(b)Chief Secretary shall be the Member-Secretary of the Committee.]
[* * *] [Deleted by Act No. XX of 2011, dated 18.10.2011.]
(2)[] [Renumbered (3) as (2) by Act No. XX of 2011, dated 18.10.2011.] No appointment of Chief Vigilance Commissioner or a Vigilance Commissioner shall be invalid merely by reason of any vacancy in the Committee.