Section 11(2) in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
(2)Notwithstanding anything contained in the foregoing subsection, no person shall be required or authorized by virtue of the Act to furnish any such information or answer any such question or produce so much of any document as might, -(a)prejudice the security of the State; or(b)involve the disclosure of proceedings of the Cabinet of the State Government or any Committee of the Cabinet:Provided that the privilege to this effect is claimed by the concerned person or functionary in accordance with the law.
