Section 26 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
26. Utilisation of services of other persons
(1) The Accountability Commission may for the purpose of conducting a preliminary inquiry or an investigation under this Act, utilize the services of,(a)any officer or investigation agency of the State Government; or(b)any other person or agency:Provided that the investigation agency required for the purpose shall be headed by an officer not below the rank of a Deputy Inspector General of Police:Provided further that the investigation agency shall have the powers of search and seizure and the provisions of the Code of Criminal Procedure, Samvat, 1989, relating to searches and seizure shall apply accordingly.(2)Any officer, agency or person whose services are utilized under sub-section (1) may subject to the direction and control of the Accountability Commission as the case may be,(a)summon and enforce the attendance of any person and examine him;(b)require the discovery and production of any document; and(c)requisition any public record or copy, thereof from any office.(3)The officer, agency or person whose services are utilized under sub-section (1) shall enquire into the matter and submit a report to Accountability Commission within such period as may be specified by Accountability Commission in this behalf.(4)Any officer, agency or person whose services are utilized under sub-section (1) shall act under the directions of the Accountability Commission and they may be paid such remuneration and expenses as may be allowed by the Accountability Commission.(5)The officer, agency or person whose services are utilised under sub-section (1) shall, in discharge of his or its functions under the Act, be subject to the exclusive control of the Accountability Commission.
