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State of Jammu-Kashmir - Section

Section 22 in The Jammu and Kashmir State Vigilance Commission Act, 2011

22. Appointments etc. of officers of [Anti-Corruption Bureau] [Substituted 'Vigilance Organization' by Governor Act No. 21 of 2018, dated 25.10.2018.].

- Notwithstanding anything contained in the Prevention of Corruption Act, Samvat 2006 or any other law for the time being in force, -
(a)the Government shall appoint a [Director of Anti-Corruption Bureau] [Substituted 'Director of Vigilance' by Governor Act No. 21 of 2018, dated 25.10.2018.] for the State on the recommendation of the Committee consisting of -
(i) ChiefSecretary of the State ... Chairperson
(ii) ChiefVigilance Commissioner ... Member
(iii) VigilanceCommissioners ... Member
(iv) [ Administrative Secretary,Home Department [Added by Act No. XX of 2011, dated 18.10.2011.] ... Member [Added by Act No. XX of 2011, dated 18.10.2011.]
(v) Administrative SecretaryGAD [Added by Act No. XX of 2011, dated 18.10.2011.] ... Member] [Added by Act No. XX of 2011, dated 18.10.2011.]
(b)while making a recommendation, the Committee shall take into consideration the integrity and experience of the officers eligible for appointment;
(c)no person below the rank of Inspector General of Police shall be eligible for appointment as a [Director of Anti-Corruption Bureau] [Substituted 'Director of Vigilance' by Governor Act No. 21 of 2018, dated 25.10.2018.]; and
(d)a [Director of Anti-Corruption Bureau] [Substituted 'Director of Vigilance' by Governor Act No. 21 of 2018, dated 25.10.2018.] shall not be transferred except with the previous consent of the Committee referred to in clause (a);