Section 2 in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
2. Interpretation
(1)In this Act, unless the context otherwise requires:-(a)"Designated Authority" shall mean such officer of the Government not below the rank of Secretary to Government, as may be specified by the Government by notification in the Government Gazette;(aa)"Director" shall mean the Director of Vigilance appointed under Section 22 of the Jammu and Kashmir State Vigilance Commission Act, 2011.(b)"property" shall mean property and assets of every description, whether corporeal or incorporeal, moveable or immovable, tangible or intangible and deeds and instruments evidencing title to, or interest in, such property or assets and includes bank account and proceeds of such property and assets;(c)"Vigilance Organisation" shall mean the Vigilance Organisation established under sub-section (1) of section 10.(2)For the purpose of the of this Act the expression "public servant" means a public servant as defined in Section 21 of the State Ranbir Penal Code and shall include:—(a)a person who is or has been a member of either House of State Legislature or a member (including Minister of State) of the Council of Ministers;(b)every person who is or has been under the employment of Government whether on permanent, temporary or work-charge basis;(c)every officer, servant or member (by whatever name called) of a Corporation or of a corporate or other body which is established by or under an Act of the State Legislature or of Parliament in force in the state.(3)Words and expressions used herein and not defined but defined in the Jammu and Kashmir State Vigilance Commission Act, 2011, shall have, the meanings, respectively, assigned to them in that Act.
