Section 5(1) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(1)A public servant is said to commit the offence of criminal misconduct-(a)if he habitually accepts or obtains or agree to accept or attempts to obtain from any person for himself or for any other person any gratification (other than legal remuneration) as a motive or reward such as is mentioned in section 161 of the State Ranbir Penal Code, Samvat 1989; or(b)if he habitually accepts or obtains or agrees to accept or attempts to obtain for himself or for any other person any valuable thing without consideration or for a consideration which he knows to be inadequate from any person when he knows to have been or to be likely to be concerned in any proceeding or business transacted or about to be transacted by him or having any connection with the official functions of himself or of any public servant to whom he is subordinate or from any person whom he knows to be interested in or related to the persons so concerned; or(c)if he dishonestly or fraudulently misappropriates or otherwise converts for his own use any property entrusted to him or under his control as a public servant or allows any other person so to do; or(d)if he by corrupt or illegal means or by otherwise abusing his position as public servant obtains for himself or for any other person any valuable thing or pecuniary advantage; or(e)it he or any person on his behalf is in possession or has. at any time during the period of his office, been in possession, for which the public servant cannot satisfactorily account, of pecuniary resources or property disproportionate to his known sources of income.][Explanation. - For the purposes of this section, "known sources of income" means income received from any lawful source when such receipt has been intimated in accordance with the provisions of any law, rules or orders for the time being applicable to a public servant.] [Added by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.][***] [Omitted 'Explanation to clause (e)' by Act I of 2006.][(1-A) Notwithstanding anything contained in sub-section (1), a member or medical or para-medical staff of the Sheri-Kashmir Institute of Medical Sciences. Srinagar shall be deemed to have committed the offence of Criminal misconduct if he resorts to private practice in any form or manner. The Government shall be competent to notify any other Institute or college for purposes of this section.] [Added by Act XXVI of 2002.]
