Section 6(2) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(2)The [Governor] [Substituted 'Government' by Act No. XX of 2011, dated 18.10.2011.] may suspend from office, and if deem necessary prohibit also from attending the office during inquiry, the Chief Vigilance Commissioner or any Vigilance Commissioner in respect of whom a reference has been made to the Inquiry Officer under sub-section (1) until the [Governor] [Substituted 'Government' by Act No. XX of 2011, dated 18.10.2011.] has passed orders on receipt of the report of the Inquiry Officer on such reference.
