Section 8 in The Prevention of Corruption Ordinance, 2001
8. Report of Commission.
(1)Upon the conclusion of the inquiry, the Commission shall submit its report to [the Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act. 1965 (For earlier amendment see Act X of 2010.)] through the [Chief Minister] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 (For earlier amendment see Act X of 2010.)],(2)If the Commission consists of three persons, and they do not all agree, the report shall embody the opinion of the majority.(3)The report shall state whether and to what extent the public servant concerned has succeeded in proving that the property in question was acquired by him by lawful means.
