Section 12 in The Jammu and Kashmir State Finance Commission Act, 2006
12. Power to call for information and documents.
(1)The Commission may require any public servant or any other person who, in its opinion is able to furnish information or produce documents, relevant to the functions of the Commission, to furnish any such information or produce any such documents.(2)Notwithstanding anything contained in the foregoing subsection, no person shall be required or authorized by virtue of this Act to furnish any such information or answer any such question or produce so much of any document,-(a)as might prejudice the security of State; or(b)as might involve the disclosure of proceedings of the Cabinet of the State Government or any Committee of the Cabinet :Provided that the privilege to this effect is claimed by the concerned person or functionary in accordance with the law.Explanation. - For the purposes of this section, "public servant" shall have the same meaning as is in section 21 of the Ranbir Penal Code.
