Section 23 in The Jammu and Kashmir State Vigilance Commission Act, 2011
23. Amendment of Act No XIII of Samvat 2006.
- In the Prevention of Corruption Act, Samvat 2006, -I. In section 2, -(a)after clause (a) of sub-section (1), the following clause shall be inserted, namely:-"(aa) "Director" shall mean the Director of Vigilance appointed under section 22 of the Jammu and Kashmir State Vigilance Commission Act, 2011."; and(b)after sub-section (2), the following sub-section shall be inserted, namely: -"(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."II. For sections 10 and 11, the following sections shall be substituted, namely: -"10. Establishment of the Vigilance Organization. - (1) The Government shall, by notification in the Government Gazette, establish an organization for investigation of offences under this Act under the name of 'Vigilance Organization'.(2)The Organization shall consist of the Director and such other officers and staff subordinate to him as the Government may from time to time think fit to appoint.(3)The qualification of officers (other than the Director) shall be such as prescribed by the Government by rules made under this Act.(4)The Director and the officers and staff subordinate to him shall hold office for such term and on such conditions as the Government may from time to time determine.
