Section 11 in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
11. [ Superintendence and administration of the [Anti-Corruption Bureau] [Substituted by Jammu and Kashmir Act No. 1 of 2011.].
(1)The superintendence of the [Anti-Corruption Bureau] [Substituted 'Vigilance Organisation' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] in so far as it relates to investigation of offences alleged to have been committed under the Prevention of Corruption Act, Samvat 2006, shall vest in the Commission.(2)Save as otherwise provided in sub-section (1), the superintendence of the said Organization in all other matters shall vest in the Government.(3)The administration of the [Anti-Corruption Bureau] [Substituted 'Vigilance Organisation' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] shall vest in the Director who shall exercise in respect of that [Anti-Corruption Bureau] [Substituted 'Organisation' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] such of the powers exercisable by a Director General of Police in respect of the police force as the Government may specify in this behalf.]
