Section 16(3) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(3)The Government and the corporations established in the State by or under any Central Act or the Act of State Legislature, Government companies, societies and other local authorities owned or controlled by the Central or the State Government, as the case may be, shall consider the advice of the Commission and take appropriate action:Provided that where the Government, any corporation established in the State by or under any Central Act or the Act of State Legislature, Government company, society or local authority owned or controlled by the Central or the State Government, as the case may be, does not agree with the advice of the Commission, it shall, for reasons to be recorded in writing, communicate the same to the Commission.
