Section 6(1) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(1)Subject to the provisions of sub-section (3), the Chief Vigilance Commissioner or any Vigilance Commissioner shall be removed from his office by the [Governor] [Substituted 'Government' by Act No. XX of 2011, dated 18.10.2011.] on the ground of proved misbehaviour or incapacity after an inquiry conducted by a Sitting or a retired Judge of the High Court, on a reference made to him by the [Governor] [Substituted 'Government' by Act No. XX of 2011, dated 18.10.2011.], has, reported that the Chief Vigilance Commissioner or any Vigilance Commissioner, as the case may be, ought on such ground be removed.
