Section 2(c) in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
(c)'prescribed authority' in relation to-(i)a public man referred to in sub-clause (i) and (ii) of clause (e) of this section means the speaker or the Chairman as the case may be,(ii)a public man referred to in sub-clause (iii) and (iv) of clause (e) of this section means the Government;(iii)
