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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(a) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(a)the Government shall appoint a [Director of Anti-Corruption Bureau] [Substituted 'Director of Vigilance' by Governor Act No. 21 of 2018, dated 25.10.2018.] for the State on the recommendation of the Committee consisting of -