Section 12 in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
12. Conferment of additional functions on Vigilance Commissioner
(1)The Government may be notification, confer on the Vigilance Commissioner such additional functions in relation to eradication of corruption as may be specified in the notification.(2)Where any additional functions are conferred on the Vigilance Commissioner, he shall exercise the same powers and discharge the same functions in respect of the said functions as he would in the case of any investigation under the Act and the provisions of this Act shall apply accordingly.
