Section 3(4) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(4)[] [Renumbered (5) as (4) by Act No. XX of 2011, dated 18.10.2011.] The Government shall appoint a Secretary to the Commission on such terms and conditions as it deems fit to exercise such powers and discharge such duties as the Commission may by regulations specify in this behalf.
