Section 22 in Jammu and Kashmir Accountability Commission Rules, 2005
22. Authority competent to grant leave
(1) The power to grant or refuse leave to the Chairperson and to revoke or curtail the leave granted to him shall vest in the Governor.(2)The power to grant or refuse leave to any Member or gazetted officer serving with the Commission and to revoke or curtail the leave granted to him shall vest in the Chairperson.(3)The power to grant or refuse leave to any other officer and employee of the Commission or to revoke or curtail the leave granted to him shall vest in the Secretary.
