Section 5 in The Prevention of Corruption Ordinance, 2001
5. Composition of Commission.
(1)The Commission shall consist of one person or of three persons as [the Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 (For earlier amendment see Act X of 2010.)] may decide.(2)Where the Commission consists of only one person, that person; and where the Commission consists of three persons, the President of the Commission shall be either a Judge of the High Court of Judicature, Jammu and Kashmir State, hereinafter referred to as "the High Court" ora person qualified for appointment as such.
