Section 9 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
9. Jurisdiction of Accountability Commission
(1) Subject to the provisions of this Act, the Accountability Commission may investigate any action which is taken by or with the general or specific approval of a public functionary as defined in clause (16) of section 2:Provided that the Accountability Commission shall not inquire into any matter involved in, or arising from, or connected with, any such allegation against the Chief Minister in so far as it is in the interest of the security of the State and/or maintenance of public order.[***] [Second Proviso omitted by Act No. II of 2011, dt. 19.1.2011.](2)The Accountability Commission may inquire into any act or conduct of any person other than a public functionary in so far as it considers it necessary so to do for the purpose of its inquiry into any such allegations:Provided that the Accountability Commission shall give such person a reasonable opportunity of being heard and to produce evidence in his defence.(3)No matter in respect of which a complaint may be made under this Act shall be referred for inquiry under the Jammu and Kashmir Commission of Inquiry Act, 1962.
