Section 2 in The Jammu and Kashmir State Vigilance Commission Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)[ "Anti-Corruption Bureau" means Anti-Corruption Bureau established under sub-section (1) of section 10 of the Prevention of Corruption Act, Samvat 2006; [Substituted by Governor Act No. 21 of 2018, dated 25.10.2018.](aa)"Chief Vigilance Commissioner" means the Chief Vigilance Commissioner appointed under sub-section (1) of section 4;](b)"Commission" means the State Vigilance Commission constituted under sub-section (1) of section 3;(c)[ "Director" shall mean the Director of Anti-CorruptionBureau appointed under section 22;] [Substituted by Governor Act No. 21 of 2018, dated 25.10.2018.](d)"Government" means the Government of Jammu and Kashmir;(e)"Government company" means a Government company within the meaning of the Companies Act 1956;(f)"prescribed" means prescribed by rules made under this Act;(g)"public servant" means the public servant as defined under section 21 of the Jammu and Kashmir State Ranbir Penal Code and includes all officers and employees of the Corporations established in the State by or under any Act of Parliament or the State Legislature, government companies, societies and Local Authorities owned or controlled by the Central Government or by the State Government;(h)"State" means the State of Jammu and Kashmir;(i)"Vigilance Commissioner" means a Vigilance Commissioner appointed under sub-section (1) of section 4;[***] [Omitted 'clause (j)' by Governor Act No. 21 of 2018, dated 25.10.2018.]
