Ordinance Summary

The Central Vigilance Commission (Amendment) Ordinance, 2021

• The Central Vigilance Commission (Amendment) Ordinance, 2021 was promulgated on November 14, 2021.  It amends the Central Vigilance Commission Act, 2003.  The 2003 Act provides for the constitution of a Central Vigilance Commission to conduct inquiries into offences alleged to have been committed under the Prevention of Corruption Act, 1988. 
   
• Extension of term of the Director of Enforcement: Under the 2003 Act, the Director of Enforcement is appointed by the central government, on the recommendation of a Committee.  This Committee is chaired by the Central Vigilance Commissioner, and includes the Secretaries from the Ministries of Home affairs, and Personnel, and the Revenue Department.  The Director of Enforcement has a tenure of minimum two years.  The Ordinance adds that the tenure of the Director may be extended by up to one year at a time, till the completion of five years from the initial appointment.  Such extensions may be granted in public interest, on the recommendation of the Committee.

 

DISCLAIMER: This document is being furnished to you for your information.  You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”).  The opinions expressed herein are entirely those of the author(s).  PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete.  PRS is an independent, not-for-profit group.  This document has been prepared without regard to the objectives or opinions of those who may receive it.