The Central Vigilance Commission Act, 2003

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title
2	Definitions
Chapter II	The Central Vigilance Commission
3	Constitution of Central Vigilance Commission
4	Appointment of Central Vigilance Commissioner and Vigilance Commissioners
5	Terms and other conditions of service of Central Vigilance Commissioner
6	Removal of Central Vigilance Commissioner and Vigilance Commissioner
7	Power to make rules by Central Government for staff
Chapter III	Functions and Powers of the Central Vigilance Commission
8	Functions and powers of Central Vigilance Commission
9	Proceedings of Commission
10	Vigilance Commissioner to act as Central Vigilance Commissioner in certain circumstances
11	Power relating to inquiries
12	Proceedings before Commission to be judicial proceedings
Chapter IV	Expenses and Annual Report
13	Expenses of Commission to be charged on the Consolidated Fund of India
14	Annual report
Chapter V	Miscellaneous
15	Protection of action taken in good faith
16	Central Vigilance Commissioner, Vigilance Commissioner and staff to be public servants
17	Report of any inquiry made on reference by Commission to be forwarded to that Commission
18	Power to call for information
19	Consultation with Commission in certain matters
20	Power to make rules
21	Power to make regulations
22	Notification, rule, etc., to be laid before Parliament
23	Power to remove difficulties
24	Provisions relating to existing Vigilance Commission
25	Appointments, etc., of officers of Directorate of Enforcement
26	Amendment of Act 25 of 1946.-In the Delhi Special Police Establishment Act, 1946

THE CENTRAL VIGILANCE COMMISSION ACT, 2003 ACT NO. 45 OF 2003 [11th September, 2003.] An Act to provide for he constitution of a Central Vigilance Commission to inquire or cause inquiries to be conducted into offences alleged to have been committed under the Prevention of Corruption Act, 1988 by certain categories of public servants of the Central Government, corporations established by or under any Central Act, Government companies, societies and local authorities owned or controlled by the Central Government and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-