Report No. 161
15. Evidence.-
For the purpose of any enquiry, the Central Vigilance Commission may require any public servant or any other person, who, in its opinion is able to furnish information or produce documents relevant to such inquiry, to furnish any such information or produce any such document.
16. The Central Vigilance Commission shall be responsible for generally co-ordinating the work of and advising all organisations falling within its jurisdiction and control in respect of all matters pertaining to maintenance of integrity and probity in administration.
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