Report No. 161
20. Consultation with the Commission in all Disciplinary Enquiries.-
Notwithstanding anything contained in any special or general rules governing the conduct of oral inquiries, it shall be obligatory upon the concerned authorities to obtain the opinion of the Central Vigilance Commission, at the conclusion of all inquiries into charges attracting major penalties, on the findings recorded by the Enquiry Officer as well as the penalty proposed to be imposed.
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