Report No. 161

Chapter II

Central Vigilance Commission

3. Constitution of Central Vigilance Commission.-

(1) As from the date of commencement of this Act, there shall be constituted a Commission called the Central Vigilance Commission to exercise the powers conferred on, and the functions assigned to it, under this Act.

(2) The Central Vigilance Commission shall consist of-

(a) a Chief Vigilance Commissioner; and

(b) four Vigilance Commissioners.

(3) The Chief Vigilance Commissioner and the other Vigilance Commissioners shall be appointed by the President of India under his hand and seal:

Provided that every appointment made under this sub-section shall be made after obtaining the recommendations of a committee consisting of-

(a)	The Prime Minister	-	Chairman
(b)	Minister in-charge of the Ministry of Home Affairs in the Government of India	-	Member
(c)	Leader of the Opposition in the House of People Provided that in case there is no member of the said House designated as "the Leader of the Opposition in the House of the People", the leader of the largest recognised political party or group, as the case may be, shall be the member of the Committee.	-	Member

The Committee shall select the Chief Vigilance Commissioner and the Vigilance Commissioners out of a panel of outstanding and meritorious civil servants, with impeccable integrity, serving or retired, who are holding or have held the post of Secretary to Government of India or an equivalent post in any statutory corporation and having qualifications specified under section 4 of the Act, the panel shall be prepared by the Cabinet Secretary to the Government of India, and submitted along with relevant record, to the Prime Minister for being placed before the Committee.