Report No. 161
4. Qualification for appointment of Chief Vigilance Commissioner and Vigilance Commissioners:-
(1) The Chief Vigilance Commissioner shall be a person having experience and expertise in administrative matters and shall be a person known for his ability, integrity, independence and efficiency.
(2) The four Vigilance Commissioners shall be persons having wide experience and expertise in the fields of administration, finance, investigation and law respectively and shall be persons known for their ability, integrity, independence and efficiency.
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