| Contents |
| Chapter I |
Introduction |
| 1.1. |
Genesis of the report |
| 2 and 1.2.1 |
Background of the problem |
| 1.2.2 |
Dismal picture presented by the Vohra Committee |
| 1.2.3 |
Report of the Independent Review Committee (IRC) relied upon |
| 3. |
Present situation of the outcome of 'hawala' cases alarming |
| 4. |
Prevalence of various scams in the country |
| Chapter II |
Maintenance of Standards in Public Life and The Adverse Impact of Lack of Probity |
| 2.1. |
Maintenance of Standards in Public Life |
| 2. |
Adverse impact of lack of probity in public life |
| 3. |
Ill. effects of corruption |
| Chapter III |
Scope of Directions of Supreme Court in Vineet Narayan's Case |
| 3.1. |
Terms of reference of Independent Review Committee (IRC) |
| 2. |
Directions of the Supreme Court in Vineet Narayan's case (supra) |
|
The Central Vigilance Commission (CVC) shall be given statutory status |
|
Enforcement Directorate |
|
Nodal Agency |
|
Prosecution Agency |
| 3. |
Summary of IRC recommendations |
|
CVC's role in regard to the CBI's functioning |
|
Recommendations with respect to Enforcement Directorate |
| Chapter IV |
Set-Up of Central Vigilance Commission, Central Bureau of Investigation and Enforcement Directorate |
| 4.1. |
History and functioning of the Central Vigilance Commission |
|
Resolution |
|
Order |
| 2. |
History and functioning of the Central Bureau of Investigation |
| 3. |
Constitution of the Enforcement Directorate |
| Chapter V |
Changing Scenario in Law Relating to Punitive Measures against Persons Holding Public office |
| 5.1. |
Changing Scenario in Law Relating to Punitive Measures against Persons Holding Public office |
| 2. |
Award of exemplary damages |
| 3. |
Penal action also attracted for abuse of official position |
| Chapter VI |
Recommendations and Conclusions |
| 6.1. to 4 |
Recommendations and Conclusions |
| 5. |
Providing CBI/ED separate trained police force with ultra modern weapons |
| 6. |
Measures to complete trials involving high level politicians/public men, with utmost expedition |
| 7. |
No premature media/publicity by the CBI/ED |
|
Adhering to the provisions of the Manual in relation to investigative functions like raids, seizures and arrests |
|
The Central Vigilance Commission Bill, 1988 |
|
The Central Vigilance Commission Bill, 1988 |
| Chapter I |
Preliminary |
| 1. |
Short Title, Extent and Commencement |
| 2. |
Definitions |
| Chapter II |
Central Vigilance Commission |
| 3. |
Constitution of Central Vigilance Commission |
| 4. |
Qualification for appointment of Chief Vigilance Commissioner and Vigilance Commissioners |
| 5. |
Chief Vigilance Commissioner and Vigilance Commissioners to be ineligible to hold other offices |
| 6. |
Term of office, salary and allowances and other conditions of service of Chief Vigilance Commissioner and Vigilance Commissioners |
| 7. |
Resignation |
| 8. |
Removal of Chief Vigilance Commissioner or Vigilance Commissioner |
| 9. |
Officers of the Commission and other staff |
| 10. |
Proceedings of the Central Vigilance Commission |
| 11. |
Vacancies not to invalidate proceedings of Central Vigilance Commission |
| 12. |
Expenses of Central Vigilance Commission to be charged on Consolidated Fund of India |
| 13. |
Powers of the Central Vigilance Commission |
| Chapter III |
Jurisdiction and Powers of the Central Vigilance Commission |
| 14. |
Functions of the Central Vigilance Commission |
| 15,16. |
Evidence |
| 17. |
Departmental Inquiries |
| Chapter IV |
Miscellaneous |
| 18. |
Miscellaneous |
| 19. |
Saving of the acts of the existing Commission |
| 20. |
Consultation with the Commission in all Disciplinary Enquiries |
| 21. |
Protection of action taken in good faith |
| 22. |
Over-riding effect |
| 23. |
Secrecy of information |
| 24. |
Rules |
|
The Delhi Special Police Establishment (Amendment) Bill, 1998 |
| 1. |
Title and Commencement |
|
The Foreign Exchange Regulation (Amendment) Bill, 1998 |
| 1. |
Title and Commencement |
| 2. |
Amendment of section 4(1) |
