Report No. 166

5. Competent Authority.-

(1) The Central Vigilance Commissioner appointed under section 3 of Ordinance No. 15 of 1998 (as amended by Ordinance No. 18 of 1998) shall be the competent authority to exercise the powers and perform the functions of the competent authority under this Act.

(2) The Central Vigilance Commissioner shall be entitled to delegate his powers and functions to the Vigilance Commissioners appointed under section 3 of Ordinance No. 15 of 1998 (as amended by Ordinance No. 18 of 1998) in respect of such public servants or cases or class or classes of public servants or cases, as the case may be, as may be specified by him. On such delegation, such Vigilance Commissioners shall exercise all the powers, and perform all the functions of the competent authority under this Act in respect of the public servants or cases or the class or classes of public servants is or cases as may have been specified by the Central Vigilance Commissioner.