Minister for Personnel, Grievances and Pensions, Mr Jeetendra Prasad has introduced Central Vigilance Commission (Amendment) Bill, 2021 for extension of tenure of the Director by up to one year at a time, till the completion of five years from the initial appointment in Lok Sabha.
The Central Vigilance Commission (Amendment) Bill, 2021 was introduced in Lok Sabha on December 3, 2021. It replaces the Central Vigilance Commission (Amendment) Ordinance, 2021. The Bill seeks to amend the Central Vigilance Commission Act, 2003. The 2003 Act provides for the constitution of a Central Vigilance Commission to conduct inquiries into offences alleged to have been committed under the Prevention of Corruption Act, 1988.
Under the 2003 Act, the Director of Enforcement is appointed by the central government, on the recommendation of a Committee. This Committee is chaired by the Central Vigilance Commissioner, and includes the Secretaries from the Ministries of Home Affairs, Personnel, and the Revenue Department. The Director of Enforcement has tenure of minimum two years. The Bill adds that the tenure of the Director may be extended by up to one year at a time, till the completion of five years from the initial appointment. Such extensions may be granted in public interest, on the recommendation of the Committee
Picture Source :
