April 1,2018:

Commissioner KV Chowdary said it would be in a position to get data from a few centralised agencies and use the information for the purpose of determining a transaction made by an individual and to probe disproportionate assets (DA).

On Sunday, Central Vigilance Commission (CVC) has stated that since Aadhaar was being made mandatory for numerous financial transactions and property deals, it could be used effectively in tracking the ill-gotten wealth of corrupt bureaucrats.

Anti-Corruption watchdog was optimistic that information made available through a person's Permanent Account Number (PAN) and Aadhaar cards could help the CVC check if financial deals carried out by the card holder were within his or her means.

Central Vigilance Commissioner KV Chowdary said that,"We have prepared a concept paper. The idea is to prepare some kind of an operational procedure and if possible some kind of software so that once it is decided to investigate X, Y or Z, we can connect in a seamless manner with other departments to get the necessary details (regarding the person) using Aadhaar".

He further added that data about financial transactions including those related to immovable properties and shares were available in various domain areas of Income Tax authorities, registration departments or Financial Intelligence Unit (FIU) and other government agencies.

He stated that,"Now that the data is available and it is very valuable, it needs to be leveraged. This data ... will give a much better picture of receipt, expenditure and investments of an officer".

 

Picture Source :