On November 14, 2021, the President has promulgated an Ordinance to amend the Central Vigilance Commission Act, 2003.
Key amendments:
- In section 25 of the Central Vigilance Commission Act, 2003, in clause (d), the following provisos shall be inserted:
“Provided that the period for which the Director of Enforcement holds the office on his initial appointment may, in public interest, on the recommendation of the Committee under clause (a) and for the reasons to be recorded in writing, be extended up to one year at a time:
Provided further that no such extension shall be granted after the completion of a period of five years in total including the period mentioned in the initial appointment;”