 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Central Vigilance Commission Act, 2003 14. Annual report.- 1. It shall be the duty of the Commission to present annually to the President a report as to the work done by the Commission within six months of the close of the year under report. 2. The report referred to in sub-section (1) shall contain a separate part on the functioning of the Delhi Special Police Establishment in so far as it relates to sub-section (1) of section 4 of the Delhi Special Police Establishment Act, 1946 (25 of 1946). 3. On receipt of such report, the President shall cause the same to be laid before each House of Parliament.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back