The Central Vigilance Commission Act, 2003

2. Definitions.-

In this Act, unless the context otherwise requires,-

a.   "Central Vigilance Commissioner" means the Central Vigilance Commissioner appointed under sub-section (1) of section 4;

b.   "Commission" means the Central Vigilance Commission constituted under sub-section (1) of section 3;

c.   "Delhi Special Police Establishment" means the Delhi Special Police Establishment constituted under sub-section (1) of section 2 of the Delhi Special Police Establishment Act, 1946 (25 of 1946);

d.   "Government company" means a Government company within the meaning of the Companies Act, 1956 (1 of 1956);

e.   "prescribed" means prescribed by rules made under this Act;

f.   "Vigilance Commissioner" means a Vigilance Commissioner appointed under sub-section (1) of section 4.

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