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The Central Vigilance Commission Act, 2003 24. Provisions relating to existing Vigilance Commission.- With effect from the constitution of the Commission under sub-section (1) of section 3, the Central Vigilance Commission set up by Resolution of Government of India in the Ministry of Home Affairs No. 24/7/64-ADV, dated 11th February, 1964 (hereinafter referred to in this section as the existing Vigilance Commission) shall, in so far as its functions are not inconsistent with the provisions of this Act, continue to discharge the said functions and- a. all actions and decisions taken by the Vigilance Commission insofar as such actions and decisions are relatable to the functions of the Commission constituted under this Act shall be deemed to have been taken by the Commission; b. all proceedings pending before the Vigilance Commission, insofar as such proceedings relate to the functions of the Commission, shall be deemed to be transferred to the Commission and shall be dealt with in accordance with the provisions of this Act; c. the employees of the Vigilance Commission shall be deemed to have become the employees of the Commission on the same terms and conditions; d. all the assets and liabilities of the Vigilance Commission shall be transferred to the Commission.    |
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