The Central Vigilance Commission Act, 2003
18. Power to call for
information.-
The Commission may
call for reports, returns and statements from the Central Government or
corporations established by or under any Central Act, Government companies,
societies and other local authorities owned or controlled by that Government so
as to enable it to exercise general supervision over the vigilance and
anti-corruption work in that Government and in the said corporations,
Government companies, societies and local authorities.