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[Cites 0, Cited by 2] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(1) in The Delhi Special Police Establishment Act, 1946

(1)The Central Government shall appoint the Director on the recommendation of the Committee consisting of
(a) The Central Vigilance Commissioner Chairperson;
(b) Vigilance Commissioners Members;
(c) Secretary to the Government of India in-charge of the Ministry of Home Affairs in the Central Government Member;
(d) [The Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the Delhi Special Police Establishment [Substituted by Act 20 of 2006, Section 2 (w.e.f. 6.4.2006).] Member.]
[Provided that the period for which the Director holds the office on his initial appointment may, in public interest, on the recommendation of the Committee under sub-section (1) of section 4A 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.]