Section 4 in The Central Vigilance Commission (Staff) Rules, 2007
4. Appointment to various posts .-(1)(a) All appointments to posts of Secretary, Additional Secretary, Commissioner for Departmental Inquiries and Branch Officers shall be made in terms of the provisions of the Central Staffing Scheme, as amended from time to time, with the concurrence of the Central Vigilance Commissioner.
(b)The appointment to posts which are not included within the purview of the Central Staffing Scheme shall be made in accordance with the provisions of the notified recruitment rules of the relevant post:Provided that the Central Vigilance Commissioner may make officiating arrangements for a period not exceeding twelve months, to such posts which do not fall under the purview of Appointments Committee of the Cabinet and on which regular appointment could not be made due to administrative reasons.(2)(a)The Central Vigilance Commissioner may appoint as his Senior Principal Private Secretary, a person selected by him with a tenure which will be co-terminus with the tenure of Central Vigilance Commissioner;(b)The Vigilance Commissioner may appoint on deputation basis as his Principal Private Secretary a person selected by him:Provided that such appointments shall be made from amongst officials of approved or regular service of organisations under Central Government with a tenure which will be co-terminus with the tenure of the Vigilance Commissioner.
