Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

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

4A. Committee for appointment of Director [Added by Act 45 of 2003, Section 26 (w.e.f. 12.9.2003).]

(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.]
(2)While making any recommendation under sub-section (1), the Committee shall take into consideration the views of the outgoing Director.
(3)The Committee shall recommend a panel of officers
(a)on the basis of seniority, integrity and experience in the investigation of anti-corruption cases; and
(b)chosen from amongst officers belonging to the Indian Police Service constituted under the All-India Services Act, 1951 (61 of 1951), for being considered for appointment as the Director. ]