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[Cites 0, Cited by 13] [Entire Act]

Union of India - 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.]
[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.]
(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. ]