Section 2 in The Central Vigilance Commission Act, 2003
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Central Vigilance Commissioner” means the Central Vigilance Commissioner appointed under sub-section (1) of section 4;(b)“Commission” means the Central Vigilance Commission constituted under sub-section (1) of section 3;(c)“Delhi Special Police Establishment” means the Delhi Special Police Establishment constituted under sub-section (1) of section 2 of the Delhi Special Police Establishment Act, 1946 (25 of 1946);(d)“Government company” means a Government company within the meaning of the Companies Act, 1956 (1 of 1956);(da)“Lokpal” means the Lokpal established under sub-section (1) of section 3 of the Lokpal and Lokayuktas Act, 2013;(e)“prescribed” means prescribed by rules made under this Act;(f)“Vigilance Commissioner” means a Vigilance Commissioner appointed under sub-section (1) of section 4.
