Section 2 in The Central Vigilance Commission (Staff) Rules, 2007
2. Definitions .-In these rules, unless the context otherwise requires,--
(a)"Act" means the Central Vigilance Commission Act, 2003 (45 of 2003);(b)"Commission" means the Central Vigilance Commission;(c)"Other officers and employees of the Commission" means the officers and employees of the Commission and includes those appointed on deputation by the Commission from the Central Government or State Government or Public Sector Undertakings;(d)"Schedule" means Schedule annexed to these rules;(e)Words and expressions used herein and not defined but defined in the Act shall have the meanings as assigned to them in the Act.
