Section 25(a) in The Central Vigilance Commission Act, 2003
(a)the Central Government shall appoint a Director of Enforcement in the Directorate of Enforcement in the Ministry of Finance on the recommendation of the Committee consisting of—(i)the Central Vigilance Commissioner — Chairperson;(ii)Vigilance Commissioners — Members;(iii)Secretary to the Government of India in-charge of the Ministry of Home Affairs in the Central Government — Member;(iv)Secretary to the Government of India in-charge of the Ministry of Personnel in the Central Government — Member;(v)Secretary to the Government of India in-charge of the Department of Revenue, Ministry of Finance in the Central Government —Member;
