Section 5(6) in The Central Vigilance Commission Act, 2003
(6)On ceasing to hold office, the Central Vigilance Commissioner and every other Vigilance Commissioner shall be ineligible for—(a)any diplomatic assignment, appointment as administrator of a Union territory and such other assignment or appointment which is required by law to be made by the President by warrant under his hand and seal.(b)further employment to any office of profit under the Government of India or the Government of a State.
