Section 20 in The Orissa Vigilance Group 'A' and Group 'B' Services (Method of Selection and Conditions of Deputation) Orders, 2004
20. Tenure.
- There shall be no fixed tenure of the persons so deputed to Vigilance Directorate. They shall not be absorbed in the Vigilance Organisation. They can be reverted at any time at the discretion of the Director, Vigilance. On completion of minimum three years of service, they can be reverted back on their written representation, subject to convenience of Director, Vigilance.
