Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4A] [Entire Act]

NCT Delhi - Subsection

Section 4A(1) in The Delhi Special Police Establishment Act, 1946

(1)The Central Government shall appoint the Director on the recommendation of the Committee consisting of
(a) The Central Vigilance Commissioner Chairperson;
(b) Vigilance Commissioners Members;
(c) Secretary to the Government of India in- charge of the Ministry of Home Affairs in the Central Government Member;
(d) [The Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the Delhi Special Police Establishment [Substituted by Act 20 of 2006, Section 2 (w.e.f. 6.4.2006).] Member.]