Section 8B(3) in The Central Vigilance Commission Act, 2003
(3)The Commission shall consider every report received by it under sub-section (2) from any agency (including the Delhi Special Police Establishment) and may decide as to--(a)file charge-sheet or closure report before the Special Court against the public servant;(b)initiate the departmental proceedings or any other appropriate action against the concerned public servant by the competent authority.
