The Central Vigilance Commission (Staff) Rules, 2007

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The Central Vigilance Commission (Staff) Rules, 2007

Rule THE-CENTRAL-VIGILANCE-COMMISSION-STAFF-RULES-2007 of 2007

Published on 8 November 2007
Commenced on 8 November 2007
[This is the version of this document from 8 November 2007.]
[Note: The original publication document is not available and this content could not be verified.]

The Central Vigilance Commission (Staff) Rules, 2007Published vide G.S.R. 698(F), dated 8.11.2007, published in the Gazette of India, Pt. II, Section 3(ii), Sl. No. 490, dated 8.11.2007.

351.

In exercise of the powers conferred by section 20 of the Central Vigilance Commission Act, 2003 (45 of 2003) and in supersession of the Central Vigilance Commission (Staff) Rules, 1964, the Central Government hereby makes the following rules, namely:--

1. Short title and commencement .-(1) These rules may be called The Central Vigilance Commission (Staff) Rules, 2007.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions .-In these rules, unless the context otherwise requires,--

(a)"Act" means the Central Vigilance Commission Act, 2003 (45 of 2003);

(b)"Commission" means the Central Vigilance Commission;

(c)"Other officers and employees of the Commission" means the officers and employees of the Commission and includes those appointed on deputation by the Commission from the Central Government or State Government or Public Sector Undertakings;

(d)"Schedule" means Schedule annexed to these rules;

(e)Words and expressions used herein and not defined but defined in the Act shall have the meanings as assigned to them in the Act.

3. Categories of officers and employees of the Commission and pay scale .-The nature and category of officers and employees of the Commission and the scale of pay thereof shall be as specified in the Schedule.

4. Appointment to various posts .-(1)(a) All appointments to posts of Secretary, Additional Secretary, Commissioner for Departmental Inquiries and Branch Officers shall be made in terms of the provisions of the Central Staffing Scheme, as amended from time to time, with the concurrence of the Central Vigilance Commissioner.

(b)The appointment to posts which are not included within the purview of the Central Staffing Scheme shall be made in accordance with the provisions of the notified recruitment rules of the relevant post:Provided that the Central Vigilance Commissioner may make officiating arrangements for a period not exceeding twelve months, to such posts which do not fall under the purview of Appointments Committee of the Cabinet and on which regular appointment could not be made due to administrative reasons.

(2)

(a)The Central Vigilance Commissioner may appoint as his Senior Principal Private Secretary, a person selected by him with a tenure which will be co-terminus with the tenure of Central Vigilance Commissioner;

(b)The Vigilance Commissioner may appoint on deputation basis as his Principal Private Secretary a person selected by him:

Provided that such appointments shall be made from amongst officials of approved or regular service of organisations under Central Government with a tenure which will be co-terminus with the tenure of the Vigilance Commissioner.

5. Conditions of service .-The conditions of service of the Secretary, other officers and employees of the Commission in the matter of all allowances, leave, joining time, joining time pay, age of superannuation and other conditions of service, shall be regulated in accordance with such rules and regulations as are applicable to officers and employees of the Central Government belonging to corresponding category and scale of pay.

6. Superintendence, Direction and Management .-The general superintendence, direction and management of the affairs of the Central Vigilance Commission shall vest in the Central Vigilance Commissioner who shall be assisted by the Vigilance Commissioners and may exercise all such powers and do all such acts and things which may be exercised or done by the Central Vigilance Commission.

[Schedule](See rule 3)

Group	S.No.	Post	Sanctioned Strength	Level in the Pay Matrix
Group 'A'	1.	Secretary	1	Level 15
2.	Additional Secretary	4	Level 14
3.	Chief Technical Examiner	2	Level 14
4.	CDI (Director level)	11	Level 13
5.	Branch Officer (Director level)	8	Level 13
6.	Director (Director level to be filled by promotion)	2	Level 13
7.	CDI (Deputy Secretary level)	3	Level 12
8.	Branch Officer (Deputy Secretary level)	4	Level 12
9.	Officer on Special Duty	2	Level 12
	10.	Sr. Principal Private Secretary	1	Level 12
11.	Under Secretary	4	Level 11
12.	Technical Examiner	8	Level 11
13.	Principal Private Secretary	3	Level 11
14.	Assistant Director (OL)	1	Level 10
	Total	54
Group 'B' Gazetted	1.	Section Officer	14	Level 8
[On completion of 4 years of regular servicesin the grade, Non-Functional Up-gradation in Level 10]
2.	Private Secretary	24	Level 8
[On completion of 4 years of regular servicesin the grade, Non-Functional Up-gradation in Level 10]
3.	Research Officer	1	Level 7
4.	Assistant Technical Examiner	6	Level 7
	Total	45
Group 'B' Non-Gazetted	1.	Assistant Section Officer	28	Level 7
2.	Personal Assistant	17	Level 7
3.	Statistical Assistant	1	Level 6
4.	Junior Technical Examiner	5	Level 6
	5.	Library and Information Assistant	1	Level 6
6.	Hindi Translator	1	Level 6
	Total	53
Group 'C'	1.	Senior Secretariat Assistant (SSA)	20	Level 4
2.	Stenographer Grade 'D'	15	Level 4
3.	Data Entry Operator	1	Level 5
4.	Junior Secretariat Assistant (JSA)	28	Level 2
	5.	Staff Car Driver/ Jeep Driver	6	Level 2 (Ordinary Grade)
Level 4 (Grade I)
Level 5 (Grade II)
6.	Dispatch Rider	1	Level 2
7.	MTS*	73	Level 1
	Total	144.

*MTS includes previously Group 'D' posts.

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