Section 4(2) in The Central Vigilance Commission (Staff) Rules, 2007
(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.
