In this Act, unless the context otherwise requires,-- (a) "Central Vigilance Commissioner" means the Central Vigilance Commissioner appointed under sub-section (1) of section 4; (b) "Commission" means the Central Vigilance Commission constituted under sub-section (1) of section 3; (c) "Delhi Special Police Establishment" means the Delhi Special Police Establishment constituted under sub-section (1) of section 2 of the Delhi Special Police Establishment Act, 1946 (25 of 1946); (d) "Government company" means a Government company within the meaning of the Companies Act, 1956 (1 of 1956); 1 [(da) "Lokpal" means the Lokpal established under sub-section (1) of section 3 of the Lokpal and Lokayuktas Act, 2013 (1 of 2014);] (e) "prescribed" means prescribed by rules made under this Act; (f) "Vigilance Commissioner" means a Vigilance Commissioner appointed under sub-section (1) of section 4.Open in Lexace · Ask the AI about this section
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