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Income Tax Department > Principal Directorate General of Income Tax (Vigilance) Vigilance   >   About Us

Principal Directorate General of Income Tax (Vigilance)

About us

Brief note on functions of the Directorate General of Income Tax(Vig.) with work distribution amongst DIT's
The Vigilance set-up of the Income Tax Department is headed by the Director General of Income Tax (Vigilance). He is also the Chief Vigilance Officer of the organization. He is responsible for taking the initial decision on complaints against Group-A officers. He is also required to maintain an up to date record of such complaints and their latest status, through the prescribed registers, for submission of quarterly reports to the CVC, DOP&T etc. All the complaints against Group-A officers are, therefore, required to be forwarded to him for registration in the CVC's register as well as for further necessary action.
As CVO, he is required to examine and comment on all proposals where a reference to the CVC is required to be made. Apart from the officers posted in his headquarters, who assist him in initial processing of complaints and post disciplinary proceeding cases of Group-A officers, four regional Directorates of Income Tax (Vigilance) assist him in conduct of preliminary verifications or investigations. He makes all vigilance related references to CBDT, CVC, DOPT, UPSC etc. All such references should, therefore, be sent to him through the concerned DIT(Vig.).
Four Directorates of Income Tax (Vigilance) assist him in the handling of vigilance matters pertaining to their respective regional jurisdictions. The designation, headquarters and jurisdiction of these four Directorates are as under:-
Designation Headquarters Jurisdiction CCIT(CCA) wise
DIT(Vig.), North Delhi Delhi, NWR, Kanpur and Lucknow
DIT(Vig.), West Mumbai Mumbai, Pune, Jaipur, Ahmedabad, Bhopal & Nagpur
DIT(Vig.), East Kolkata Kolkata, Bhubaneswar, Guwahati & Patna
DIT(Vig.), South Chennai Chennai, Bengaluru, Hyderabad & Kochi
These Directorates process complaints against Group 'B' officers and also conduct preliminary verifications and investigations in respect of both Group-A and Group 'B' officers. The zonal Directors of Income Tax(Vig.) are nodal vigilance officers for their zones and perform all the functions of CVO in respect of Group 'B' Officers and NGOs posted within their jurisdiction.
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