Pr. DGIT (Vigilance)

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 prescribed registers for submission of quarterly reports to the Central Vigilance Commission (CVC), Department of Personnel & Training (DoP&T), etc. All complaints against Group ‘A’ officers are, therefore, required to be forwarded to him for registration as well as for further necessary action.

As Chief Vigilance Officer, he is required to examine and comment on all proposals where reference to the Central Vigilance Commission is required. Apart from the officers posted at 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 conducting preliminary verifications or investigations. He makes all vigilance-related references to CBDT, CVC, DoPT, UPSC, etc. All such references should, therefore, be routed through the concerned DIT (Vigilance).

Four Directorates of Income Tax (Vigilance) assist him in handling vigilance matters pertaining to their respective regional jurisdictions. The designation, headquarters, and jurisdiction of these four Directorates are as under:

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 (Vigilance) act as nodal vigilance officers for their respective zones and perform all the functions of the Chief Vigilance Officer in respect of Group ‘B’ officers and non-gazetted employees posted within their jurisdiction.