• The Delhi Special Police Establishment (Amendment) Bill, 2014 was introduced in the Lok Sabha on November 25, 2014 by the Minister of Personnel, Public Grievances and Pensions, Mr. Jitendra Singh.

• The Bill amends the Delhi Special Police Establishment Act, 1946.  The Act constitutes a special police force to be called the Delhi Special Police Establishment (also known as the Central Bureau of Investigation).

• The Act provides for a three member committee to make recommendations to the central government for appointment of the Director.  The committee comprises the Prime Minister (Chairperson), the Chief Justice of India or a Supreme Court judge nominated by him, and the Leader of Opposition in the Lok Sabha.

• The Bill amends this provision in relation to the Leader of Opposition.  It states that where there is no Leader of Opposition, the Leader of the single largest Opposition Party in that House would be part of the committee.

• The Bill introduces a provision that states that the appointment of a Director would not be invalid on the grounds of any vacancy or absence of a member of the Committee.

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