LexThe Assam Lokayukta and Upa-Lokayuktas Act, 1985
Assam · state statute
Open in Lexace · Ask the AI about this actLEGISLA TIVE DEPARTMENT LEGIS LATIVE
BRANCH
NOTIFICATION
Th e 3 1s l D ecem ber lS8ti
NaLG L.32/85/10 8.—Th» fallow ing Act of ih e Assw tm
Le gislative Assttmbly wh ich received the asse nt of the
President is her ebv published for general inform ation.
ASSAM ACT No XX OF 1 986
(Receive d Ibe assen t ol the Pre side nt on 12th Decem ber,
19861
THE ASSAM LOKAYUKTA AN D
L ’PA-LOKAYUK'TA ACT. 1985
to make piovisiona foi Appointment and functio ns of
Lokayukta and Upa -Lokay uktn s in Assam.
Wherea s it is exped ient to make provw.un s for the
appointment Of Lokayukta and Upa-L okayukUs tn Assam
for th e inv esti gat ion o f gr iev an ces and alle gations against
Minis ters. Leg isla tor s nod othe r public ser vants in certain
ca ses and for m atters connec ted th ere with
It is he reb v enec'gd in the Th irty- six th Year o ( the
Re public of India up fo llo w- -
1. Sho rt ti'le . ex ten t and ixxnnM DcemcOf.—( l | This
Act may be ca lled no Assam Lokayukta and Upa-
Lokayuk taa AcL 1985.
<2| it extends to th» wh ole of the State ol Assam and
app lies al«» to the public ser vants p.cdid outride A ssam in
connec tion w ith the affairs o l '.lie St ale of Assam
(3) it shall ccm e Into lor es at once
g Defin ition* —in ihio Act. unless Ih# co nte xt othe r
wise req uir es,'
2
(o) "action* meann oc«on taken by way of decision,
recomr oam iatU in or Gndlng o t in any other mann
er. anil Includes failure to act. and oil other
expression cannsnn n action shall he construed accordingly.
(b) "allegation", In relation ;.j u public servant, means
any alD t-rnn tion tha t sixth public servant
< 1 1 has abused his jxiel Lb in as such to obtain any gain
or favo ur to h intsrif or to any other person or to
cause unduo harm or hard ship to any other
pe rso n,
(ll) was actuated in the discharge o l hiu functions
as such public servan t by personal Interest or
Improper o r corrupt modvo; or
< 1 1 5 1 Is guilty of PWrupticn. or lack u( ln'.esrltv in his
capacity ag nudi public servan t;
(c) "competent auth crity", In lelalion to a public
se rv an t means.—
< 1 1 ir. tba cAJcof h M lnl ji;!'l . i-.-.'ta-1 or Member of
the Legislative Assembly—the Chief Minister;
•(H) In th e cose of ar.; o tlhtr p i L- iic se rv an t—t he Chief
Sec retory;
(d) "grievance* me ans a cT a’ -n by a reraoo lha t be
sustained injuotict- re undue hard ship In conse
quence Of m al-adminlitrution,
(e) "Lofcayu kLs" means a p"i-.(.a appointed as the
LokayuUtn and "V tt.-Ij ’Veyiikfn" means n pcfson
appointed na an Upa-Lokayiikta und er Section 3;
<0 "maloiftnlnistrallon" means action taken or pur
porting to have be entuk en in exorcise of adminis
trative functions in any owe.--
(1 1 when* such ociion o r the er’mlnistratlve prcced ur o
or practice sovernic i •"••h action i-.un-rononnabie,
unjust, oppressive or Improperly dinerimin atorv .
or
•B y N otlll a t ton Ko PLA-1A3,'G3. dat ed yotl i Ja nuar y,
1989
(it) whore the rs ha* boon negiisetice or undue delay
In toluna such ac.lon or tin; •.dmlnlstrstive pro-
ccduv o or practice itovemliiu auob action Involves
undue delay •
tgl "MlnlMsr" moans a member (other than the Chief
Minister; of the Council of Minlsseis. by whatever
name called for th a State at Assam, tha t is to say
a Minister, a Minister Of State or a Deputy
MlnUter and nleo tnelsidos Chief Parliumentory
Secretary and Par)lamentin', y Sec retary ;
(hi "Officer" means a person appointed t o a public
service or poet In a mc ec ion with the affairs of
the St a'e of Assam;
(1 ) "Prescribed” means Described by rules made
under this Act;
< JI Pub'i o servant” deiw’es 0 icraon falling und er any
of Ute followfog dfWtptfon*. and includes subject
to th e provisions o; i.h -so ctlcn (4) of Section 8,
a person who at tiny time in the past fell under
any of the fbiiowina deccrlptiuns, numcly;
fl) ove r>‘ Mir.tetor referred to In da uso t g) ;
(If ) ovary mem ber c f the Legislative jVsambty of the
State Of Ais»m not being the Chief Minister or
Minister r efe ne d to in cU tne l« ):
(iii ) every officer referred to In clause ( h i;
*(i v) Chief Sxecutlvn Councillor, Deouty Chief
Executive Counci l 1 1 Member* and Chnirman of
the MahKu inu Pa ruha d;
•< v) President o f the Aachalilr P ancbsya t;
•(vi) PtuRde ct and Secretary of the Ga ra Pane hayat;
•(viil CltolxmaniVicv Chainrattt'and Ward Con-anis-
iionera of Municipal Board or Town Committee;
Renumbered by Assam Act Ho. XI of 19 00 .
•f vtlll M ay er, D ep ut y May or; an d ConncUlO R o f a M un i
ci pa l Co rp or atio n;
•fi x) Ch ie f E xe cu tiv e Me mb er, th e Ex ec utive Me mb ers ,
th e Cha irm an an d th e M em be r: of th e Au ton o
mou s Distric t Cp uhc ila an d Regio na l Coun cil s
es tabl ishe d und er th e S ix th Sc he du le to th e
Con st itu tion of In di a an d th e ir e m pl oy ee s:
•(X ) a non-oeftcin I Ch ai rm an in cl ud ing eve ry office
bear er o f th a t de scrip tio n by wha te ve r na me
ca lle d or th e Man aging Direc to r o f a dis tric t lev el
co ntrol zo det y n* of on ap ex so ciety re gister ed
un de r an y U w re la ti ng to Co- sp en d b y So cieties
fo r th e ti m e be ing tc fo rc e;
E xp la nat io n— In til ls su b- c!au «r ce ntr al n o d d y ”
m ea ns a eu -ope rativ ? so ciety which inc lude s in its me m
be rshi p ot he r co -o pe rativ e soc letiea, an d "a pex soc iety ”
me an s » S ta te le ve l co ntr ol aocieiy
•txl ) eve ry pe raon In th e serv ice or pay o t —
<al an y k c a l au th ority in S ta te of A so un wh ich ri
not ifie d by th e S ta te Gn vn rnm en t In th is be ha lf
in th e Official G az et te ,
(b> an y co rpor at ion no t be ing u k c a l au th ori ty w !a -
bl isb od by or und er a n A su m o r C en tr al Ac t an d
ow ne d or co ntrolle d by th e State Gov er nm en t
which Is no tif ied by th e S ta te G ov ernm en t tn thi s
beh al f in th e Officio' G az et te :
(cl nn y Gov er nm en t com pany w it hin th e mea nin g of
Se ct io n 61" of th e Co m pa nies Act. 1836 (C en tra l
Ac t I of 1956), In w hich no t l ess t ha n fifty-n no |>?r
ce nt of tire pai d-u p sh are ea pt ta l is hold by the
S ta te Go ve rn men t or an y co m pa ny wh ich is a
su bs id ia ry of n co mpa ny in wh ich not lesa th an
fifty-0110 p er ce nt of th e psi d-u p sh ar e caostal a
he ld by th e Sta te G ov er nm en t aJld which is
notified by th e S ta te Ocv er nn um t in thfcj be ha lf
in th o Official G az ett e :
R en um be re d b y A iu m Ac t No. XI of 1990.
Id) an y so ciety re gister ed und er th e Sccmtlc* Res t:
trat io n Act, 1860; which is ■ I
th e Sta te G ov er nm en t an d wh ich is n e t' f id ',.
th a t Gov er nm en t in th is be ha lf In -» «i- off icic :
G az ei re :
•{o ) "S ec re ta ry- m ea ns Ch ief Sccre tar;. in..:
Chief Se cr et or y, Ccenm issionci, Sec .e ’a. , to
Gov er nm en t of Assam an d inciu-. t- u
Se cr et ar y. a n Add ition al Se cr et or y, u J o in t Se cre
ta ry . a De pu ty S ec re tory , a n Uniter S ec; turv «r. I
also a Spvctn) Off icer to the Covt-win eM . :
3 A pp oi nt m en t of Lok ay uk t - n o d t'p aL okayubta e. — (1J
For t he purjiOSeOf c on du cti ng in ve sti ga tio ns . in acre, r. -l acre
with th e prov isi on s of th is Ac t, th e Gov er no r holJ. by
w ar ra nt un de r hi s ha nd an d scul ap po int a p ei yc n to > ■
kn ow n as th e Lok ay uk tu an d on e or m or e persoi s- it '•
kn ow n as th e Upa -L ok ay uk te or U pa -L ok sy uk t.::
Prov ided tha t.—
(a) the Lok ay uk ta sh all tv ap po inted a ft e r c o rj uit u-
wen w ith th e C hi ef Ju st ic e of th e Ga ults'.! Hi? :.
Co urt, th e S pe ak er an d th e le ad er of th e Cpp coi
tiOn In th e As sam Leg islat ive A ss sm i- • . .1 ' •
th ere bo no suc h Lo ad er a pe rson elec ted i.i
behalf by tile mem be rs of th e op po sit ion !i II;; .
Ho use in su ch m an ner as th e Sp ea ke r ma y <1 ; .■n ,
(b) th e U pe -L ok ay uk ta or U pa -L ok ay uk ta; . -'bill le
ap po inted a ft e r c o n su lt a n ts w ith th e L A x y u k la :
Pr ov ided fu rt her th a t w he re the Sp ea ke r of th e Leg! -
la liv e Ass em bly b satisf ied th a t circ um stan ce s e s :: : on
ac co un t of which it is not pra ct ic ab le to clau se |.ii o f th e
prec ed ing proviso, h o m ay Int im at e th e G ov erno r th e na me
of an y o th e r m em be r of th e Opp ositi on sr. th e Leg Ulaw .
As sembly wh o m ay be co ns ulted und er th st clau se in ste ad
o f the L ea de r of th e Opp os iti on
(2) Eve ry pe rson ap po inted as th e Lofcayukto . ;
Up u-Ix ikuy uk la sha ll be fore en te ring up on Ills o ilier, .
end sub scrib e bn fore th e G ov erno r, or som e pe rson ap po in
te d In t h a t beh al f by Mm, an oa th or aff irm ation in I I n
fo rm se t o u t for th r pu rp os e in th e Fi rs t Sch ed ul e
R en um be re d by Assam A ct No. XI of if'PC
<3 | The Upo-Lokaj'uktas shall ba subject to d ie adm i
nistrative c ontrol of the Lo'sayukta and, in particular, for
the purpose of convenient disposal of investlgutitxis under
litis Act, the Lokayukla rosy issue such general or special
direction a s b» may consider necessary to the Ups-Loka-
yukta : .> 1
Provided that nothing hi this sub-soctiun shall be
construed to authorise the laixay uk.* to question any
Ending, conclusion or recomroendation of an Ups-
Loksyukfa.
•1. Loknyukla or Upa-Loknyukta to Hold No Other
Of fice.—|l) The Lokayukta shall be a person who in or has
been a judge oJ the Suprem e Court or the Chief Just ice of u
High Cou rt
Provided that the Qualifications laid down in this
sub-section ahull not apply to she person already appoin
ted aa it Lokayukto prior to coming into force of lAmnnri-
mwitl Act 19 90 .
< 2 > The Ups-1,okayttkta sltall be a person who b or
has been a Judge of a High Court.
Of The bakay ukta or Upa-bokayuk la, as t he cssom uy
bo, shall be a person who Is not or never hae been u mem
ber. of Parliament or a member of the Legislature of any
State und shall not hold any office of t rust or profit other
than his offic e at the Iz-kayukta o r on Upa-Lakeyukta ora®
the case mav be, or connected with any political par ty or
carry on any busintas or practice a ny profession and accor
dingly. before he ente rs upon hie office as the Loknyukta
or Upa-Li'kayukta. «u the case. may bo shall-—
(a) tf he Is a sitting J udge of the Supreme Co urt or the
Chief Just ice or a Judge of a High Court, ss the cas« may
be. o r hold an y othe r office of trust nr profit, reilon such
office: or
(b) if be ts connected w ith any political party, sever
such connection with i t ; or
(c) if bn Is carry ing o« any business, sever his con
nection {short of divesting himself of rwnenihtp.i with the
conduct and management of such business; or
• Subs tituted by A w n Ar t No. XI of'lfSO
(d) if h e is p ract ising an y profes sion suspen d practice
o f su ch profession.
3. Term of Offi ce and oth er cond itions of ser vic e of
Lo ko yuk iu and Vp a- Lo ka yu kl a.— (1 ) Ev ery person appoin
ted as the Lo ka yu kta or Upa -Lo kayu 'zte sh all hold office
for a term Of fiv e yea rs fro m the date on whic': ho enter s
upon h is office o r unt il be attain s the sr b of 67 y'nrsi which
eve r Is ea rlie r. "
Pro vid ed th at—
(a ) the Lok ayu ltta or a n Up a- Lo ka yu kta snav bv w ri
tin g under his hand addressed to the Co ve rn o.
resi gn his of fic e.
(bl the Lok ay ukt a nr a n Up a- bo ka yu kia m ay he r emo
ve d from office In th e ma nne r specified in Sec
tion li
fit ) If the off ice o f the Lok ay ukt a or an U pa-Lx iktiyu ktu
becomes va ca nt or if the I/»kayuktB or an IJp H-L oka yuk i.i
is by tea iwt o f absen ce or for an y ot hr i reason what so
eve r, un ab k to perfo rm the d utie s or Ills office, these dut ies
absi t unt il some othe r perron appo inted undo r Section J
en ters upon such office or . a s t b - cas e may Ire. un til the
Lo ka yu kta or su ch Up a- Lo ka yu kta resu mes hl» dut ies b
(a) Wh ere th e office Of tbe Lo ka yu kt a be comes v a c a i.
or wh ere he is unable to per form Use dlltle 8 o f
hIs office , b y t be I) (a -I. ok ay uktn o r i f there a re two
or more Up a-L ok ay uk tas b v s uch one Of the U pr -
Lo ka yu ktas ss the C ov en to r m av b v order dir er :
fbl Wh ere tbe office of an Upn -Lokny ukt n becomes
va ca nt or wh ere h e is unablo to perfo rm tlie dutie s
o f Ilia office. by the Lo ka yu kta him sel f, or if the
Lo ka yu kta so dire cts by the oth er Up a-L ok ay uk '8
Or as the CSS* ma y be specifi ed in th e di rection
(3) On ce-dsina to bol d of fice th e L ok ay uk ta or nn U pc-
Lok ay nkt a sha ll be Ine ligi ble for furt her employm ent
(wh ether as t he t yk ay u k fa or an Up »-L ok ay uk ta) or in nnv
oth er c ap ac ity u nder the Gov ern me nt of Ass am or for at v
Subst itu ted by Ass am A c: ,\o X f o f 19 B0 .
8
em pl oy men t un de r, or office in an y Rich local au th or ity,
corporation, Gov er nm en t co mpa ny o r aed e ty a s la re fe rr ed
to in lu b- da us e (iv) o f clau se (J) of Se ction J.
•i v ) (a I The b o ta y u k la sh al l be entit le d to su ch pay .
.••‘O WBnces pe nsion, p riv il e g e an d ot he r co nd ition s of
service. c:< na y ho od mi ari blc , to th e Su pr em e C ourt J mice
■ ir t he Ch i, ' . istioe of th e High Co ur t, as t h e case ma y be.
hu m tim e to tim e
tb l Tire U pa -b uk ay uk ta sh al l bo un tit led to su ch pay .
nllo wa nces, p;-naloh. pr ivile ge s a nd oth er co nd ition s of
o?i vice, as m ay be admissi ble, to th e Judge o f o H igh Co urt
h n m tim e tn tim e.
< C ) The pa y an d allow an ce s a nd pen sion, pr ivile ge s and
h e r co nd ition s of service of th e Lo ka yu kt a o r Ups-
l-of cayukiu sh all noi be va ried to his d is a d v an ta g e du ring
th e ta nu ro o f h is offices:
': : ’ th e Lok ny uk ta or U pa- bo ku yuk u a t the tim e of
i re ce ipt o f a pen sio n (o ther th an a dis -
uh'l .y or wou ld pe nsion ) ir. resp ec t of an y pe rvious
" ic : un de r th e G ov er nm en t o f In di a or an y of hi s pr ed e-
c« ii/ir G ov ernm en t. h»s sala ry Ir. re sp ec t of his se rvice a«
the bokayu kfa or ns th e Upa -L ak ay uk ta , as th e case may
b j, sh al l be red uc ed —
(it) by th e am ou nt of th a t pen sio n; and
(b l if h r h as b efor e s uc h a pp oi nt m en t, rec eiv ed in lieu
of a po rtio n of th e pen sio n du e to him In resp ec t
of su ch pr ev ious servi ce , th e cocn muto d va lu e
th er eo f b y the am ou nt of th a t po rti on of th e
pen sio n; an d
(cl if h e has be for e su ch ap po intm en t, rec eiv ed a
. nUittin ent gra tu ity in resp ec t of su ch pr ev ious
servi ce, by th e pe ns ion e qu iv alen t o f th at g ra tu it y
Substituted b y Assam Ac t K o XI of 1890.
9
Provided further tha t the nllDw ancea and pension, if
*ny, payable to, and other condition', of service of liv e
IXsayukta < • > ,n Cpa-Lokayukto ahull not be varied to his
oisodvamage aft er hw appointment
(f i> Removal of Lotayukla or Lpa-l^ka yuk ta.— (1)
Subject to the provisions of Article 311 of the Constitution,
the Lokayukta o r an Upa-bokayukta may be removed from
his office by the Government on die tfround of misbehaviour
ur incapacity and on no other ground:
Provided that the I'/iv lxy required to be held under
Clause (2| of the said Article before such removal,—
1 1 1 In rwote t of Loknyukta shall only be he'd by a
person appointed By thn Govonwr being a person
who is or has beet? .« jud ge of the Suprem e Court
or h Chlet Justice o f a High Court, and
(U ) In rwoect of an lic.s-hokavualn shall be Iwld by
a twitfon appointed by the Governor being n person
who is o r has been .fudge of th e Supreme Court or
who is or has been n Judge of a High Court
(2 > The person appointed und er the proviso to sub
jection i ll shall subanit the report O f hist inquiry to tho
Governor who eliall. as rocn as may be cause It to be laid
before the Stale IjsglsUtut*.
(3) Notwithstanding anything contained In sub-aec-
6oa (II. the Governor shall not i wnw e th e Lokay ukta or an
Upa-l.okayuhta unless an addre ss by the Stato Legislature
supported by a majority cf 'he total memberafifp ot '.hat
House anil a majority of not less tha n two thirds of tho
members of that House present and voting has been
presented to the Governor in the same r-e ssi on for such
remo val
7. Matters which' ma y be Investig ated by DstuiyukM
or Upa-lxifcnyuiita,.—(1) Subject to ,Ke provision of this Act
and on a complaint Involving » gx'evance or an allegation
10
oemg made in th at behalf the Lokayukta may .inve xU-
gBte any action which is taken by. or with tbs general or
speeillc approval of—
(1 ) a Minister o r u Secretary, and
(ii) any public servant referred to in sub -du se
(u) or sub-clause (lv) ol clause (j) of Section 2. or
(ill) any other public servant being a public servant
of a cla ra or iub-claas of public servants notified
by the S tate Government in c onsultation with Ibe
Lokayukta In this behalf.
(2) Subject to the provision* a t this Act and on a
complaint involving ti gi.evunc e or an allegation being
made In tha t behalf, an Upa-Lokayukta may investigate
any action which is taker, by or with the gene ral or speel-
ftc approval of any public servan t not being a Minister
Secretary or other public servant referred io in »ub-sec-
tion (1).
(3 1 Notwithstanding anything contained in suh-sec-
tton (2) . the Lokayukta may, for reasons to be recorded
in writing. Investigate any action which may ba investi
gated by an Upa-Lokayukta under t ha t sub-section.
Where two or more Upu-Lokaynktas are appointed
under this Act. the Lokayukta may, by genoial vr special
order, assign to each of the m matters which may be
Investigated bv them unler this Act-
Provided that n < ‘ Investigation mode by fil l Upa-
Lokayukta und er this Act. und no action laker, or thing
done b y him in respect of such investigation shall be open
to question On the ground only thut such investigation
rela ted to a ma tter which i s not assigned to him by such
order
8. Mnttfers not subject to investigation— (1) Except
as here inafter provided. the Lokayukta or an Up»-I.oka-
11
(b) In the ca se of a co m plaint in vo lvin g a gr iev an ce
in res pe ct of a ny actio n,—
(1 1 if su ch ac tio n re la te s to an y m att er roecifiod In
th e*Seco nd Sc he du le; or
Oil if th e co m plaina nt has re ho d an y re nted v bv wa v
of proce ed ing be fo re a T ri bu na l or C ou rt of
L aw :
Pr ov ided th a t no thing in su b- cl au se (ii) sh al l prev en t
th e L ok ay ut aa or on UDSt-Lofcayvkta from co n
du cting a n in ve sti ga tio n If h - la Satis fied th a t su ch pe rso n
co uld no t o r ca nn ot, fo r suffi cie nt cause. hnve re ci xu se to
a rem ed y re fe rr ed to in Hint scih- ela use
(2) The Lnka.vilktB oi nn IJp a- Lok ev uk ta sh al l no t
in vro ag at e a n y actio n, -
(al in resp ec t o f wh ich a form al an d pu blic In qu iry
ha s be en ord er ed und er th e Pu bl ic Serv an ts < In
qu iri es) A c t 1 8 S -U {Contr ol Act 37 of IBM ). by
th o (lo v m w 'p n t of In di a o* bv th e S ta te Gov ern-
(bl m rs tp ect of a m a tt e r which ha s been re fe rr ed
for in qui ry und er »>e Commi ssi on s of In qu iry
Ac t. 19 .52 (C en tre ! An 60 of 1952), Ire th e Go ve rn
m en t o f I nd ia or b " th e S tn t- Go ve rn men t ~ *
(3) The Izik ay ul tta or- an lipn -txi ka vu kt o sh all no*
In ve st ig ate an y cn tnpla’ut which > « -x el udrd fro m hts
ju risd ic tio n bv vi rtue of a notifica tio n Issued under Sec
ti o n 19. -» ^-- X -3 -L 5
H ) The Lo kayU kta nV an V os -I zi kay uk ta sh all nu t
In ve sti ga te,—
fa) anv ixim nbii nt inv olvi ng ii yrievanoft, If th e com
plai nt la inadi af te r th e rx nlr v of tw el ve mon ths
fro m th « dire' o’l wltiCb th e w t'n n cm un hl ne d
ag ain st become s Jrnn w n to th o cntnp la in a n t;
' Substituted bv Assam Act No XI (if 1990.
1 2
(b) any complaint involving on alloxation. it the
complaint is made after the expiry of five years
from tile date 1 .1 which th e Actio n complained
against W alleged to have ‘ alum place
Provided that Ole Lokayukta or Upa-Lokayuki*
may entertain a complain, referred to in c'auac (a) , if
the complainant fe'.isfitxl him th.it hr had sufficient C H U '. e
for not making the com plaint with the period soeelftoit
In that clause
(5) In the ens o of nnv crmnlainl mvolvlno a vrie-
vunce nuthine in this Act shall bo construed as •-mtyiwer-
ini» the Lokayvkta o r an t'nn-f zikayukta to Question any
administrative action Involving the rxnrctae of a dicre-
t.to n exeen" where ! • < ■ it satisfied tha t the ol manta In
volved in lha exercise ,1 thn •l'rci-.-'t!on are nhwnt to such
an exte nt that |h» diaeret'on cannot tin regarded nc hav
ing been oroneriv exercised
flit The txskovukta or go Vna l-nkoyukl* shat’ not
investigate any comolnln. Involving grievance against a nuhl‘c s erv ant refarro t in n'h-c lausft fi v t nveh.d'ii rr
Chief F yr<u"', ,» r’evne-” ” b» m ,U h t h Pe-irhnd
Of a Munirion' Comornl;on Chief Kvccttive M' mb er of
sutonmono1! District Coo bc'1 of Suh-clausa fvi of clause fil
Of Section 2
9 PrnvWoux relatln < « • > eomulnJnts.— f l, Subleet to
the provision n f this Act, a comoJalnt mSv be made under
this Act tothg ’ r.lc iv. i',;, - era-n V ~,- l-k a-iiV t* —
fal in the rose of an grievance b v tho Person atfsrie-
ved eth er than a public serva nt -
< b > In the case of an aUpvat'o!, by any person other
than s public per wtnt
Provided tha t. wb“ -. > *h n perwft ajjerleved is dead or
if fox any reason unable to set for'T ihn«olf. the oem-
o'a tnl mav be mo ds- h v an y person who In law represent*
bb estate, or as the rr .v .- be by any perron who Is
authorised hv him In th is behalf
IS
Eve ry com plaint sha ll tx 1 accompanied by the
complainant's own affida vit tn support thn reo f nrcl a’sn
afiUlavlle Of all poison * fro m whom he cln'-ma to ha-"
rwfIV Fd info rmation of foe tt relat ing to the accusation,
verified before a Maoist rate of Firs ! Class together w ith
al l documents |n his pos session nt power pertam ina to lliv
.'CCiMation
IS) Ev ery com plaint »J»d affidavit und e'-' ’h i; rccUcw
u w el l as any schedule o r annejsun; theielo sha ll lv
verified in the itmnner In’ d down in the Code of Civ'-'
Procedure IDflA to r the verifica tion of filo -r.dlnjTT and affi
davits respectively.
< 4 > Not loss than three copies u f the complaints ai
we ll eg of each of Sts annexurw. sha ll be submitted by th«
complainant.
(hl A com plaint which data not cotno !' with any of
the foregoinc provisions sha ll not by entertained.
It.) Notwithstanding anything contain ™ in sub*
sections (Il to (hl. or in nn . oth er enactment, «ay let ter
writte n tn the Loknvu ltta or Up u-l/ih nvult to hv i parte •
in police custody, or in a gaol or an v w h i m ur oth er
place fo r insane person* sh all he forwa rded tn 'he od-
im o w ^ l ami with ou t de lft* bv th e ro l'c e officer
o r oth er persarv In charge of such raid, osvlu tr f-r othe r
olsco. and the Ixikavuktn or TTiM-LokayuWa. «j the e-.. ■
mav be, may ente rtain h and treat it- a t> a wm td n'n l bv ».
no action In i«n®e t o f such comp laint sh»” h r taken unless
if Ip accompanied or SMlro nuently cijntxirte d b v *n afF-
uftkUvit nude' ai'b -ee ctiin (2)
10. Priwediirc in respect of iovestlgolkme, —f l) Where
the lo kay'lk tn nr All Upo -t I'k h' fa fl :
making meh orv llm inarv iixjuirv. !f en\ as he de- ’-ns fit;
In co oduc any I nw itiita tlon under th t* A d , lw,—
(8) shall forwa rd u cnov o f the comp laint to ti e
public servant conceriw t and the competent rtiitho-
rit y concerned •
14
(bl sha ll affo rd to tbs pu blic servant concerned an
opportu nit y to ofler hia comments on such oom-
pla lnt; and
fc) may make such orders aa to th e safe cu9tody of
documents re le va nt't o the investigation. ag he
dooms Dt.
(2) Ev ery such invoMtcatton sha ll b» conducted In
private. »nd in partic ula r, the lm le ntity of the com
pla inant .ir.d of I-- vohlic servant affected by the inves-
t'gnb 'on sha ll not ba rllsc toKd Io the public o t the prase
whether ho fore, du rin g o- a fter the inve stigation: — cr,»«
Prov ided that the txikn yubla or nn Upa-LokavuScta
mov conduct attv inv erlifia tio n relat ing i o a matter ot
definite pu blic inioorf»n.«. !n public, if be for reasons to
be recorded in writing , th in k. -lit '" d o mi,____.______ ___t
(Si Save an efoivseid, the procedure for conducting
m y such investigation tha t! be such as the Lokj.vnkta or.
the case mev be. the Upa-L-'kayukta considers b p-
orn prlnte in ’he rircuntttances nf the case,
14 ) The Lnkav -’htn r> r an Upa -LokavuMa may, tn ha
diserntion, re ti re ’ o inv«5t'.Mte or ce ase io investigstn
sny comp laint inv olvin g a grievance or, un allegation, if
'n hie opinion—
<al Th e complaint in friv olo us or vexattou a or 5s not
mads In coed f aith ' or
fb) there aro m, miflW enl erminde to r Investigating,
or. » th e C rt* m ay b» fo r con tinu ing the inves
tiga tion- nr
fc j oth er rcmnHea ar» ava il able to the complaina nt
and in the rlrrun-atancea of the caw It would he
mom w m e r fo r the ccm nluiniint <o avail of meh
remed ies.
15
<S | In nay c u e w he re th e Lok ay uk tn o : an Upu-
Lokz.yuktn de cid es not to en te rt ain a ct’.np la in i o r to dia -
con tinu fl #ny inv estig ation in re sp ec t U a co mp lai nt he
sh all re co rd his re as on s th ere fo r an d co mmun icate th e
« ro e to th e com pl ai na nt an d th e pu blic se rv an t co ncern ed
16} Th e oo nd uc t of an ln vc sn ga ilon und er th is Act In
icsp ec i of an v actio n sh all no t at*co t su ch ac tio n. or an y
lower or duty of an y pu blic ee rv an t to ta ke f urt he r a cti on
with rc sc ec i to any m a tt e r su bj ec t to th e in ve stig at io n
• (7) Th e prov isi on s of th is Ac t sh al l be ih ad dit ion
to an d no t In de.-egn uan of th e pro vUscn s of th e
Pr ev en tion ot Cor ru pt io n Ac t. IM 8 or an v ot her
lav. fo r th e ti m e b^lng in tnr ee
• (8) If th e ho kay uk ta deci,n ee i- in quire In to an y
m a tt e r aga in st an y pe rron wh o nuty bn Ills close
re la tio n an d In case th ere is t*i U pa -L oh ay uk ta in
th e Lok ay uk tn O rg an isa tio n, in th a t ev en t th e
br fc ay uk ta slia ll su ra cl t a r ep or t to th e G ov erno r
w ith a re que st to re fe r th e r. ,.rt ci in di sp ut e to
th e Ch iof Ju st ic e of th e Hi gh C ou rt of th o St ale
for hi s opinio n an d to da cit ir th e disp ut e in con
fo rm ity w it h su ch opin ion ."
I I . liv idenne .— (11 Sub je ct to th e pro vis ion s of th is
Sec tion , for th e pu rp os e of an y it ;v « u i» ll o n i inclu din g
th e p re lim in ar y inq uiry . If an y. be lore auch Inv est iga tio n)
un de r Ibis Act, th e L ck ay ul aa or an b' pa -L ok ay uk la may
re quir e an y pu bl ic se rv an t o r an y o tb rr p er ro n wh o in hte
op inion is ab le to fu rn is h Infor ma tio n or pro du ce do cu
m en ts re le va nt to th e in ve sti ga tio n to fu rn is h «i»ch in fo r
m at io n o r pr od uc e ar.y su ch do cu me nts .
(2) Fu r th e purpose- of an y su ch in ve sti ga tio n (In clu
di ng th e pr el im in ar y enq ui ry ) th e E ok ay uk ta nr an Up a-
Lok &y ukt a sh all ha ve ali th e po wers of Ci vil C ouit wh ile
tr yi ng a su it und er th e Co de o; Ci vil Pr oc ed ur e 1508
(C en tral Act 5 of 1808), In r e sp e c t' i th e follo wing m at te rs
'A dd ed by As sam Ac t No; XI of 1900.
16
(а) summoning and enfO rtlfW the attendance of any
person and examining him on oath;
(b| requiring the dlacovarv and production of any
document;
< c) receiving evfdenoo on affidavits;
(d) requisitioning am- public record or copy thereof
from any Court Or offic e:
iei issuing rctnmiasiotts for the examination of wif-
ncrees or documents:
(f) such oilier m atters ns may be prescribed.
< U | Anv proceeding before the Lnkavukla or sn Upa-
Lokayukta shall be deemed w be « Judic ial prooreding
within the meaning o f Section 193 of the India Penal
Code (Central Act 45 Of I860)
(4) Subject to the provisions of sub-sec tion (f tl no
obligation to maintain secrecy Or otlsor restriction upon
tl>e {Sieclatu re ef information obtained by o: furnished to
the Sta te Government or any public servant wbetfier im-
poxd by any onnetment or by any ru’o os law, sJiall apply
t»j the disclosure of information for the purpose of uny
>n\'ftfjsaiion under this Act an d the State Government or
uny public se rva nt shall not be entitled In relation to any
suds investigation t o any such privilege in respect of the
production of document* or tho giving of uvtdcnce as la
allowed by any enactment or bv any rule of law In legal
proceedings
(б) No person shall be required or authorised by
virtue of tfds Act to furn ish any such information or
unswer any such question or produce to much of any
document:—
(a) ua might prejudice the security of the State or the
defence or-International relations of India (inclu
ding India's relations with th e Govt, of any other
Country o r witfi any in ternational organisation) or
the mvottigatUin of detection of crime: or
1 7
(b > us might involve this dudnocive of proceedings of
the Cabinet of the State Government or any
Committee of tlmt Cabinet j
and for the purpose of Out sub-section a certificate issued
by the Chief Secretary certifying th at any information
answer or portion of a document- is of th e nature specified
in clause (a) or douse fb) shall to binding and conclusive
16) Subject to the provisions of sub-section («) no
person shall be compelled for the purpose of investigation
und er th ih Act to c h e any evidence or produce any docu
ment which lx - ©m ild not I* - compelled to give or produce
in proceedings before a Court.
12 . Reports of lok aynkte & V pa-I.okayuktru —(1| If
afte r investigation of a n r neli.m in - i-kixcI of which a
complaint involving a grievance h l' tw n made the Lok oy-
ukta or an Up e-L -.’ k.ivuhl., satisfied th at such action
h»a resulted in injustice ar undue hard ship to '.ho co m
plainant or any e ther Ecr8nn t»» Lok.r.ulctii or Ups-Lokay-
ufcta ball by a report In w riting recommend to the com
petent nu’hnrlly concerned thnt bi d, Injustice or undue
hardship shall be romo dlr-d or redrerxed In Mich m anner
and wHflln such ’hue ns may be tpeellled In the report.
(2) Tbe competent tmthnritv to whom a report is
sent unde r sub-eectinn 'It . 'ha ll within nn e month of
the expiry of the time nperified In the report. Intimate
or cause to be intlmoled to the TokevtiWn. nr .« the
case may be. the ( .’pa-Loknyukta '-h o action taken for
compliance with the repo rt
(3) If after Invertigntion of action in resnoct
of which a complaint ‘r. -.x -lv -r, " an nlleeotlon has been
made the Lok- v.lrta nr an Ur-. -’ - • h.- vi.t t Is satisfied
th at *U C b allceatk” ’ cor b» subs tantiated either wholly
or Partly he shall by rep ort i» wrttinu communicate
hie findings and rec'im-r-ndetler- ajpngwft’, the re’evwnt
docymcnts materials nod other evidence to th e erm co to nt
authority.
< 4 1 The comoelcnt auth ority sh *> l intimate wttMn
three moo’hs of tho d ate of receipt of the report, Ihe
IB
Lo ka yu kr a or, as th e case m ay he, tbo U pa -lz ikay tik ta, th e
uc tinn ta ken an th e h as h o f th e rep ort!
<5| If th e Lok ay uk t* k th e U pa- Ij A ay ukta is ce tle -
fi<-4 w it h th e actio n ta ken . u. k it jcc om ni en da tio ils or
findin gs re fe rr ed to in tu b • ■ rt io n . , |i 1 <3| he shell
c' o m th e case und er ln fn n ra -. cn to th e co m pl ai na nt th e
pu bl ic Je iv a. it an d th e c om pe te nt a uth or it y co nc erne d. b ut
w he re he Is no t fo m i • . ■ 1 •
ca se » i de se rv w he may m b a spe cia l import up on th e
ca se Io th e G ov er no r an d n’sn Inform ih e co mp lai na nt
co nc ern ed .
(B I The IzAo yiil fln ’ : -t* sh ell
pre se nt an nu al] »cre iso l'd al i oo the
man ce of th e ir fu nc tion s und er t h is Ac t tn th e Go ve rn or
(7) On re ce ip t o f a srxc in l ic oort urxli-j sub -se cti on
<51 or th e a nnual re por t w i n mih-w cU oa <6 ), th e G ov oi -
no r sh al l ca us e a co py thr .-eof •. - •u th e i with an ex plan a
to ry m em or an du m la Ge laid be fo re tb s Stain Le oi slat ure
(B I Sub je ct to tlse pre v 1.--. .••.-sectim ("i of
Seclio n II), tbo lx > k .. u '.i d - l; i :. disc retio n make
av aila bl e fro m tim e to time Ihe suix itut icu of ey .i's rfmwd
or o the rv. " . -
which m ay ap nea r to Irm tn ho o f i:<ne«il. pu bli c, academi c
o r pr cferb'n na l In te re st in ru ch m an ne r nnri to ru<sh pe r
ro ns as ho ma y d*»m nptoO P' i- o
13. Action ln ra re of false co mp lai nt. — (1)
Notw ’lh ’t .i' id 'i n an-.' , 'i;n ? Ci•• < ?n<.d ‘n «ny Other pr ov i
sio n of t h ia A d ev er y I wv ni who wilfu lly or mn’ic fou slv
m ak es a ny f .r '» co'-inl-.'n * und er 'h is Ac t Shall on con vic
tion . be pu nich ed w ith ir np r.ic nm m ! for u te rm wh ich
m ay ex tan -l to th re e ve ar s an d e ba ll als o be lia ble tn fine.
< 2> No Co ur t, axcup l Co urt Cf Se s^ cn . in th e ease
of a co m plaint in ve sti ga ted b.v th e Lok av vk ta or 8 Cou rt
of M ag is.rar e, 5 'i -r iin ,i ■.■:■•:■ eo m o'sln t inve s
tiga te d by an U pa -L ok av uk ta sh al l ta ke c cg nlp on ce o f th e
Offence un do r sub -se cti on (1 1 .
1 * 9
{3 > N n‘ ;r.'/n Cn i.r 1 ihuU take co gnipanoe o l sucli
offunen os afor esaid ex ce pt on a co m plaint In w il in g
mo de by th e Pu bl ic Prnw <-iiio r a t th e di rection of tho
LoSmva !■ : Vi --T v b- .v -H u, » a th o ca ti ; may be. an d th e
C ou rt of Senio r, ro sy ti k e coanl2 1r.e e of th e offe nce on
suc h co m pl ai nt w it hout th e i noe be ing com mit ted to It,
any th in g co ntaine d In th e Co de of Crim in al Pro ce du re,
1973, not with stan di ng .
(4) Su ch C o u rt on conv iction of th e pe rson ma king
false o.i mp la' r.t m aw ar d, ou t o f th e am ou nt of fine,
to th e co m plaina nt sv rh airiP'J nt Of c om pe nsation aa it
th inks flt,
(9) If a t an y Stag e of a pr oc ee din g under th is Ac t
Ix r'c rr th e IzOu " i'l < 1 0 ' □ U ra -l .i 1 * so r- je m !n
him th a t an y w i t j n a o w ir in g tn such proceeding or
an y pe txc i w'-- -. - an . j . C -v u in wtptx irt of a m m -
pl ain t mod e und er th is Act had kn ow ingly or w ilf ully
giv en false ev ide nc e n r ha d fa br ic ated false ev idence
with the 'm en tion th a t su ch c.-i dence sh ou ld be used
in su ch proce edings!. th e Lcx ay uk U nr lip aL ol ca yu kt a,
83 th e ca se m ay bo, may. 1' tatin ile d th a t It i- ne cessa ry
an d ex pcd.or.t in th e In tere st Of ju st ice th a t th e parson
V'nu i 1 be tr ie d tix im .iT -.- fn. f lt ln g or fab ne ut in a. a*
th e case m ay b a false ev ide r.ee. take catm isa nc e of tl »
offe nce nod m ay , a ft e r gi ving th e of fend er a reason ab le
opp or tu ni ty n t' sh ow ing ca us e w hy ho sh ou ld no t be
p u n c h ed for su ch xl- usc c. try suc h Offe nder summ arily ,
so fa r an ma y be. In ac co rdan ce w ith t h e proced ure
pr escr ib ed fo r KUrnmnry tri. Is und er t he Ce de of Cr im i
nal Pro ot du ic , il‘73 an d sente nc e hi m to Im pr iso nm en t
fo r a tw in w hi ch ma y e xte r .1 to .1 , m on th s or to lino wh ich
may ex te nd to fiv e thou sa nd rupee s o r both.
(5) W he n a n y su ch offen ce a? if de scrib ed In Secti on
175. S ec tio n 178, Sec tfe a 179 ar Section l& ll of th e In dian
petilil Co de is «nr>m ihi’d In 1I xj view or preoe nee o f «h < -
Lo ka yu ko ta or Vpii l . ikayuW a. lie m ay ca usa trie off en der
to be de tain ed in cu sto dy an d may. at an y tim e on tho
same day . (,il:< oag/iiitonce of tlx- offe nce an d after
givin g llw nlfc nd er a rcaroiifib le Op po rtu nity of sh ow ing
ca us e why lie -'Q uid no ; be pu nish ed und er th ia section,
sente nc e th s o ffe nd er to sim pl e £m prloiu ner< (o r a te rm
20
wh ich' m ay ex ten d to ixie m on th, w to fin e wh ich may
ex te nd to five h un dre d rup ee s. o r to both. - • v
(7) In ev er y « 3 e tr ie d und er sub-section (6). th e
Lo ka yu kt a ur ’ Up a-L oka.yukt a, as ti ie ca se m ay b i sh all
re co rd < he (.■ ■« eo n'M uti ng thn offe nce w ith tKe State
m ent ( il a ny) mo de by tl- offend er as we ll as th n fin din g
and th e sent on ce.
(8) Any pe rson . co nv ict ed on a t ri a l held under sub -
secti on G O o r su b- inc^ , hi lib ro w ap pe al to iko HU tii
Co ur t, an d th e prov isi on s of C h a p tt r XXI X o i tS e Code
of C rim in al pr oc ed ure. 107b, shall , io fa r « th ey m « ap p
lic ab le. ap pl y < o a pp ea ls un do r th is su b-Jcixict i, an d tHc
App el late Cour> may alt ar o r reve nw th e fin ding o r r e
du ce or re ve rs e t he Sen ten ce a p p lie d ag ai ns t
(9) The prov isi on s of su b- sections (5). (6,. |7>. a nd (3,
sh al l ha ve ef fe ct no tw ith st an di ng , an yt hi ng co ntaine d in
the Co de nf C rim in al pro ce du re. 1973. bu t no th in g in tbe ee
xu o-so cu on s s hal l affe ct Use p ow nr of th e hc Jtay uh io 0:
U pa -L ok ay uk ta, ns th e case may be, t o pr oc ee d unde r su b
secti on (.1 ,1 In re sp ec t of a a r offen ce, w he re it d o u no t
cho ose to pro ce ed u nd er su b’iic ti o n j (2). (6) a n d (7),
(10) W ords an d ex pressio ns us ed in su b- sections (ft)
to P> an d no t defin.-<l in th is Act sh all ha ve tGe same
mea ning s as In th e Co de of Crim in al Pr oc ed ur e. 1973.
f4. St ef i of f-o ka yu ktu an d Up a- L iUiivi ik'x —(11 The
Lo ka yu kt n m ay ap po int, w au th or is e an Una- Ix>lrayuktn
or an y officer su bo rd in at e to th e l.n lrsy uk ta o r an Upa-
Lokay nfc th to ap po int , offi cers an d ot he r em plo yees to
assist th e Lck ay ukt a a id th e Upo -L ok ay uk ia in die d is
ch arge o f their fu nc tion s und er thi s Ac*.
Pr ov ided th at xxilhina in th ia su b- se ct ln n sh al l be
ca nr irue d to pre ven t an y pe rson wh o ho ld s a post und er
th e Ce nt ra l nr -the S ta te Gov er nm en t from be ing ap po in
te d on de pu ta tion with' th e co ns en t o f th a t Go ve rnme nt.
2)
(2) The number unc i categories of offierr* and em
pt oy e« who n a y be appointed undo au b-x c-icr, ill ,
th eir sala rlts. uHowoncea and o’.ffer conditions of servias
and tt ir irtm inistratlv-. powers of the bokay ukta and
I5pa-I<oktiyukftt..' shall bs such on mav b» determined !
(gener al or special ord er of the State Government made
after consult ir tin i w ith the bukayukta
(3) Without piy judic o to the urovl.-Sen; o’ svl -s -. -. -
tion < J> th e I.o JcayuJota or ao Vpa-LokayuRta mav fo r the
purpose Of corxiuctinc investigations under this Act
utilis e the services of: —
{:) any officer or inve stigation atjoncy of t ite Stato
or Cen tral Government with the concurrence of
th at Government;
<ii| any other person or agency.
15 Secrecy of Inform ation.—(1) An y Informa tion
obtained by the Lokayu kta or thr? d p *-Lo kay ukta > . ■ ;
members of thei r n a ff In the course o f or fo r the purpose
of any Investigation under th is A c s and any evidence
recorded or collected in connection w ith such info rm ation
shall subject to the- provisions o f the previa© to ru -
tio n J2) of aection 10. be treated as ronfid er.tia! arid nr: -
with ita nd ing anyth ing contained in the Ind ian Evidence
Act. 1 1 1 7 2 (Centra! Ac : 1 of 1872). nc Cou rt shall b- rn-
title d to compel tho Lokay ukta or un Upa-Lokayukta
any public servant to give evidence relat ing to meb infor
ma tion or produce the evidence So recorded or collected.
(2 1 Nothing In sub-section (1 1 shall enplv i ’i • *- '•*-
closure o f any info rmation or pa rticulars.-
(a) fop purposes o f the Investigation o r in any report
to b» made thereon or for anv actum or onx-edlnen to ’- •?
taken on such report, or
(b) fo r purposes of any proceedings fo r on offence
under the Official Secrets Act, 1S 23 (Central Act :0 oi
192 3), or an offence o f giv ing or fabricatin g (also evidence
under the Ind ian Penal Code. 1 8 lW > (Central Acl 4S of 186 01
or fo r purpose, o f an y t ri a l of an offence un der Section 13
or any proceeding* unde r section 1ft or
22
fcl lo r su ch otho.* pu rp os es aa may b e p ro sc ri bed : ,
(3) An offi cer of oth er au th ori ty pr es cr ib ed in tliia
beh al f m ay g ive notic e in w ri ti ng to th o Lok ay uh ta or an
I'pa-L oko yU Kta aa th e Case nta v be, w ith resp ec t to anv
do cu men ts or in fo rm ati on specifie d In tKe no tic e or an y
cla ss of d oc um en t* w info rm atio n so spe cifi ed th a t in tb s
opini on of th e St eto G ov ernm en t th e di sc losu re of the
do cume nt* Or info rm atio n or of do cu men ts or Inform ation
of th a t class wo uld be con trar y to p ub lic in te re st an d
w he re Suc h no tic e is giv en , no th in g in th is Ac t sh all be
co ns tru ed m* au thoris ing o t re qu irin g th e Lo ka yu kt a, th e
Vpa -L oh tty uk ta or an y num ber of th ei r stuf f, un less (ha
fyikr.;.u k:„ ; , be tW V -
d“ d, is of th - opini on th a t disclos ure of su ch do cu men t or
in fo rm ati on Inv olv e* no publi c In tere st , to comm un icate
to an y pe rson an y do cu men t or m fo rm aP oo spe cifi ed tn
th e not ice ot an y do cu men t or info rm atio n of a clas s so
spec ifie d.
l« . In teat hi oa l In su lt ur mt cr tuplUio >9, or br inging
Int o dUrep Mtt, Lo ka vn kt a or U pa -L ok ay uk ta. - ’1) W ho
ev er m to nt io na lly erf o n an y In su lt, or causes any In te rr -
up tlo n to th e Lok ay uk ta or a n U paL ok ay ukt a wh ilo th e
Lo ka yu kt o or th e Upa -L ok ay uk ta 18 co nd uc tin g an y
In ve sti ga tio n und er th is Ac t sh al l on covtctlon. bo pun i
she d w ith sim ple I mp ris on me nt fo r a te rm wh ich may ex
te nd to six mo nth ?, ur w it h fin e o r witf i both .
(2) W ho ev er, by w ords spok en or in tend ed to be rea d
m ak es or pu blishe s an y State men t or do es an y oth er act,
which Is ca lc ul at ed to b ring th e Lok ay uk ta o r a n Upa
Lok ay uk ta in to dis re put e sh al l co con vic tio n, be pu nis he d
w ith sim ple im pr iso nm en t fo r a te rm wh ich may ex tend
to si x months , o r w ri t f ine or w it h bot h
(3) The pr ov isio n) o f sub -scc tlo ns (2) t o (6) of S ec tio n 199
Of tlie Cod e Of Cr im in al Pr oc ed ur e, 1973 (C en tra l A ct 2 of
1974). sh al l ap pl y tn re la tio n to an offe nce und er 8ub-8ec -
tlon (l l or su b- se ct io n (2) an they app ly in r elat io n to an
offence re fe rr ed to in su b- se ct io n (2) of th e sa id Section
199 su bj ec t to th r mo difica tion th a t no co mplaint in ra s
p e d of suc h offe nce sh al l be m ad e by th e pu bl ic pr os ec u
to r exce pt w ltl i th e p reviou s annexion.--
2J
(a) in the ca se of a n offen ce ag ains j th e Lo ka yu kt n. of
tffe L o k ay ukta .
<b) tn th e c u e of «n offe nce ag ai n n an Upa -L ok sy -
uJrta, of th e Upa -L ok ay uk ta con cerne d.
17. Prop ortio n.—|I \ No suit, pro sec uti on or ot he r
lega l pr oc ee din g sh al l h e ag ains t th e Lo ka yu kt a or tKe
Upo -L ok ay uk ta or ag ain st any officer, employee, ngenr -
or pe rso n re fe rr ed to in Suc tio n M In resp eo t o f an yt hi ng
which Is in goo d fa ith don n or In tend ed to be do ne und er
th is Aot
(2Excerpt shown. Open the full act in Lexace.