LexThe Kerala Public Men (Prevention of Corruption) Act, 1983(Act 6 of 1984)
Kerala · state statute
Open in Lexace · Ask the AI about this act"
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1HE KERALA ,PCBLIC'MEN (PR.EVE~!ION OF CORRUPTION)
. . ACt 1983
' . (ALl 6 ol 10tH)
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CONTENTS ..
Preamble
· Sectwn
'I ' . Sh01 t title.· extent ·and COmllJCilC,.CmCnt.
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· Definitiom ..
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., DcfimtJOll ol COIJ uptwn.
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4 '. ComtitutJOn of Conm11~~1on. · ·
5.
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Condltto;ts of ~c1 vtct" of Comm!S~loner
·Oath ·o{ Office.·
7. Staff of C~nmtt<'iJOil.
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!l, _, PetJtJ?n f01 mit1atmg plOCl"cdmgs~. ,
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9 Commi~ston not 'to m11ictte p1 oc(:edmg~ 111 ce1 tam cases. • 10. ~!elll11111a1 )' lllVC,tlgcttlOil -}~ . , ,
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Re~ult of p1 ehmma1 y invc~tJg-atJon ·and IUJ thc1 actwn.
Rcp01 tc; .of Commis~10n: / '
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Public man to vacate ofllce If dHcctcd by Comm1s~Jon.
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'15 PO\\ c1" of Conum<swn and Office1 ,·, . . ' •
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Power of ·CommJ~~Joh to call fm ~p.t:cwl
'Stateml"nt~ made to the Conirm~~Jon
·Scc1 eq of mfonnatJOn
p1 opcrty statementS.
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' Protection of act1on tahcn uudu ·the Act.
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Powc1 of CommJ~c;Jon to 1'1) LCI tam olfcncc~ summaJJ!y.
Powc1 to delegate
Bat 1 o mq UHJCS. ...
D1spo~al of dcpo~1t'
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Pcndcnc) ~,f case not to bai pwcecdmg~ unde1 tlu~ Act. 24 ' . l~tcnllol;al m~ult, ct(.., tr -the C.oimmssion.· 25
26 Fal~e allegatJom of ·co1 1 t!ptlon 1o be pt1111Shablc
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27 . Powt"l to make} i1lc~ ·
28 Power to 1 cmove dlfficult•e, · • 34[3258 1851MC ' I I • . .
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THE-KERALA PUBLIC MEN (PREVENTION OF CORRUPTION)
ACT, 1983-~<
( Act 6 ol 1984)
I
An Act to p.rovtde ]01 the estabbshmmt uj an _{mthol!ty to znucstlgotc allegatWIIJ of
c01ruptzon agamst publzc mm nnd jnr matters connected the~ewzth.
Pumnble -W'HLHLA~ It 1~ ehpedtcn't to deal ef!cctJ~cl) a~amst COil uption
amongst Pubhc men and to p1ovJde tor the estabh,hment of an authoitty to
investtgate allegations of co11 uptton and fot matters connected therew1th,
.
BE 1t enacted 111 the l'hu Ly-lout th Y car ol the Republic ol lnd1a as
follows:- · ·
CHAPlER. ]
PRbLJMI~ARY
~'hart tttle, e>./enl and cnmmencemeul -( 1) fhis Act m.1y be called the
• I .... ..,-
Kc1 ala Pubhc !\~en (PI even non qf COI.tuptwn) Act, !9p3 -i\~
(1) It extend~ to the whole of the State o! Keral..1.
(3) It shall come mto fi)J ce' on ~ucl{ rlatc ,1<; thr Covet mnent may
by notification m the Ga~:ette, appomt •
2. DPfimlwns -1 n this r\c..t, unlcs~ the context othe1 WI~C 1 cq uircs,-
(<~.) "Chiel .J u~tiee' means the Clucf. J u~t1c.c ol th1: H1gh CoUl t ol
KCJala;. _
(b) "Comm•~s1on" n•cai1~ .1 • Commis>ton con~t1tuted under
SeCtlOil 4,
"Commt~~wnct ' mean~ a mcmbe1 of the Commtss1on;
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"G~>Vct not" tpean~ the Go vet nor ol Kcrala,
(c)
(d)'
(c) "LcgisL.t1.IVC A~~embly"' nwaJl<; the Leg•~lat1v_e i\~~embly of the
State of Kcrala; '
(f) "Local authori~Y · mcam a munrcipal c01porauon 01 a municipal
council 01 ,\ towmhrp committee 01 a panchayat,
*Received the a'>ent of the p, e~Jdent on the 29th da'v of rcbtlldl v, 1984
and pul>h~hcd 111 the Ker ala Ga7rttt· .E,t• aoH]n~an 1\"o. I 6() dated
the ht Match, 1984 .
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~. ~\~) "poht1cal pa;t}'' ;nc.-~m a polttl~,jJ.pa'tty·o; group which has Icpre
, , , scntatton m Par hament or m the Lcgr~latrvc A~!:>cmbly·, or a pohttcal
, party wluch rs treated a<> a '.ecogm~ed poltt1cal party m•accordance
• -. wtth pal agraph 6 of Lll't"twp"~ymboh (~l'~el Va\IOn a no Allotment)
· · . Order. I %8; / · · ' • t • r
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"' 1 t,. ~• / :,J • f 1 ~ ,..a '" .>~ ~
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-~\'-;;:_(h) ."pr_e~cnbed'' _me~ns,' pl~~ct_il~c.<;l.;b) !,ub. made under thi~ Act;
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· · .• (1) ·~pubhc man" mean' d pet ~on ....-J)o holds on lias held m the State
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.. 1 " < -~-the oflrce of-, •• ' , \, ( ! • '<. ·• r ,.. , , ~ ' , ,
'. ·' ) -/ \ (r) · a· Muuster. or' the' CI;1Cf -Mri1istcr, or·
-" ... .,.. f \ ".o .,.01 • I,· •• ~ l. f- ~ ~ ~
· .: · (n; . a h1embe1 of'th'c. Legrslativc Assembly, ot • ·
... .. "-"'"' • ... ' ~ • • "'- J • • • , f • ~ \. \ .... •
. (m) a men1bcr or t11e
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Ftestdcn1 'o( the Travancorc- Deva~wom
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Board 01 the .Cochm' De'va~wom Board ot a member or
~' the( Chanman .. of •the' Gmuvayoor Dcvaswom' l'vlanagmg
· , 'Committee or a. memhrr ot tlw Chairm(ln of the Kcrala
• \<\'akf Board ,.o~ ' .• {;;~ : .. .
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1 (1v) _ tl~e Chd)IItan ··oi ~he Vice-C'h;_m man· (by . whatever, name
' called) or.:' ' . ~. • . . • • ,' •.
(A)
(B)
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'a locaP aut_hority, _m ':.~,_:t - · ~, ..
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• a Government Company as defined m· section 617 of the
Compamcs Act, 1956.(Central Act Jlof 1()56), or , .- '
4 ~ •, I _ .. ~ '•-\. ','\1.._:~ t \ I'·' """'t
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I • a statuto! y body m'' Corporat1on 01 Board estabiJshed hv
'or under'a:statutc and owrico'ot conti·olled by the Govern-
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ment of Keiala: n\cludni~· a co-o1)e1attVe socretv;' or •
• • 6 .., ~ t ' • • "
<;n·y otner 'Coq:i'o;'atlor{• or Board or Soc1cty owned . :or
controlled by' the. Government of K~'t ala • - . .
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'.Erplrmntum -In th1~ dame- ·, , , , .
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_ · (a) . "co-operative society"- mea~ a co-operat1vc socict)' registered or
\deemed to have l)('en rr~1stc1 erl' nndet 'the Ke'rala Co-op<'ra11vc Societtes - \ . . · Act, 1969 ( 21 of 1969) , • . • · - •
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.•. ' ... (b) "society" me am a s~ciety I eg·~~cred in the State under~ the Tt a~an-,
core Cochin 'Literal y, Scicntlfic·,and 'Chan table SocietieS Rei51StratiOn Act,
,1955 (XII of 19?'J) or,u!'ldet 1 the _Socict1e~ Reg1stratton Act, 1860 (C~nual
Act· 21 of 1860). _ - ~ '· · ~,. · ~ '. • ~ :-: · • ' · • •
'" Jlf>1 .JI ' I 't ' ~, I \I" ,• '
: ;;J: . ',.: ' :,(v) ~ .'; m~nil)~r ;(~· i~c~l autho11ty 01 th~·syndicate'or E~ecut1ve
~ ..J'' o ' " , Comm1ttce:of,a Umvr1~ity establtshed by an Act of tl!e;
· ., . ·. ~ {' • Stat~ Legislature or a· member or Dirt.>ctot (by ·whatev'er
~. ~ , ' ·name called) of a bod\',01' Corpo1·ation or Board or Society'
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' ,-1cfcrred to in Item' (C) ·ontem· (D) of sub-clause (iv)'; or
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. <i;· -" -(v1) a mem1Je1 of the Stdtc T1ampo1t t\uthoJJtv 01 any Regional - . -· - ..
' -Tiampmt Anth011ty ."o1 · • • ·
(vn) _ tl1e PH:s,dcnt, SeC! cta1 y 01 T1 Cd.'ll' CI 01 anv other office
' "- • • ~ bca ret Of a I CgJStCl;Cd i I a de llnJ011 , u. 4... . ., ,
• Explanat1on.-I n · tlus cia usc. "rcgi~tcred trade union'' mean~ a trade union
•- ·. _ · • rcglstc'rerunclcl the Tiade'Umo,n~ Act_ 1926 (Central A'ct 16
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-• of 1926), 01 • . . , . .. ~ ' .. .
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The Chatrman 01 V u:..c-Chau man 01 •P1 c~Jdcnt 01 VICe
President or Sccrct.<.~ry or· Trca,in <>J 01 any othc1 Office
bca1 c1 of a poiitl(::d part/ at the d1~tn~t 01 State level, or . . .. ~
any pcr~on 1cfcncd to m ~t,b-~~ctJOn (2) of ~ect10n 1,. - /' '.. . .
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"pu bhc ~~r~a nt" '.n~~n~ ',,;. pt; bile- ~en• ant a~ defined m
~eriiOil 21 of the Tni-l1an Penai:Codc (Central Act 4) of JR60) . ~ .
'·State m('am the State ~~ K~~~la, • •
"t1ade umon'' mcam a t1acjc uruon a~ defined m th<> Trade
~mon~ Act 1926 (Ccnt1al' Act_'l6 of 1926) ~
3. Defimtwn nf corruptzo11 -.-(I) '\Vhocvel be~ng ,t pu biic man-
~
.. . (a) , ·a~ccpts c,>r obtam~ fro~n .Jny .pe1 son fo1 hnmelf 01 fo1 any other
person, any gratd'icat1on whatever, otl.'c' than)cgal 1 emuneratJOn, a~ a motive
or rewa1 d for domg 01 forb('aJmg to do <~nv 'oniCJal a<.t 01 ~howmg 01 f~r bcanng
to ~how m' tl-ie cxcrci~c of his onlcral ftmctwm la\'·out 01 dt~favour to anv
person or fo1 1 endc1 mg any ~C't v1cc or dts-~cr \ 1cc to any per ~on,· w1th the
Government or.any Board, authontv, body, Cotporat1on Company 01 Society
~;eferr~d tom st.:b-~lause~ (111). (tv)•, (\)and (v1) of clilusc (t) of·~ectJon 2 or·
with any publtc man or public ~C'J vant a' ~uch or • , ·
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, (b) accq)ts or obtam~ fron; dl1\' pcr,on"fot htnt~Cif 01 Jm any Other
person, any grat1ficat10n whatever a~ a motive 01 1 eward fm mducing, by
c01:rup~ .m_Ilkgal mean_~ an; publtc man or 1~ubhc ~crvant to do 01 to forbear
to do any ofhCJal act, or 111 the C'\.CICI~C' of the ofl1uiil fnncltom of ~uch publtc
mall or pubhc ~ctvd.nt, to sh.ow /avolll 01 d1~favour to·any pc!~On.m,to tender
~my sc1 v1cc o( dt~·SCI vrcc to any person .w1 th. t~c ·Govemmcnt 01 any Boat d
authority, b .. oay, Cor·pord.ttOn, Company 01 ~o.c1ety Iefen_cd to m sub-clau~t:~
(1ii), (iv), (v) and (v1) of cJau~c. (1) ?f ~ect1on 2 01 wtth any public man 01
public servant a~ snch 01 ~ . , "' ~ · ·
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(c) by conupt or·dlc~,ll mc.tm 01 ·b) othctwJ~c abtNn~ I11S posttJOn
as a pubhc man obtam~ fm lum~ciJ ot f01 any .other pC'l son any valuable thing
or pecumal{~advantagc, ·or . .: ·.• . . '• .
~ • .I ~ II o
(d) abmmg h1~ •p«~sttiOn· a~ public'' man wilfully· ,doc~ any act m
. c;:qnttaventton of any ·PIO\ t'>ton of. any _law 'for the nme hem~ 111 -forct- ts,
·Said 'to COTni'Tilt, C011Upt10n. • .. ~ • •
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E\planalwn I -Th~.- w01d ·'gratdic.-JtJOn" mean~ pccun~<uy gJ.atificatum
and !Vauficat1on e~umahlc m money
E\planallml 11 -The ''otd 'l,t\\'
rule, regu Ia t Ion o1 not 1fica non
• mclude., any Ordm<lnrr, hycla''.
'
Rxplallntwn 111-Thc woi·d~ "legaltemuncJatJon" :nc not JCstncted to
remuneratiOn \\hJCh a public man ran la,,full) dcm:;.r.d. but Include all
remunertttJon ,\]uch ~~ lav.fully pcrn11~.,1ble
R>.plmwllon 11/ -I\ pcr~on '' ho reccl\ c< a gta t1firat JOJHl" a motive-for
domg ''hat he doe~ not mtend to do, or a., a Ie\,<ltd fo1 do111g \\hat he ha~
not done, come~ \\Itlun the exptc~.,Jon "a motive oJ IC\\<trd lor domg
• (2) •\ny per.,on who abeh 01 conceals or attemph t(J COI'rcal fiom
. detection, the comm1~~Ion of corruptwn of the natUJe .,pccd1ed In ~uh
~rctiOn ( l) by a public man al~o commit~ corrupt JOn
4 Conrlilutwn of Cmmmmnn -( l) The GoveJ nor ~hall con~t1tute a .... . .
CommJ~SJOn com1~tmg of three member~ to deal cffectt\'ely "1th allcgauon~
of corruptiOn agdmst public men.
(2) The Governor shall in consultation w1th the C h1c! Mm1~te1 of the
State and the C~h1ef Ju~tiCC appomt under ht., hand and .,e,1l the n·.emhcr~
oft he CommJ<,<,Jon
.
(3) T''o of the pet~on., appmntcd undCJ sub-seL!Jon (2) \hall be ~Jttlng
or retired .Judges of the Supreme CoUll or nl the H1gh CoUlt (heremafter
tefened 10 <tS judiCial memhe1~) and the othc1 member ~J,all be a per<;(m
"ho IS an ofltcet not helo" the 1 ank of Scrrctary to Government
(4) The Governor ~hall, m con~ultat1on \\Ith the Uucl l\1mJster of
the State and the ( 'luef Ju~ttcc, appomt one of the jud1cral Mcn,bcr~ to br- the
Chatrman of the Commt~<,Jon •
(5) Every matter to be dectdcd by the Commts~ton ~lwll be decided
m accordance "1th the opm10n of the maJOI 1ty of the C'om1m~~ion<>N
(6) 1\ Cornrnts~tonct ~hall not be a mcmbcJ of Parliament 01 a membcJ
of the Lcgt.,l.ttme of any State and shall not hold any office of tn.1"t o1· profit
(other than the ofllce a~ Commt~~JOncr). oJ he connected \\tth any Olgani~a
tton the acttvJtte~ of \\'htch arc hkcly to rc~ult m communal dtshaJ mony
or h;itred 01 carry on any busme~s, or practrcc an) prof<"s~ron and accor
dmgly before cnteung upon h1., office, a person appomtcd a~ Commt~Sioncr
shall,-
(a) tf he ts a Member of Patliamcnt or of the Lcgr~lature of a State,
rc~ign ~uch membership; or
(b) if he hold~ any office of tru~t ol' profit. re~ign from such office; or
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.. ;. :. 'r \ (c) ~ Jf he J~ [a:,·~ymg (~IJ dll\·. bu~me~~: ~ever lri~ 'connection (~hor t 'of
.• , ,drvcstrng hrm-~elf of own~Jsh1p) with thl' co~duct'and mana-
. g~'mcnt of <;nch bmmco;o;, ··01 , • -
., I " ',.. ~
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.Jf he is pl actlsi~1g an)' profe<;<;ron, . ~ ' . , ... ...
• C'iSIOn ,, ' , • r /' 'r"'. • .... , ....
... ' ':.( ' 1. .., -\ ' .. - "'- .. ~~ ~ ..; '! ~...,! I \,.~ •) -
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• ~ -(7) i\ pe1son wh9 ha~ 1~cc!1' '\member of<~; political pa1ty at an) tm1e
. . dt:u mg the penod of fiv'c -) ca1 ~ unmedJat<"ly. prcccdmg- ' · · • . ,
.. ...\A ,...., ... ....... ~ ..
, :·• .. ,(a) the _co~1;menr~t>·mcnt ?r th}s_fc~, 1~1 ;he c<l~c of fir<;t appointment
""'' . .''··~· -·- 'aftcr·"Jch.commenccment;-.m · ., .. _...., ·- 1 • :
'"' t r ... ~ . ""..- .. ('o~- • .. , , • .. , ..
~. ~ ...;;J 5 - -. l..,. • ~ ,:. j • .. .... • - ... ,_ -· ~ ' , •. -- • .. ..
• ' • ., .. ,· '( ,... ' ( t..
· ',_~(b);- ./the date on wlnch'th~ ~a~ancy ha'- ~UJ'iCn. m-the ca~r: of any
. 'ubs~uent appomtment, •
•i' • • \' .-. -I' 44' '"""'• 1_;. .. ,, .... :1>~""- ,.. .. ,.,,.. ...
~ f ' I "' " •
shall not· be chgJIJk to.])(' appornted~a,~Comml')'>ioncl·., ' ~:. r· . )'~ ._.....,_- .,._.,.__!-71.,; ... '" .J.,·· -
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-, _ 5 Cm)iitwns of ferVtce of Comm1~swner --(I) ~A' person' appomted as
..,_ · Commis~JOner shall hold ofllcc fm ·a tc1 niof fi\'c vea1" f1 om the date on \\•hich'
he ente1 ~ ~pon lm ·office oi tdl'he attam~'the a'g~ of ~c>venty year'>, '' h1chever
\ is cr1rlicr • ~f.. ~ :a. ... 1 J _ _: .. :- .. ..._: , , :~ !;" •
I ~• .. • ~ r-'. ._ • "' 1: - ·,~ -- • '\
<- • • 1 ~~ ,. ~ ....;. ~~ ~ .,. ... • 1 I ,., t > • - J .. ll • O
, ,- .;.· . , (2) ·: Ot;~'c~asmg, _to hold _ofl1_ce;. a. CommJ~<;io_!1c;,l ~shall ,l?e ·mcl~gJble
fm 1eappom~mcnt a~ CommJSS]()IleJ ot fm fL11 thc1 appomtm~nt e1ther unde1
the '9o~cmmcnt' of. Kcra]a 01 unde'i any puh!Jc undertAking of the State
G • '- ~ '( 0 4 \ .. ~ • ' /., • rr ~ ,., •
· .overn1nent. •. · ~ -<_. • • - .,. ··- _ ., . -• •
, l ... '• .. c· .. • .. .. ... :.;.. • - .. •1• - ~ , L - ...., J. , _. • ... • , ~ .. , !o.,. .;ll
- ( '' .. - - . - . ..;,, .
r ·· E\jJlrmat1o11 ...:...Fo1 the'-piflpo,(:<of th.ls:-~ul)-~cctJOn; "pubhc u~dcrtakmq"
mcahs·any _ CO!npany IJ"l \1 h1ch not les~ than' fiftv-one p~r cent' of thf" pmd 1ip'
share cap1tal "-held by the s:;ove1nmcnt of Kr1ala ·~nd mcl9d~~ a ~tat.utory
·' . corporatJOn_?J .Board c;i]n~~~~itcd _by ·that Govern'mcn_t_.·: ,
~.J.J • .,. ~ I ., •' ,-t"' ';'\.. ~ .. ,~
' <
. , _·,..' (3)~ N?t~\'Jths~andl~!?;.; ~~yt~1Lng: c9ntamC'd .. m' ~1b;~~ction :(I),. a
• ComimssJonc1· may- I' • .1 .. - • • :"':,. } • ". _.., :.. L'
~ > 0 ~ 00 ,.
0
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f \ 1 L • ~ • • ., ~ .... \ •o .,. • .. O 0 , .. ~ ,.. • I
, (a) • by w1rt1ng undC1 Ius hand add1 c~sed'to the Governor re~ign his
' ofT1cc at·an,·· t1111t'' "~ ~~ ..• :- • ... · -~
' or- .... - - ,. ,~ ",., • .. ' J; ,"' "" rl I
-"":.p .. ,J:t. •• '".:r~~·'"'',. ,,'•":::--~· .. ,,....j·
•'' (b). ~be:Jemovcd ·from Ill~ omce' 111 accordance with thc:prOVI~JOns
- ..... ··-·.: · · · of su h-~ectH)n ( 4) - , · · ... -~.:. 'c: l • • •• ·: • ~ . .. .. " ··-.. .., ' .. ,.. ~ .. L .. , .. L. .._ "\'lao .. .. 1 ~ - ~ ,.
• ~ -. J "',.._ - • .. ..., - 0 .._:"r -.• 1/1 • .,.. , .,. •
:'---· (4) A· Corilnli~SIOnC·T shall~not• fbe'·rernova\ '/rom hiS office ex_cept
•by 'an .ordc1 of tlie Go\•crnor r.as<;ed 'after an ,address by the Legtsl.atJve
A <;sombly,-support eel by· a :·maJor'Jt y of, tlle~total mcmherslnp o~ the Hou<;e
'ana b~; a majoiHy;;of ?not lc.;~ tl]an two::'thJrd~ of· t·hC memb~r~ of t~1e.
LcgJsl]atiVC .A~~embly 'ple<;ent and~' votmg'·ha~·- b~cn presen~'Cd. to t·hc
Governor:m the-~ame·~es<>JDn-for such remm·al on the'gJounu-of proved
ffilSbehavtour or' mcapaCity:- "~ -.' ~- ... '" ' . I..::
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(5) The procedure to1 the pre~entatJOn ot an add1e~~ and for the
111\'C~tigdltJon and proof of the Illl~behaviour 01 mcapacJty ot a Com
ll11S~Ioner under -.ub-seci1on (4) ~hall be -.uch a~ may be pre~cJ 1bed by
dll order of the Governor and approved by the LegJ-.Iatlve As~embly
'(6) A Commi'>'>IOnel shall h.1ve the hke ~tatu~, ~hall be entitled to the
~«me ~alary, allow<~nLe~ diHI perNon al)d ~h,dl be ~ubjed !o the same
conditJOns ot serv1ce, a~ -a Judge ot the I-T1gh Court of Kerdla
Prov1ded t•hat the ~tdtu~. ~clla.ry, aiLO\\dth..e~. pcn~1011 ,1Jld coltdttJons
of ~ervicc of a '>llllllg or <1 ret1red Judge ol the ~upreme Court appo111ted
as Commr'>'>Jonei -.hall be '>uch a-. ·may be ,,1,·,·rfred by the GO\ e nor
Provtded lutthei that the salary. allowance~ and pen~ron payable
to, and other Londrtton'> of .;;crv1Cc of, ,1 Commr'>'>IOner ~hall not be
vaned to lm cltsadvantage attt~r hr~ clppomtn'cnt
6 Oath of Office -Ev7ry pe1 <>on appomted a~ Comm1~~Ioner shall,
before he enter~ upon h1~ ofttce. make «nd -;ub~crrbe befoic the Governor
01 ~omc per~on appomted Ill that behult bv h1m. an oath 01 affirmatwn
c1cwrdmg to ·the form -.et out hereunder:-
"!, A. B, hav1ng been appomtcd Commh'>IOner do ~wear m the
name of God;solemnly affirm that I will ht:JI true faJt•h and allegtance
to the Con'>tttullon of lnd1a a" by ,Jaw e-.tablr~hed and that 1 wtll duly
and far<ttJtfully and to the bc~t of my .1brllty, knowledge. and Judgement
pcrfotm the dutJC\ of my office without teM or favour. affcctron 01 Ill
will "
7 Staff of CommtHton- (I) The Comnm~:on shdl.l hd\·e a Sc<.rctary
and such ot•her officers and employee~ a<; m..1y be pre~cnbcd by the
Govci nor 111 con~ultat10n wr'lh the Commts<;ro'l to a~SI'it the Commi~~ron
Ill the cxcrc1~e of 1ts powcrs and the d1~'-h,11 g.: of Ib functions under
thrs Ad
(2) The cond1tron'> of service of the ~t:cretary and oth~r ofh~..crs
and employees .;;hall be :-u1..h a<; may be pte<;u1hed by the Governoi 111
con~ultation with the Commh~JOI1
(3) Appomtment of •the SeLretMy and o1'11cr oftlccro;; <~r1ll employees
~hall be· made by the Commr'>~ton
Provrded that whete ~ueh appomtment ~~ made by d11cd Jc-crurtmcnt
the Kerala Pubhc Serv1ce Commr<;sion :,.hall be consulted
(4) fhc rule!> tor ~Iesetvatron of appomtmen~ dlhl po-.t·s in
Government service m favour ·ot the Scheuuled Castes, Scheduled Trtbcs
and Other Backw'ard Classes of CJ!Izcns shall, muraus murandts, apply to
appomLmenb to be made by the Commis'>I'On under '>Ub-~ectroll (l).
\
•
• _48
' ..
(5) WJt•hout prctuchcc to the provr-,ron~. of ~ub-sectron~ (1), (2), (3)
and (4), the Comnmsron may, for t·he purpo~c of dcalrng \~Jth •Jny
partJculaJ case or cia~~ of ca,~s, ~ecure-
.
(1) ·the serVJCC<; of dllY ofliccJ 01 employee 01 HlVCS!Ig<Hrng agency
of the Govcrnmeot ol Keral.t w1th the concul!encc of that
Gove1nmcnt, or _
,(u) the <,ervrce<> of any other person or agency.
. ' (6) The term<> and conclrtJon-; of <;crvrcc of t·hc officer~. employees,
agcncre~ ·and pcr~on-; 1 clcJtccl to 111 ~ub-'iectron (5) ~hall be '-LtCh as· may
be prescJrbeJ by t•hc GovcrnClr 111 lOW;uJ,tatron wrth the Commr~<;ron' . ' .
' . •• (7) Jn the dr~chargc ,of thc1r fund ron~ under thr-; Act_ o!hc .officer~
<~nd employees ref erred to 111 ~ub--,ecllon (I) and the officer:,. employee!>,
agenne:, ami person~ Jefellccl to m '>Ub--,ectlon (5) ~hall be subJect ·to the
exclUSIVe aommr;,tratrve contJOI and ,cllre-etron of the Commr~~IOll
\
. -
.8., Pelltwn for l?llltatmg prou:edmgs.~l) Any person other than
a public servant or a ·~enrce .d!>SOCJat1on .or a trade unron mJy. pre!>ent
a petJtt'rin to t'hc Comml'>\1011 ~lth' a[,- a'udrtronal copy fol SCI\ ICC on the.
oppo~1tc party requc.;;tlllg thJt di'IY a~lcgatron ot cor 1 upt1on \ .:ga1n~t a·ny
publlc man <;pccrfied 111 'U{;h [JClrtron nMy be mveqrgatccl untlcJ :thr;, Act .. ~"' - . . .
, (2) Every petJtron under '>Ub-.;;ectror\ ~l) shall be dClOmpanrcd by
an affidav,,t m support of the .. lllcgatron co!l'tamcd thcJ em and a tr cd..)ury
rcce1pt cv_Jdencmg the dcpo~rt ut. d ''>llnl ot five hund1 eel 1 upe~s ' ·
Provided that no :,uch trc:d~·ury rece1pt ~hall be n~ces~ar y whe1 e the
pet1t1on 1s presented JOII)tly ·by not kss. than ten members of the Legrs
ldtJve rAssCJTJbly. . '
(3) ·Every' pet1t1on undc1 ~ub-~edi<m ( l) a~ \..,cJl a~ dny .;;chedulc
or annexure thereto ~hall be 'venfied ·m· t•he mdiuier !ard clowi1 111 the
Code of Clv1l P10cedure, 1908 (CentJal Aot 5 of 1908), for t·he ·vcn-
ficatiOn of plcadmgs. ' • .
._, • - -4 I . .
(4) The pe1son who pie'\ents a P"tltiOn under <>ub-:,ection (I) 01
<~ny other pe1 :,on shdll not publr~h or c.au-,e to be pubiJ~hed ihe contenb
of the petitiOn m any mdnner wha.t.;;oevci ~
I •
•
-~
~--·
f I
•
(5) Anv pe1 ~pn \\ ho contravene~ the prOVI'>IOilS o,f ;;ub-q;ctl?n (4)
'>hull be pum~hable wrth 1mpn,onmcnt for a .te.rm wl.11c.,h may cx·tcnd-to
two· years, or with .fine, 'or w1th both. ~ • · ; \~
... · 9 Comm/\1/011 nor ro' mttt~te- proceedmg~ m cetuun ca1e\ .....:.The (
Comm1~sron -·shall not ~o·nduct any lnve~tr.gat ron under t'h rs J\ct,-
(a) rf the ~llegdtiOn ot , co1 rupt1on ·mcJitJoned lll the petition has
been the subJect mat,ter of another· mvest.Igation 01 mqlllry
'
1 ' \
'
. .
49 •
·or other proccedmgs by or before a Commisston of lnquir).
appomted under the CommJ<>SJon~ of InqUiry Act, 1952 or
. any otber Commi~sion appo nted by the Gov.::;nment, or
(b) if the petition docs not ·comply w1th the provi~Ions of
.sectiOn 8, 01
(c) If the corruption IS ~JIIcged to have taken place before a
penod of five years ImmedJilJtely prrc-edmg the commence
ment of this Act, or
(d) 1f. the petitiOn under section 8 ha.s bef:'n presented after the
exp1ry of a pe1 1od of twen~y-four months frO!ll the date
on which the con up I 1011 IS alleged to have tak~n place, or
(e) m respect of corruption allegf:'d to have tak~n place w,.thm
a penod of five years Immediat,elly precedmg the commence:
ment of lh!s Aot, 1f the presentation of the petitiOn IS
after the exp1ry of a peuod of twenty-four months from
the date on which 1he corruption IS alleged to have taken
place or six months from such commencement, whichever
is later. •
10 Prellmi~ary mvestigatwn -{1) On rece1pt of a petition under
sect1on 8 contammg any allegation of corruptwn agamst a public man,
1he CommJs~1on sham, m a ca£e not falbng under sectiOn 9, scrutm1se
such allgat10n and ~hall furmsh a copy of ilhe pet1tion to the public man
and also g1ve the petJtioneJ and the public man concerned an opportun11ty
of bemg heard m the matter. ..
(2) The CommiSSion shalll call for any relevant mformation or
document m respect of the allegatiOn of corruption from the petitiOner
or the Govemment or any other pe1son or aulhonty who or wh1ch, m
the opm10n of the CommiSSIOn IS 111 pos~e~s1on ol sur..h nfoJmdtJon or
document, and thereupon the pet1t1oner or the Gove1nmen: or such
other person or authonty shall be bound to furnish such mf0rma,tton or
produce such document.
(3) Every prehmmary investigation under this section shall be
conducted m pnvate and 111 camera and m particular the Identity of the
petittoner, If any, or the pubJtc man affected by such mvesugat10n shall
not be disclosed to the publtc or ~·he press whe>ther before, dunng or
after such mvcstigation
(4) Save as aforesaid, the procedu1e for conducting any such
investigatiOn shall be such as may be prescnbed by the Governor m
.consultam with the CommiSSion.
II. Result of preliminary investigation and further action.-(1) If,
after the preliminary investiga:tion under sectiOn 10, the Commiss10n 1S
S•J3268J85iMC,
• • so
Of the opuiion that tihe ·afilegat10n of oo,r,ruption is without substance ot
.thv1al If!. nature or that further investigatiOn IS not likely to prove useful,
, 1t shali record a findmg to that effect and repoi-t ~o the Government •
~ accordmgly, SJt&mg tJhe r~asons for such findmg ,
. (2) The C~nilmss10n shahl, m cases not falling under sub-rule (l),
proceed . to make ·a detatled mvest1gatJOn m regard to the alLegation of
conuption. •
(3) The Comrrnss1on shall, subject 1o ;the provisions of th1s Aci
and •of 1he rules made thereunder, have power to regulate 1ts own
procedure mdludmg the fixmg of the time and place of s1ttmg.
. .
(4) The pubLc n1in agamst whom corruption has been alleged
~and the petitiOner, 1f any, shall have the nghit to be represented m person
or by counsel.
(5) In every detailed investJgation under ·l:his ·Act, the Government
shall be made a party.
(6) The ComJlllssJon may, Jf it ~Jdcrs necessary" to do so,
havmg regatrd to the· nature and cu·cumsta.:nces of the case under mvest1-
gatwn, appomt a counseU to ass1st 1t on ·such te1ms and conditions as
may be prescr1bed.
(7) The' Commission may, at any stage, also permit
(a) any witness, or
(b) any other person •
who claliDS that he is to be represented m person or by counsel to take
such part m the procecdmgs as the Co111Il1JssJOn may, m th~ mterest of
JU~tJce, thmks fit.
12. Reports of Conumssion.-(l) The CommiSSion shall, M the
end of the detailed mvestJgauon, record 1ts findmgs mcludmg a finding
·referred to m sub-sec11on (3) statmg the reasons therefor an,l_report the
same to the Government w1th 1ts recommendatiOns. ·
· · (2) The report of the OlmmiSSIOn under sub-section (l) shall be
commurucated. ;to the Government Wlthm a penod of one year from
the commencement 'of me detailled mvestJgatJOn reterred to lll sub-
sectiOn" ,(2) of sectiOn 11. "
(3) Where the CommiSSIOn is of opii!UOn tthat lt 1S expedierut: ' m
'the mterests of JUStice that the public man agamst whom corruption
has been alleged or any other person concerned w11.h the subject ma~r
of the allegatiOn should be prosecuted for any offence referred to m
-.,·-,
\
•
\
51
section 6 of the Criminal Law Amendmer11t Act, 1952 (Central Act 46
of 1952), tthey shalll, 1f no prosecution for such offence has aiready been
initiated against the public man or other person m any court, record a
findmg t'O that effect statmg the reasons therefor.
(4) Where a finding referred to in sub-section (3) is recorded by
the Commission ,the Government shaU take all nl!cessary steps for the
prosecution of tJhe persons concerned .
(5) Where no action I'i taken by the Government on the recom
mendation of the Commission within· a oeriod of six months from the
darte of receipt of. such recommendation· by the Government or .where
the Commission IS not satisfied w1th the action taken by the Govern
menl!: on its_ recommendatiOn, the Comntiss10n shall make a special repon
thereof 'to the Governor
(6) The Commission shall present annually a C'Onsohdated report
on tlle performance of Its f.unctions under this Act to the Governor.
(7) On receipt of a spec1.al report under sub-section (5) or the
annual report undeu sub-sectiOn (6), the GovernoJ shall cause a copy
thereof to be laid, as soon as may be, before the Legi!>latJVI! Assembly.
(8) The Government shall cause every report of the (om mission
.under sub-section (1) to be J.aid before the Leg1~lative Assembly together
with a memorandlllill of the action taken thereon withm a period o:
six months of the submission of the report to the Government.
13. Public man to vacate office if directed by Commisszon -{1)
Where, after an mvestJgation under this Act, the Commission 1s satisfied
that an allegation agamst a pubhc man has been substantiated and that
such pub{hc man should not contmue to hold .the post held by him, the
Commission shall make a declaration· to that effect m Its report under
sub-sectiOn (1) of section 12 and thereupon the Government may either
accept the declaration or reject it.
(2) If ·the declarntion is not re Jooted under sub-sectioP (1 )' w lthin
a· period of three months from the date of receipt of the report under
sub-sectiOn (1) of seot10n 12, }t shall be deemed to have been accepted
by ·tlhe Govemmenrt on the expiry of the said period of three months.
(3) If the declaration referred to in sub-section (1) is accepted
or 1s deemed to have been accepted by the Government, the fact of such
acceptance or rthe deemed acceptance shall be mt mated to the public
man and not withstanding anything contained· in any law, order,
nouficat10n, rule or contract of appomtment, the pubhc man shall, with
effect from the date of such intimation,-
(i) If he is the Chief Mm1s.ter or a M·nis.ter or a Me'Tlber of the
Legislative Assembly of the State, resign hiS office of C~ief
52
Minister, Minister or Member of the Legislative Assemb&y,
as the case may be;
(11) 1f he 1s any other person, be deemed to have , acated hiJ
office.
I
14. Costs.-( I) The Conumsswn may, m case the alle,eation is
found to be w1thout substance or triVIal m nature \'>r 1s not substantiated,
order the pet1t10ncr, to pay such amoun~ of costs as may be specified in
the order to the pubJ1c man agam~t whom the allegatiOn has been made
or to any other person 1eferred to m sub-section (7) of section 11.
.
(2) The ComnliSs on may order any p<~rt of the costs ordered to
be paid under sub-section (I) to be pa1d out of any amount depo~1ted
under sec·t!On 8 and Issue a Lertlficate of recovery m respect of the
!l"cmamder, 1f any
(3) Any person m who)e fa-vour a certificate IS issued under sub
sectiOn (2) may app!y to the prmc1pal CIVJII court of ongmaf JunsdJctton
with Ill the local Im11t) of whose JUn~dJctJnn any person agams.t whom
a certificate IS 1ssued ha~ a place of res,de.nce or busmess i,)f recovery
of !Jhe amount specified m the certificate and such court shall ~hereupon
execut~ the cert1ficatc, 01 cause the same to be executed, in the manner
and by the ~a me procedure as 1t 1t were a decree. for the payment of
money pas~cd by Itself 1n a su1t
15 Powe1s of Comm1sswn and Officers -(1) The Comn11ssion and
any officer authonsed by the Comnuss10n shall have all the powers of
a CIVIl court wl11le trymg a suit under the Code of CIYII Pro.edure, 1908
(Central Act 5 of 1908), m "respect of the followmg matter<>. namely:-
(a) summonmg and enforcmg the attendance of any person
and exammmg hm1 on oath;
(b) requmng the d1scovery and produ'ction of any document:
(c) receivmg ev1dence on affidavits;
(d) requlSltionmg any public record or copy !Jhereof from any
court or office;
(e) Issuing CommiSSions for the examinatiOn of v .. itnesses or
documents,
•
(f) such other matters as may be prescribed 'y
(2) Earh Comm•ss10ner 01 any officer authorised by the Commission
in this behalf may en·ter and search any bu•ildmg or place where the
ComrniS£Jon has reason to believe that anv books \'>f account or otther
document::. relevant to the subject mcitJter of the enquuy may be found,
..
53
and may seize any such books of account or documents or take extracts
or copies t•herefrom.
(3) The provisiOns of section 100 of the Code of Cr,mmal Pro
cedure, 1973 (Central A.ct 2 of 1974), shall, so far as may be, apply to
searches under sub--section (2)
(4) Any proceedmgs befote the Commbsion shaJI be dl!cmed to be
a judJCidl proceedmg w1thm the mcanmg of sections 193 and 228 of
tJhe Indian Penal Code (Cent I dl Act 45 of 1860)
16 Power of Comm1sston to call for specwl p10pe11y Marements.
The Commis~Ion shall have power to call for a ~pectal property state
ment in the presc11bed form any public man, an allegatiOn agam~t whom
is under mvestigation under this Act. -
17 Statement.\ made lo rlw Commts~wn -(1) Subject to the pro
VblMS of sub-sectiOn (2), no obhgat1on tu mamtam set..rcry or other
rcstnct11on ilpon the dJsclo<>ure of mformatwn ob:::~•ned by or furmshed .
....i to tlhe Government or any public servant, wheth~r unpo:,.:J by any
:'\.enactment or by any ruue of bw, shall apply to the ·dtsclosu1 t: of mfor-
• mllltwn for tJhe purpose of any mvestlgdtJon under th1s Al.t and the
Government or any public servant shall not be entitled, m relatiOn to
any such mvesftgation, to any !>uch pnv1Iege m respect of produotion
of documents or g1vmg evidence as IS allowed by any e.nactment or by
any 1 uUe of law m legal proceedmgs
• (2) No person shall be required or authoriSed by v11 tue of this
Act Ito furnish any such informatiOn or answer any such question or
produce so much of any document, as m1ght prejudice· the secunty or
defence or mternatlonal relations of India (mcludmg India's relat10n
with tl!he Government of any other country or wtth any mternat10nal
orgamsatwn), and for the purpose of this sub-section a certificate issued
by a Secretary to the Government of India cert•Jfymg that any mformation,
answer or JX>fltion of a document is of the nature specLfied In thiS sub
section sha]l] be bmdmg and conclusive.
(3) Subject to •tl1e provistons of sub-sectiOn (1 ), no person shall
be compelled for the purpose of mvestJgat.on under th1s Act to gtve
any evidence or produce any document whi::h he could not be compelled
~, to give or produce m proceedings before a court .....
(4) No statement made by a per~on m the course of giving evidem.e
before the Commission ~hahl sub,teet htm to, or be used agamc;t htm m
any civil or cnminal proceedmg except a prosecutiOn for giving false
evidence by such statement:
54
Provided that the sta.tement-
(a) is made m reply to a question he is required by the Com- ,
mission to answer; or -,r
(b) is relevant to the subject matter of the {nvestigation.
18. Secrecy of information- <\n)l informatiOn obtained by the
Comm;sc;ion or member<> of its staff or aoy inve<>tigation agency in the
cour::.e of. or for the purpose of any investigation under th:<; Act and
any evidence recorded or collected in connectiOn with ::.uch Investigation
shall be trea·ted as confidential. and notwithstanding anvthin~ contained
in the JnC11an E,· dence Act, 1872 (Central Act I of 1872), no court shall
be entitled to compd the Commission or any Commissionet or any
member of its• staff or any investigat·on agency to g1ve evidence relatmg
to such mformat'on or prcduce the evJdcnce so recorded or collocted or-
o
(2) Nothing in sub:scction (1) shall apply to the· disclosure of any
information or partJculars-
(a) for .the purpose of the inve<>tigation or in any ICJ>O'T't too be
made thereon or for any action or proceedmgs to be taken
on such report; or ..J':·
(b) for the purposes of any proceedm~ for· an offrnce under
the Official Secrets Act', 1923 (Ce"·tral Act 19 of 1923)
or any offence of givmg or fabrica.ting false evi.lence under
the Indian Penal Code (Cen.tral Act 45 of 1860) or for
purpo<>es of any proceeding under <>ectoin 25; or
(c) for such other purposes ~s may be prescribed fX: 3 ;::;: ,......
(3) No person shall publish any proceedmg relatmg to a preli
minary invest•gation undrr section. 10 wh10h is pending be for~ the Com
mission nor ~hall any person publish such proceeding after ~uch investi
gdltion is completed
(4) Whoever contravenes the provisions of
be punished with c;tmpk Imprisonment for a term
two years, or. w~th fine. or _v-:ith both
sub-section (3) sh'<lll
which mav extend to
(5) Nothmp: m sub-~ect1ons (3) and (4) shafll apply to the publi- ·
cllltion of any report laid before the Legislative Assembly
19 Protection ·of action taken under the Act --(1) No <>uit, pro
secution or other legal prcceedmg o:;hall lie against the Crnnmission or
a Commis<>ioner or against any officer: emplovee, agency or person
referred to in srction 7 in respect o~ anything which is in good faith done
or intended to be done under this Act .
•
55
(2) No proceeding of the CommissiOn shatll be held mvaild for
want of foi m and, except on. the g1 ou"nd of JUriSdictiOn, no proceedmg
or q_ecJsmn of the Comm1sswn shall be hable to be challenged, revtew
or -called m questiOn m any court.
' 20 Power of Commts\ton 10 I• y cei tam offences swn'1wnly -{1)
If, at any stage ol a proceedmg beiore the CommJ~SIOn, 1t appears to
them that any person appeanng m such proceedmg had knowmgily or
wilfully giVen talse evidence or had tabncated iabe evidence Wirth the
mtentiOn t<h3!t such evidence ~Jwuld be used m such proccedmg, the
CommissiOr. may, If sat1sf:Ied that 1t b necessary and exped;ent m • the
mterests of JUStice that the per~on shQuld be tned ~ummat1ty tor gtvmg
or fabnca:tmg, as the case may be, J alse evidence, tdke cogmzance ot
the offence and may, attcr giVlng the offender a reasonablle upporti.mtty
of s-howmg cause why h'c shoulu 'not b'e pumshed tor such ul!ence, try
such offender summClll'dy, so far a~ may be m accordance wtth the pro
cedure pre~cJtbed for summary tnals under the Code of Cnmmal l'ro-.
cedure, 1973 (Central Act 2 ot 1~74), and sentence htm ~o 1mpnsonment
for a term which ~hall n<>t be lc~s than three month~ but wnich may
extend to one year, and w1th fine . wn 11ch -shall not oe less than two
thousand rupees but whtch may extend to five thousand rupees.
~~-,.. \..._ (2) In cvc1 y case It ned under thJ'> ~ect10n, the Comm1~S1on shall
record 'the fads comututmg the offence With the statement (If any)
maae by the offendet a~ 'weU as the findmg and the sentence.
(3) Any person convtcted on a tnal held under thts scctton may
appeal to the High Count and the ptovisions of Chapter XXIX of · the
Code of Cummal Procedure, 1973 (Cen~ra1! Act 2 of 1974), !.hall, so far
as may be, apply to appeals undeT th1~ sectiOn and the H1gh Court may
alter or reverse the findmg or reduce or reverse the sentence appealed
agamst.
. )
(4) The provJSions ofrthis i>Cction shall have elfed not\\ithstanding
anythmg contamed ill the Code of Cnmmal Procedure, 1973 (central Act
2 of 1974).
, (5) Words and expressiOns use::! w thiS sectiOn and not defined
in this Act shaill have the same meamng as ill the Code of Cnmmal
Procedure, 1973 (Central Aot 2 of 1974)
21. Powe.r to delegate -The .Coffiffil~tOn may, by general or
special order ill wnting, du:ect that any powers conferred or . duti<:S
1mposed on 1t: by or under thJ<> Act (except the power to make mves~l
gatwn or to report to the Government) may also be exercised or dlS
~harged by such of the offi,cers, employees or agenc1es referred to in
seetion 7, as may be specified m the order.
56
22 Bar to inquiries -No formal or open inquiry into any alleged
ccmmis~Jon ot co.r.rupt1on by any publllc man 111 respect of whtch a
petition has been p1 esented under sectiOn 8 shall be made at the mstance
of the Government e1ther under the Comn11ss10ns of lnqu1ry Act, 1952 "'W
(Central Act 60 of 1952) or by any other order or re~olut10n of the Govern- ,.
ment, but nothmg herem contamed shall be construed as aftecting any
nght or power ot any other petson or o.uthonty under the Code of
Cnmmal Procedure, 1973 (Central Ad .. 2. of 1974) or under any other
law for the •time bemg 111 force, or us affectmg the constitutiOn of or , . the contmuance of the functiOning of or exerctse of powers by, any
committee or CommJSSion of lnquu y appomted before the commence
ment of th;s Act
23 Di~posal of deposit- The Commission shall at the end of the
invest1gat.on make such order~ 111 rc<;pect of the sum deposJted by any
pettt10ne1 under ~~ot10n 8 mcludmg order~ for the fo: feiture of the whole
or any portiOn of 'iuch sum as havmg regard to the circumstances of'
.. the cJse It thmks fit.
\
24 Pendency of case not to bar proceedings under this Act -The
pendency of any civil or crimmal case m the H1gh Count or any court
subordmate thereto m respect of any allegatiOn of corruptwn shall not'
bar the scrutmy, mvest1gatwn or mqmry of or rnto ~hat alllegahon under ~ ,
.this Act, and no such scrutmy, mvesligation or mqUiry shall be deemed_, •
to amount to contempt of such court.
25, lmentu:hwl insult, etc., to the Commissron.--{I) Whoever
intentwnatly offers any msult, or causes any mterruptton, to the Com
miS~Ion whde they are conducting any mvestigation under this Act,
sh8Jll be punishable with ~1mple unpnsonment for a ·term which may
extend to two years, or with fine, or With both,
(2) Whoever, by words 'ipoken or mtended to be read, makes or
publishes any statement or does any other act, wh1ch 1s calculated to bring
the Comm1ss1on mto d1srepute, ~hall be punishable w1th stmple lmpnson
ment for a term which may extend to two years, or w1~h fine, or wlltb
both.
(3) The provisions of sub-section (2) of section 199 of the Code
of Cnmmal Procedure, 1973 (Central A.ct 2 of 1974), shall apply in
.relation to an offence under sub-sectiOn (1) or sub-section (2) as they
apply m Telat10n to an offence referred to tn sub-sectiOn (2) ot the satd
sectiOn 199, subJect to the modtficatwn that no complamt m respect of
such offence shall be anadc by the Public Prosecutor except w1th the
prev1ous sanctiOn of the CommissiOn. '\,~
26. False allegations of corruption to be punishable.-( I) Whoever
makes any allegation of corruptto!l against. a pubh~ man with m~ciou~
motive or witb intent to cause inJUry to hlDl knowmg that there 1s no
I
-~
just or lawful· ground for making such allegation, shal:l be punishable
w1th m1pnsonment for a term which may extend to SIX months and with
fine whL<:h may extent to Jtwo thousand rupees.
(2) No court :-.hall take cogmsance of any offence under sub
scx:tion (1) exoopt with the 'previous sanction of the Commission.
27. Power to make rules -(1) The Government may, by noti
fication m lt'he Gazette, make rules for carrying out the purposes of this •
Act. ·
•.
(2) In particuUar, and without prejudice •to the generality of the
foregomg power, such rules may provide for-
• ~a) the form m which pel1t'!Ons may be made under section 8;
(b) the conditiOns of service of the CommiSsiOners;
(c) ~he powers of civil court whtch may be vested in the Com
mission;
(d) ·the deposit, forfeiture, refund or disposal of sums refer.red
to m section 8;
(e) any other matter which has to be, or may be, prescnbed
under this Aot.
{3) Every rule made undet this Act shall be laid as soon as may
be after it IS made before the Legislative Assembly while 1t IS sessiOn for
a total penod of fourteen days which may be compnsed m one session
or in 'two successive ses~wns, and If, before the expiry of ~h~ sessiOn m
wh1ch it is so laid or the sessiOn Immediaotely followmg, the Legislative
Assembly makes any modificatiOn m the mie or decides that tthe rule
should not be made, the rule shall thereaf.ter have effect only m such
modified form or be of no effect, as the case may be, so however that
any such mod1ficat10n or annulment shaU be wllhout preJW1Jl-e to the
vallidity of anythmg previously done unaer that rule
28. Power to remove difficulties.--(1) If any difficulty anses m
giving effect to the prOVlSJOns of this Act, the Government may, by
order, do anythmg not mcons1stent w~tJh such provisions ,.which appear
to 'lihem to be necessaTy or expedient for the purpose of removmg the
dlfficulty. · •
(2) No order under sub-section (1) shall be mad~ after thr
expiraltion of a penod of two yeru:s from •the commencement oi this Act
s•jS21SSI~IMC.
'