The MIZORAM LOKAYUKTA (AMENDMENT) ACT, 2016

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
VOL - XLV     Aizawl,    Friday    22.4.2016     V aisakha  2,    S.E.  1938,     Issue No. 93
NOTIFICA TION
No. H. 12017/130/2014-LJD, the 18 th  April, 2016. The following Act is hereby published for
general information.
The Mizoram Lokayukta (Amendment) Act, 2016
(Act No. 3 of 2016)
{Received the assent of the Governor of Mizoram on the 31st March, 2016}
THE MIZORAM LOKAYUKTA (AMENDMENT) ACT, 2016
AN
ACT
to amend the Mizoram Lokayukta Act, 2014 (Act No. 11 of 2014)
It is enacted by the Mizoram State Legislative Assembly of Mizoram in the Sixty-Seventh Year of
the Republic of India as follows:-
1. Short title, extend and commencement:
(1) This Act may be called the  Mizoram Lokayukta (Amendment) Act, 2016.
(2) It shall have the like extent as the Principal Act.
(3) It shall come into force on such date as the State Government may, by notification in the Official
Gazette, appoint.
2. Amendment of section 3:-
In section 3 of the Mizoram Lokayukta Act, 2014 (hereinafter referred to as the Principal Act),
(1) In clause (a) of sub-section 2, after the semi-colon, the word “and” shall be substituted by
the words “and/or, it appointed,”.
(2) Sub-section 3 shall be substituted by the following namely :-
(3) A person shall be eligible to be appointed,-
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(a) A s a Ch airperso n o r as a Me m be r o th e r th an a Judicial m em be r , if h e is a pe rson o f
impeccable integrity outstanding ability having special knowledge and expertise of not
less than twenty years in the matters relating to anti-corruption policy, public administration,
vigilance, finance including insurance and banking, law, and management;
(b) As a Chairperson or as a Judicial Member if such person
(i) is qualified to be a High Court Judge, or
(ii) has a vast knowledge of law and experience in judicial matters or courts.”
3. Amendment of section 4:-
In section 4 of the Principal Act,
1) In sub-section 1, the words “The Chairperson and Members” shall be substituted by the words
“The Lokayukta”.
2) In sub-section 4, the words “the Chairperson and Members of” shall be omitted.
4. Amendment of section 5:-
Section 5 of the Principal Act shall be substituted by the following, namely :-
“5. Appointment of Chairperson and Members :
1) The Governor shall take or cause to be taken all necessary steps for the appointment of a
new Chairperson and/or Members at least three months before the expiry of the term of
such Chairperson or Members, if there are any Member(s), as the case may be, in accordance
with the procedure laid down under this Act.
2) If the office of the Chairperson falls vacant due to the reasons specified in such vacancy in
accordance with the provisions of the said section, the Governor may, by notification, appoint
a new Chairperson in accordance with the procedure laid down under this Act;
Provided that the office of the Chairperson shall not be vacant for a period longer than
one year comprising of twelve months from the date of such vacancy”.
5. Amendment of section 6:-
In section 6 of the Principal Act, the words “The Chairperson and every Member” shall be substituted
by the words “The Lokayukta”.
6. Amendment of section 7:-
In section 7 of the Principal Act,
1) In clause (ii), after the word “Members”, the words and punctuations “,if so appointed,” shall
be inserted.
2) In the proviso, after the word “Member” and before the word “is”, the words and punctuations
“,if any,”, shall be inserted.
7. Amendment of section 8:-
In sub-section 1 of section 8 of the Principal Act, the words “the Chairperson and every Member”
shall be substituted by the words “the Chairperson and any Member, if so appointed”.
8. Amendment of section 9:-
In section 9 of the Principal Act,
1) In sub-section 1, in the last line, after the word “vacancy”, the words “if there are any
Members.” shall be inserted.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/150
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2) In sub-section 2, the word “available” shall be substituted by the words and punctuations “,if
any,”.
9. Amendment of section 19:-
In sub-section 3 and sub-section 7 of the Principal Act, the words “A bench consisting of at least
two members of” shall be omitted.
10. Amendment of section 56:-
Section 56 of the Principal Act shall be substituted by the following, namely,-
“56.  For the protection of complainant under this Act, the Whistleblowers Protection Act, 2011
(No. 17 of 2014) shall apply”.
11. Amendment of section 57:-
Clause (a) of sub-section 2 of section 57 shall be omitted.
Secretary ,
Law & Judicial Department,
Govt. of Mizoram.

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