The NAGALAND LOKAYUKTA ACT (2nd AMENDMENT) ACT 2021 (ACT NO.1 OF 2022)

The Nagaland Gazette 	 September 30, 2022 
PART-V 
NOTIFICATION  
Dated Kohima, the 15( 11  September. 2022. 
No.LAW/BILL/23-2/2021:: 	 The Nagaland Lokayukta (Second Amendment I Act. 2021 (Act 
No.1 of 2022) duly assented by the Honble Governor of Nagaland on 21012022 is published 
herewith for general information. 
Sd/- 
H. CHINGAI PANJA 
Under Secretary to the Government of Nagland 
An Act to simplify and modify certain provisions of the Lokayukta Act. 2017(Act1 of 
2018) and to impart clarity to some provisions in the said Act with a view te 
implement the Act smoothly and expeditiously. 
Be it enacted by the Nagaland Legislative Assembly in the Seventy first year of the 
Rublic of India as follows :- 
CHAPTER-1 
PRELIMINARY 
Short Title 	 I ThisAct may be called the Nagaland 
Extent and 	 Lokayukta (Second Amendment) Act .2022. 
Commencement 	 2 It extend to the whole state of Nagaland and 
applies also to the public servant posted outside 
Nagaland in connection with the affairs of the State 
of Nagaland. 
3. The provisions of this Act shall come into effect 
forthwith. 
CHAPTER —2 
2. 	 In Section 3. for the sub-section (4). the following sub-section (4) shall be 
substituted namely: 
4 (i) A person shall not be qualified for appointment as the Lokayukta 
unless he/she has been a judge of the Supreme Court or the Chief Justice of 
a High Court or a judge of High Court or a person qualified to be appointed as 
a High Court Judge or a person who has vast knowledge of law and 
experience in judicial matters or courts or a person of impeccable integrity. 
outstanding ability having special knowledge and expertise of not less than 
twenty years in the matters relating to anti-corruption policy, public 

28 	 The Nagaland Gazette, Part-V 	 September 30, 2022 
administration. vigilance, finance including insurance and banking, law and 
management; 
3. In Section 3. Sub-section (9) for the words 'six months, the word 'one year" 
shall be substituted. 
4. In Section (5), sub-section (1), for the word 'five ', the word three" shall be 
substituted. 
5. In Section 5. at the end of sub section (1), the following shall be added, 
namely: 
(c) The term of Lokayukta may be extended beyond three years by two more 
years on mutual agreement between the Lokayukta and the State 
government. 
6 	 In Section 32, sub-section (1), the following words "in consultation with 
Lokayukta' shall be deleted 
In Section 33 sub-section 2(b), the following words shall be added after the 
words' ordinary sitting', namely; "within the State of Nagaland". 
Sd'- 
Neiphiu Rio 
Chief Minister 
i/c Personnel & Administrative Reforms Department 

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