The West Bengal Lokayukta ( Amendment) Act, 2023

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Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2023/SAR-10 
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CHAITRA 20] 	 MONDAY, APRIL 10, 2023 	 [SAKA 1945 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 353-L.-10th April, 2023.—The following Act of the West Bengal Legislature, having been assented to by 
the Governor, is hereby published for general information:— 
West Bengal Act V of 2023 
THE WEST BENGAL LOKAYUKTA 
(AMENDMENT) ACT, 2023. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 10th April, 2023.] 
An Act to amend the West Bengal Lokayukta Act, 2003. 
 
WHEREAS it is expedient to amend the West Bengal Lokayukta Act, 2003, for the 
purpose and in the manner hereinafter appearing; 
It is hereby enacted in the Seventy-fourth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:— 
West Ben. Act 
XXXV of 2003. 
Short title and 
commencement. 1. (1) This Act may be called the West Bengal Lokayukta (Amendment) Act, 2023. 
 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 10, 2023 	 [PART III 
The West Bengal Lokayukta 
(Amendment) Act, 2023. 
(Section 2.) 
Substitution of 
new section for 
section 5 of West 
Ben. Act. XXXV 
of 2003. 
(2) It extends to the whole of West Bengal. 
(3) It shall be deemed to have come into force on such date as the State Government 
may, by notification in the Official Gazette, appoint. 
2. For section 5 of the West Bengal Lokayukta Act, 2003, the following section shall 
be substituted:— 
"Term of office of 
Lokayukta . 	
the provisions of sub-section (3), hold office for a period of three years 
from the date he assumes charge of his office or till he attains the age of seventy years, 
whichever is earlier: 
Provided that — 
5. (1) Every person appointed as the Lokayukta shall, subject to 
(a) the Lokayukta may, in writing under his hand addressed to the Governor, 
resign his office; 
(b) the Lokayukta may be removed from office in the manner provided in 
section 6. 
(2) On ceasing to hold office, the Lokayukta shall be ineligible for further 
appointment as the Lokayukta or for any employment under the State Government or 
Local Authority, or University, or Statutory Body or Corporation, or Society, or 
Co-operative Society, or a Government Company or any other body or Corporation 
constituted by or under any State Law. 
Explanation.— Where the term of the Lokayukta has been extended in accordance 
with sub-section (3), the provisions of sub-section (2) shall apply only upon completion 
of such extended terms of office or upon resignation or removal of the Lokayukta, as 
the case may be. 
(3) The term of office of the Lokayukta may be extended before the expiry of the 
initial term of office of three years or within two years after the expiry of the original 
term of office of three years, by the Governor by warrant under his hand and seal: 
Provided that the proviso to sub-section (1) of section 3 shall not apply to such 
extension of the term of office of the Lokayukta by the Governor: 
Provided further that in the event of the Governor extending the term of office of 
the Lokayukta after the expiry of the original term of three years, such extension of term 
of office shall be made by warrant under the hand and seal of the Governor and 
thereupon, the extension of term of office shall be deemed to have come into effect: 
Provided also that such extension of term of office shall in no case be extended 
beyond the date on which the incumbent Lokayukta attains the age of seventy years.". 
By order of the Governor, 
PRADIP KUMAR PANJA, 
Pr. Secy. to the Govt. of West Bengal, 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Govemment of West Bengal Enterprise), Kolkata 700 056. 

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