The Lokpal and Lokayuktas Act, 2013

63 sections.

Section 1 — Short title, extent, application and commencement.
Section 2 — Definitions.
Section 3 — Establishment of Lokpal.
Section 4 — Appointment of Chairperson and Members on recommendations of Selection Committee.
Section 5 — Filling of vacancies of Chairperson or Members.
Section 6 — Term of office of Chairperson and Members.
Section 7 — Salary, allowances and other conditions of service of Chairperson and Members.
Section 8 — Restriction on employment by Chairperson and Members after ceasing to hold office.
Section 9 — Member to act as Chairperson or to discharge his functions in certain circumstances.
Section 10 — Secretary, other officers and staff of Lokpal.
Section 11 — Inquiry Wing.
Section 12 — Prosecution Wing.
Section 13 — Expenses of Lokpal to be charged on Consolidated Fund of India.
Section 14 — Jurisdiction of Lokpal to include Prime Minister, Ministers, members of Parliament, Groups A, B, C and D officers and officials of Central Government.
Section 15 — Matters pending before any court or committee or authority for inquiry not to be affected.
Section 16 — Constitution of benches of Lokpal.
Section 17 — Distribution of business amongst benches.
Section 18 — Power of Chairperson to transfer cases.
Section 19 — Decision to be by majority.
Section 20 — Provisions relating to complaints and preliminary inquiry and investigation.
Section 21 — Persons likely to be prejudicially affected to be heard.
Section 22 — Lokpal may require any public servant or any other person to furnish information, etc.
Section 23 — Power of Lokpal to grant sanction for initiating prosecution.
Section 24 — Action on investigation against public servant being Prime Minister, Ministers or members of Parliament.
Section 25 — Supervisory powers of Lokpal.
Section 26 — Search and seizure.
Section 27 — Lokpal to have powers of civil court in certain cases.
Section 28 — Power of Lokpal to utilise services of officers of Central or State Government.
Section 29 — Provisional attachment of assets.
Section 30 — Confirmation of attachment of assets.
Section 31 — Confiscation of assets, proceeds, receipts and benefits arisen or procured by means of corruption in special circumstances.
Section 32 — Power of Lokpal to recommend transfer or suspension of public servant connected with allegation of corruption.
Section 33 — Power of Lokpal to give directions to prevent destruction of records during preliminary inquiry.
Section 34 — Power to delegate.
Section 35 — Special Courts to be constituted by Central Government.
Section 36 — Letter of request to a contracting State in certain cases.
Section 37 — Removal and suspension of Chairperson and Members of Lokpal.
Section 38 — Complaints against officials of Lokpal.
Section 39 — Assessment of loss and recovery thereof by special court.
Section 40 — Budget.
Section 41 — Grants by Central Government.
Section 42 — Annual statement of accounts.
Section 43 — Furnishing of returns, etc., to Central Government.
Section 44 — Declaration of assets.
Section 45 — Presumption as to acquisition of assets by corrupt means in certain cases.
Section 46 — Prosecution for false complaint and payment of compensation, etc., to public servant.
Section 47 — False complaint made by society or association of persons or trust.
Section 48 — Reports of Lokpal.
Section 49 — Lokpal to function as appellate authority for appeals arising out of any other law for the time being in force.
Section 50 — Protection of action taken in good faith by any public servant.
Section 51 — Protection of action taken in good faith by others.
Section 52 — Members, officers and employees of Lokpal to be public servants.
Section 53 — Limitation to apply in certain cases.
Section 54 — Bar of jurisdiction.
Section 55 — Legal assistance.
Section 56 — Act to have overriding effect.
Section 57 — Provisions of this Act to be in addition of other laws.
Section 58 — Amendment of certain enactments.
Section 59 — Power to make rules.
Section 60 — Power of Lokpal to make regulations.
Section 61 — Laying of rules and regulations.
Section 62 — Power to remove difficulties.
Section 63 — Establishment of Lokayukta.

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