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Chhattisgarh Pramukh Lokayukta and Lokayukta (Conditions of Service) Rules, 2008
Published vide Notification No. F 1-23/2002/1/(6) 7, dated 5.8.2008
Last Updated 17th September, 2019 [cg165]
(a) "Adhiniyam" means the Chhattisgarh Lok Aayog Adhiniyam, 2002 (No. 30 of 2002);
(b) "Lokayog" means the Lok Aayog as defined in clause (f) of section 2 of the Adhiniyam ;
(c) "Pramukh Lokayukta" and "Lokayukta" shall mean the Pramukh Lokayukta and Lokayukta, as the case may be, appointed by the Governor in the manner provided in sub-section (5) of section 3 of the Adhiniyam.
3. Headquarters of Pramukh Lokayukt and Lokayukt. - The Headquarters of the. Pramukh Lokayukt and Lokayukt shall be at Raipur : Provided that the State Government may fix the Headquarters of the Pramukh Lokayukt; and/or of the Lokayukt at any other place in addition to or in lieu of the Headquarters at Raipur. 4. Hours of work and holidays. - The hours of work and holiday for the Lok Aayog and its office shall be such as may be declared by the Pramukh Lokayukt from time to time; but save as otherwise declared by the Pramukh Lokayukt, Lok Aayog and its office shall observe the same public holidays as are observed by the Government of Chhattisgarh and such local holidays as are declared by the local competent authorities from time to time. 5. Other Conditions of service. - Other Conditions of service including allowances, gratuity and pension, as are not provided for in section 4 and/or in the Second Schedule to the Adhiniyam, in the case of Pramukh Lokayukt shall by such as are provided for in the High Court Judges (Salaries and Conditions of Service) Act. 1954 (hereinafter referred to as the Act of 1954) as amended from time to time and the High Court Judges Rules, 1956, including travelling allowances and other Rules, framed under the Act of 1954 and as amended from time to time; or as provided for in the Supreme Court Judges (Salaries and Conditions of Service) Act. 1958 (hereinafter referred to as the Act of 1958) as amended from time to time and the Supreme Court Judges Rules, including travelling allowances and other Rules, framed under the Act of 1958 and as amended from time to time; as the case may be and in the case of Lokayukta shall be such as admissible to a Secretary to the Government of India or to the Chief Secretary to the Government of Chhattisgarh from time to time; as the case may be. 6. Ordinary place of Residence. - Ordinary place of Residence of the Pramukh Lokayukt or the Lokayukt shall be the place where he permanently resided at the time of his taking oath of office; or any other place as may be changed and notified, at least, 3 months before the date of his retirement. 7. Post Retirement Medical Facilities. - (1) After retirement, the Pramukh Lokayukt and the members of his family shall be entitled to the same facilities for medical treatment and for accommodation in Government Hospitals as are given from time to time by the State Government to a retired Chief Justice or a retired Judge of the High Court of Chhattisgarh, as the case may be. (2) After retirement, Lokayukta and the members of his family shall be entitled to the same facility for medical treatment and for accommodation in Government hospitals as are given from time to time to a retired Secretary to the Government of India or to the Chief Secretary to the Government of Chhattisgarh, as the case may be. 8. Other Post Retirement Benefits. - After retirement, the Pramukh Lokayukt shall also be entitled to a Secretary and such number of attendants as are given from time to time to a retired Chief Justice or a retired Judge of the High Court of Chhattisgarh, as the case may be. In addition to this, he shall also be entitled to such other post retirement benefits as may be given from time to time to a retired Chief Justice or a retired Judge of the High Court of Chattisgarh, as the case may be. 9. Removal of difficulty. - If any question arises about the interpretation of any provision of these Rules, the same shall be referred to the Governor, whose decision thereon shall be final.
