Orissa Lokpal (Financial and Administration Powers) Rules, 1997

Orissa Lokpal and Lokayuktas Act, 1995

Published vide Notification SRO No. 5/98-Orissa Gazette Extraordinary No. 29 dated 8.1.1998

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S.R.O. No. 5/1st January, 1998. - In exercise of the powers conferred by Section 20, read with Sub-section (2) of Section 14 of the Orissa Lokpal and Lokayuktas Act, 1995 (Orissa Act 8 of 1995), the State Government, after consultation with the Lokpal, do hereby make the following rules, namely :

1. Short title and commencement. - These rules may be called the Orissa Lokpal (Financial and Administration Powers) Rules, 1997.

(2) They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions. - In these rules, unless the context otherwise requires-

(a) "Act" means the Orissa Lokpal and Lokayuktas Act, 1995 (Orissa Act 8 of 1995); and

(b) "Lokpal" shall mean the "Lokpal" appointed under the Act.

3. Administrative and financial powers. - The administrative and financial powers of the Lokpal shall be the same as are conferred on Departments of the State Government under the Delegation of Financial Powers Rules, 1978, Orissa General Financial Rules, Orissa Service Code, Orissa Civil Service (Pension) Rules, 1992, Orissa Civil Services (Classification, Control and Appeal) Rules, 1962, Orissa Government Servants' Conduct Rules, 1959, the General Provident Fund (Orissa) Rules, Orissa Travelling Allowance Rules, Orissa Budget Manual, 1963 and Orissa Treasury Code.