Orissa Lokpal and Lokayuktas (Competent Authority) Rules, 1996

Orissa Lokpal and Lokayuktas Act, 1995

The Orissa Lokpal and Lokayuktas (Competent Authority) Rules, 1996

Published vide Notification Orissa Gazette Extraordinary No. 658/27.6.1996-Notification No. 4950-Lokpal-5/95-P.G. and P.A./27.6.1996

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No. 4950-Lokpal 1-5/95-P.G. and P.A. - ln exercise of the powers conferred by Section 20 of the Orissa Lokpal and Lokayuktas Act, 1995 (Orissa Act 8 of 1995), the State Government do hereby make the following rules, namely :

1. Short title and commencement. - (i) These rules may by called the Orissa Lokpal and Lokayuktas (Competent Authority) Rules, 1996.

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

2. Definitions. - (i) In these rules unless the context otherwise, required-

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

(b) "Department" means a Department of the Government;

(ii) All other words and expressions used but not defined for these rules shall have the meanings respectively assigned to them in the Act.

3. Competent authority. - The competent authority for the purpose of item (ii) of Clause (c) of Section 2 of the Act is the Minister of the concerned Department in case of public servants other than a Minister, Chief Secretary or Secretary.

4. These rules shall be applicable to any complaint involving grievance or an allegation of investigation, which was pending before the Lokpal immediately before the repeal of the Orissa Lokpal and Lokayuktas Act, 1970 (Orissa Act 1 of 1971).