Orissa Lokpal and Lokayuktas (Complaint) Rules, 1996

Orissa Lokpal and Lokayuktas Act, 1995

The Orissa Lokpal and Lokayuktas (Complaint) Rules, 1996

Published vide Notification Orissa Gazette Extraordinary No. 527/20.5.1996-Notification No. 3879-PG (LP)-1/96-PG. and PA., 18.5.1996

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No. 3879-PG. (LP)-1/96-PG. and P.A. - In exercise of the powers conferred by Section 20 of the Orissa Lokpal and Lokayuktas Act, 1995 (Orissa Act 5 of 1995), the State Government do hereby make the following rules, namely :

1. (1) These rules may be called the Orissa Lokpal and Lokayuktas (Complaint) Rules, 1996.

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

2. (1) In these rules, unless the context otherwise requires -

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

(b) "Form" means a Form appended to these rules;

(2) All other words and expressions used but not defined in these rules, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act.

3. Every complaint made under Section 9 relating to grievance or allegation shall be made in Form 'A' and Form 'B' as the case may be, each accompanied by an affidavit in Form 'C' other documents if any, on which the complainant relies.

4.(1) Any complaint involving a grievance is to be made before expiry of twelve months from the date on which the action complained against becomes known to the complainant.

(2) Any complaint involving an allegation is to be made before expiry of five years from the date on which the action complained against is alleged to have taken place.

5. Every complaint shall be accompanied by a fee payable in shape of Court. - fee stamp of value-

(a) in the case of a complaint involving a grievance of fifty rupees if made before the Lokpai or of ten rupees if made before a Lokayukta; and

(b) in the case of a complaint involving an allegation of two hundred and fifty rupees if made before the Lokpal or of one hundred rupees if made before a Lokayukta.

Form 'A'

[See Rule 3]

The Lokpal/Lokayukta,

Sir,

I, Shri/Shrimati...............S/o/W/o..............aged...........years, a permanent resident of..................and at present residing at......... hereby state my grievance, action complained and which has become known to me on................as follows :

I, therefore pray you kindly to take necessary action for the redress of the grievance as stated above.

Yours faithfully,
Complainant

Dated.................

Form 'B'

[See Rule 3]

The Lokpal/Lokayukta,

Sir,

I, Shri/Shrimati.....................S/o/W/o....................aged years, a permanent resident of..................and at present residing at......... hereby make an allegation, action complained and which occurred on.......(date), as follows :

I, therefore, pray you to kindly enquire into the above allegation and take further action as deemed proper.

Yours faithfully,
Complainant

Dated...............

Form 'C'

[See Rule 3]

I, *Shri/Shrimati.............S/o/W/o/D/o...........aged...........years, a permanent resident of..................at present residing at..............do swear in the name of God/hereby solemnly affirm and state as follows:

(1) That I am the complainant in the accompanying complaint.

(2) That I have been authorised on behalf of *Shri/Shrimati................................*S/o/W/o/D/o...........to file the accompanying complaint, who is unable to file the same because of (reason).

(3) That the facts stated in the attached complaint in paragraph......are true to the best of my knowledge in paragraph.....................are true to my information and belief, and that I have had not remedy in this matter by way of proceeding before any Tribunal or Court of Law.

Identified by an Advocate-

Deponent

*. Strike out where it is not necessary.