Lokpal and Lokayuktas (Amendment) Act, 20161
| [Act No. 37 of 2016] | [29th July, 2016] |
An Act to amend the Lokpal and Lokayuktas Act, 2013
Be it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follows-
1 Received the assent of the President on 29th July, 2016 and published in the Gazette of India, Extra., Part II, Section 1, dated July 30, 2016, pp. 1-2, No. 44.
1. Short title and commencement.- (1) This Act may be called the Lokpal and Lokayuktas (Amendment) Act, 2016.
(2) It shall be deemed to have come into force on the 16th day of January, 2014.
2. Amendment of Section 44.- On and from the date of commencement of the Lokpal and Lokayuktas Act, 2013 (1 of 2014) (hereinafter referred to as the principal Act), for Section 44, the following section shall be substituted, and shall be deemed to have been substituted, namely-
"44. Declaration of assets.- On and from the date of commencement of this Act, every public servant shall make a declaration of his assets and liabilities in such form and manner as may be prescribed.".
3. Amendment of Section 59.-On and from the date of commencement of the principal Act, in Section 59, in sub-section (2), for clause (k), the following clause shall be substituted, and shall be deemed to have been substituted, namely-
"(k) the form and manner of declaration of assets and liabilities by public servants under Section 44:
Provided that the rules may be made under this clause retrospectively from the date on which the provisions of this Act came into force;".