Andhra Pradesh Lokayukta and Upa-Lokayukta (Amendment) Act, 1987*
| [Andhra Pradesh Act No. 39 of 1987] | [23rd August, 1987] |
An Act to amend the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 23rd August, 1987. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A Extraordinary, dated the 5th August, 1987 at page 3.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Lokayukta and Upa-Lokayukta (Amendment) Act, 1987.
(2) It shall be deemed to have come into force on the 1st April, 1986.
2. Amendment of section 5.- In the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 (Act 11 of 1983) (hereinafter referred to as the principal in section 5, for sub-section (4), the following sub-section shall be substituted, namely:-
"(4) The salary payable to the Loksyukta or Upa-Lokayukta in respect of time spent of actual service shall respectively be the same as that of the Chief Justice or a Judge of the High Court of Andhra Pradesh".
3. Omission of Second Schedule.- In the principal Act, Second Schedule shall he omitted.