LEGISLA TIVE DEPARTMENT LEGISLATIVE
BRANCH
NOTIFICATION
Th e 3 1s l D ecem ber lS8ti NaLGL.32/85/108.—Th» fa llow ing Act of ih e Asswtm Le gis lat ive Assttmbly wh ich received the asse nt of the
President is herebv published for general information. ASSAM ACT No XX OF 1986
(Receive d Ibe assent o l the Pre sident on 12th Decem ber,
19861
THE ASSAM LOKAYUKTA AN D
L'PA-LOKAYUK'TA ACT. 1985 to make piovisiona fo i Appointment and functions of Lokayukta and Upa-Lokayuktn s in Assam. Whereas it is exped ient to make provw.un s for the appointment Of Lokayukta and Upa-L okayukUs tn Assam for th e inv estigat ion o f gr iev an ces and alle gations against Minis ters. Leg isla tor s nod othe r public servants in certain cases and for m atters connec ted there with
It is he reb v enec'gd in the Th irty- six th Year o ( the Republic of India up fo llo w- -
1. Sho rt ti 'le . ex ten t and ixxnnMDcemcOf.—( l | This Act may be ca lled no Assam Lokayukta and Upa- Lokayuk taa AcL 1985.
<2| it extends to th» wh ole of the State ol Assam and
app lies al«» to the public servants p.cdid outride A ssam in connec tion w ith the affairs o l '.lie St ale of Assam
(3) it shall ccm e Into lor es at once g Defin ition*—in ihio Act . unless Ih# co nte xt othe r- wise req uir es, '
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(o) "action* meann oc«on taken by way of decision, recomr oam iatU in or Gndlng o t in any other mann- er. anil Includes failu re to act. and oil other expression cannsnn n action shal l he construed accordingly.
(b) "allegation", In relation ;.j u public servan t, means any alDt-rnntion tha t sixth pub lic servant <11 has abused his jxielLbin as such to obtain any gain or favo ur to h intsri f or to any other person or to cause unduo harm or hardship to any other pe rso n,
(ll) was actuated in the discharge o l hiu functions as such public servan t by personal Interest or Improper o r corrupt modvo; or
<1151 Is guilty of PWrupticn. or lack u( ln'.esrltv in his capacity ag nudi public servan t;
(c) "competent authcrity", In lelal ion to a public se rv an t means.—
<11 ir. t ba cAJcofh M lnl ji; !'l . i-.-.'ta-1 o r Member of the Legislative Assembly—the Chief Minis ter;
•(H) In th e cose of ar .; o tlh tr p i L-iic se rv an t—t he Chief Sec reto ry;
(d) "grievance* means a cTa'-n by a reraoo lha t be sustained injuotict- re undue hardship In conse- quence Of m al-adminlit rution,
(e) "LofcayukLs" means a p"i-.(.a appointed as the LokayuUtn and "V tt. -Ij 'Veyiikfn" means n pcfson appointed na an Upa-Lokayiikta under Section 3; <0 "maloiftnlni stra llon" means action taken or pur- port ing to have be entuk en in exorcise of adminis- tra tive functions in any owe.--
(11 when* such ociion o r the er'mlnistratlve prcced ur o or practice sovernic i •"••h action i-.un-rononnabie, unjus t, oppressive o r Improperly dineriminatorv . or
•B y N otl ll a t ton Ko PLA-1A3,'G3. dat ed yotl i Ja nuar y,
1989
(it) whore the rs ha* boon negiisetice or undue delay In toluna such ac.lon or tin; •.dmlnlstrstive pro- ccduvo or practice itovemliiu auob action Involves undue delay •
tgl "MlnlMsr" moans a member (other than the Chief Minister; of the Council of Minlsseis. by whatever name called for th a State at Assam, tha t is to say
a Minister, a Minister Of State or a Deputy
MlnUter and nleo tnelsidos Chief Parliumentory
Secreta ry and Par)lamentin',y Sec retary ;
(hi "Officer" means a person appointed t o a public
service or poet In a mcec ion with the affairs of
the St a'e of Assam;
(1) "Prescribed" means Descr ibed by rules made under this Act;
< JI Pub'io servant" deiw'es 0 icraon falling under any of Ute followfog dfWtptfon*. and includes subject to th e provisions o; i.h -so ctlcn (4) of Section 8,
a person who at tiny time in the past fell under any of the fbiiowina deccrlptiuns, numcly; fl) over>' Mir.tetor referred to In da uso t g) ; (If) ovary member c f the Legislative jVsambty of the Sta te Of Ais»m not being the Chief Minister or Minister r efe ned to in cU tne l« ):
(iii) every officer re ferred to In clause ( h i; *(iv) Chief Sxecutlvn Councillor, Deouty Chief Executive Counci l 11 Member* and Chnirman of the MahKuinu Pa ruha d;
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•(vi) PtuRdect and Secretary of the Ga ra Panehayat;
•(viil CltolxmaniVicv Cha inratt t'and Ward Con-anis- iionera of Municipal Board or Town Committee; Renumbered by Assam Act Ho. XI of 1900.
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•f vt lll M ay er , D ep ut y Mayor; an d ConncUlOR o f a M un i- ci pa l Co rp or at io n;
•fi x) Ch ie f E xe cu tiv e Me mber, th e Ex ec ut ive Me mbers , th e Cha irm an an d th e M em be r: of th e Au ton o- mous Dis tr ic t Cpuhc ila and Regio na l Council s es tabl ishe d und er th e S ix th Sc he du le to th e Con st itu tion of In di a and th e ir employ ee s:
•(X ) a non-oeftcin I Ch ai rm an in cl ud ing eve ry office bear er o f th a t de sc rip tio n by wha te ve r na me ca lle d or th e Managing Direc to r o f a dis tr ic t lev el co nt ro l zo det y n* of on ap ex society re gister ed un de r an y U w re la ting to Co- sp en d by Socie ties fo r th e ti m e be ing tc fo rc e;
E xp la nat io n— In til ls su b- c!au «r ce n tr al n o d d y "
m ea ns a eu -ope ra tiv ? society which inc lude s in it s me m- be rshi p othe r co -o pe ra tiv e soc leti ea, an d "a pex soc iety "
me ans » S ta te le ve l co ntr ol aoc ieiy
•txl ) eve ry pe raon In th e serv ice or pay o t —
(b> an y co rpor at ion no t be ing u k c a l au th ori ty w !a - bl isb od by or und er an A su m o r C en tr al Ac t and ow ne d or co nt ro lle d by th e State Gov ernm en t which Is no tif ied by th e S ta te G ov ernm en t tn thi s beh al f in th e Officio' G az et te :
(cl nny Gov ernm en t com pany w ith in th e mea nin g of Se ct io n 61" of th e Co mpa nies Act. 1836 (C en tra l Ac t I o f 1956), In w hich no t l es s t ha n fifty-n no |>?r ce nt o f tire pai d-u p sh are ea pt ta l is hold by the S ta te Go ve rn men t or any co mpa ny wh ich is a subs id ia ry of n co mpa ny in wh ich no t lesa than fifty-0110 p er ce nt o f th e psid-u p sh ar e caos tal a he ld by th e Sta te G ov er nm en t aJld which is notified by th e S ta te Ocv ernn um t in thfcj be ha lf in th o Official G azett e :
Ren um be red b y A iu m Ac t No. XI of 1990.
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Id) an y society re gister ed und er th e Sccmtlc* Res t:
tr at io n Act, 1860; which is ■ I
th e Sta te G ov er nm en t an d wh ich is n e t' f id ',. th a t Gov ernm en t in th is be ha lf In -»«i- off icic :
G az ei re :
•{o) "S ec re ta ry -
mea ns Ch ief Sccre tar ;. in..:
Ch ief Se cr et or y, Ccenm issionci, Sec .e 'a. , to Gov ernm en t of Assam an d inciu-. t - u Se cr et ar y. a n Add itional Se cr et or y, u Jo in t Se cre - ta ry . a De pu ty S ec re tory , a n Uniter Sec; turv «r. I also a Spvctn) Off icer to the Covt-wineM . :
3 A pp ointmen t of Lok ay uk t - nod t'p aL okayubta e .— (1J For t he purjiOSeOf c on du cti ng in ve sti ga tio ns . in acre, r.-l acre with th e prov ision s of th is Ac t, th e Gov er no r holJ. by w ar ra n t un de r hi s ha nd an d scul ap po in t a p ei yc n to > ■ kn ow n as th e Lok ay uk tu an d on e or mor e persoi s- it '• know n as th e Upa -L ok ay uk te or U pa -L ok sy uk t.: :
Prov ided tha t.—
(a) the Lok ay uk ta sh al l tv ap po in ted a ft e r co rj u it u - wen w ith th e C hi ef Ju st ic e of th e Ga ult s'.! Hi? :. Co ur t, th e S pe ak er an d th e le ad er of th e Cpp coi tiOn In th e As sam Leg is lat ive A ss sm i- • . .1 ' • th ere bo no suc h Lo ad er a pe rson elec ted i.i behalf by til e mem be rs of th e op po sit ion !i II;;. Ho use in su ch m an ner as th e Sp ea ke r ma y <1; .■n ,
(b) th e U pe -L ok ay uk ta or U pa -L ok ay uk ta ; . -'bill le ap po in ted a ft e r c o n su lt a n ts w ith th e L A xyuk la :
Prov ided fu rt her th a t w he re the Sp ea ke r of th e Leg! - la liv e Assem bly b sa tisf ied th a t ci rcum stan ce s e s :: : on ac co un t o f which it is no t pra ct ic ab le to cl au se |.ii o f th e prec ed ing proviso , h o m ay Int im at e th e G ov erno r th e name of an y o th e r m em be r of th e Oppos ition sr. th e Leg Ulaw . As sembly wh o may be co ns ul ted und er th st cl au se in ste ad o f the L ea de r of th e Opp os ition
(2) Eve ry pe rson ap po in ted as th e Lofcayukto . ; Up u- Ix ikuy uk la sha ll be fo re en te ring up on Ills o ilie r, . end sub sc rib e bn fore th e G ov erno r, or som e pe rson ap po in - te d In t h a t beh al f by Mm, an oa th or aff irm at ion in I I n- fo rm se t o u t fo r th r pu rp os e in th e Fi rs t Sch ed ul e Ren um be red by Assam A ct No. XI of if'PC
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<3| The Upo-Lokaj'uktas shall ba subject to d ie adm i- nist rative c ontrol of the Lo'sayukta and, in part icular , for the purpose of convenient disposal of investlgutitxis under litis Act, the Lokayukla rosy issue such general or special direction a s b» may consider necessary to the Ups-Loka- yukta : .>1
Provided that nothing hi this sub-soctiun shall be construed to authorise the laixay uk.* to ques tion any Ending, conclusion or recomroendation of an Ups- Loksyukfa.
•1. Loknyukla or Upa-Loknyukta to Hold No Other Office.—|l) The Lokayukta shall be a person who in or has been a judge oJ the Suprem e Court or the Chief Just ice of u High Cou rt
Provided that the Qualifications laid down in this sub-section ahull not apply to she person already appoin- ted aa it Lokayukto prior to coming into force of lAmnnri- mwitl Act 1990.
<2> The Ups-1,okayttkta sltall be a person who b or has been a Judge of a High Court.
Of The bakay ukta or Upa-bokayuk la, as t he cssom uy bo, shall be a person who Is not or never hae been u mem-ber. of Par liament or a member of the Legislature of any State und shall not hold any office of t rust or profit other
than his office at the Iz-kayukta o r on Upa-Lakeyukta ora®
the case mav be, or connected with any political par ty or
ca rry on any busintas or prac tice any profession and accor-
dingly. before he ente rs upon hie office as the Loknyukta
or Upa-Li'kayukta. «u the case. may bo shall-—
(a) tf he Is a sitting J udge of the Supreme Court or the Chief Just ice or a Judge o f a High Court, ss the cas« may- be. o r hold an y othe r office of trus t nr profit, reilon such office: or
(b) if be ts connected w ith any political party, sever such connection with i t ; or
(c) if bn Is carry ing o« any business, sever hi s con- nection {short of divesting himself of rwnenihtp.i with the conduct and management of such business; or
• Subs tituted by A w n Ar t No. XI of'lfSO
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(d) if h e is p ract ising an y profession suspen d pract ice o f such profession.3. Term of Offi ce and oth er cond itions of servic e of Lo ko yuk iu and Vp a- Lo ka yu kl a.— (1) Ev ery person appoin-ted as the Loka yu kta or Upa -Lo kayu'zte sh all hold office for a term Of fiv e yea rs fro m the date on whic': ho enters upon h is office o r unt il be attain s the sr b of 67 y'nrsi which-eve r Is ea rl ie r. "Pro vid ed th at—
(a) the Lok ayu ltta or a n Up a- Lo ka yu kta snav bv w ri-tin g under his hand addressed to the Covern o. resign his of fice.(bl the Lok ayukt a nr an Up a-bo ka yu kia m ay he remo-ve d from office In th e manne r specified in Sec -tion lifit) If the off ice o f the Lok ayukt a or an U pa-Lx iktiyu ktu becomes vacant or if the I/»kayuktB or an IJp H-Loka yuki.i is by tea iwt o f absen ce or for an y ot hr i reason what so-eve r, un ab k to perfo rm the d utie s or Ills office, these dut ies absi t unt il some othe r perron appo inted undo r Section J enters upon such office or . a s t b - case may Ire. un til the Loka yu kta or su ch Up a-Lo ka yu kta resu mes hl» dut ies b
(a) Wh ere th e office Of tbe Lo ka yu kt a be comes va ca i. or wh ere he is unable to perform Use dlltle8 o f hIs office , b y t be I) (a -I. ok ay uktn o r i f there a re two or more Up a-L ok ay uk tas b v s uch one Of the U pr - Loka yu ktas ss the C ov en to r m av b v order dir er :fbl Wh ere tbe office of an Upn -Lokny ukt n becomes vacant or wh ere h e is unablo to perfo rm tlie duties o f Ilia office. by the Lo ka yu kta him sel f, or if the Loka yu kta so dire cts by the oth er Up a-L ok ay uk '8 Or as the CSS* ma y be specified in th e di rection(3) On ce-dsina to bol d of fice th e L ok ay uk ta or nn Upc- Lok aynkt a shall be Ineligible for furt her employm ent (whether as the t yk ay u k fa or an Up »-L ok ay uk ta) or in nnv oth er c ap acity u nder the Gov ern me nt of Assam or for at vSubst ituted by Assam A c: ,\o X f o f 19B0.
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em ploy men t un de r, o r office in an y Rich local au th or ity, corporat ion, Gov ernm en t co mpa ny o r aed e ty a s la re fe rr ed to in lu b- da us e (iv) o f cl au se (J) of Se ct ion J.
•i v) (a I The b o ta y u k la sh al l be en tit le d to su ch pay . .••'OWBnces pe nsion, p r iv il e g e an d othe r cond ition s of service. c:< na y ho odmiariblc , to th e Su pr em e Court J mice ■ ir t he Ch i, ' . istioe of th e High Co ur t, as t h e case ma y be. hu m tim e to tim e
tb l Tire U pa -b uk ay uk ta sh al l bo un tit led to su ch pay . nllo wa nces , p;-naloh. pr iv ile ge s a nd oth er cond ition s of o?i vice, as m ay be admissible, to th e Judge o f o H igh Co ur t hnm tim e tn tim e.
': : ' th e Lok ny uk ta or U pa- bo ku yuk u a t the tim e of i re ce ip t o f a pen sio n (o ther th an a dis - uh 'l .y o r wou ld pe ns ion ) ir. resp ec t of an y pe rv ious
" ic : un de r th e G ov ernm en t o f In di a or any of hi s pr ed e- c« ii/ ir G ov ernm en t. h»s sala ry Ir. re sp ec t o f his se rv ice a« the bokayukfa or ns th e Upa -L ak ay uk ta , as th e case may b j, sh al l be red uc ed —
(it) by th e am ou nt of th a t pen sio n; and
(b l if h r h as befor e s uc h a pp oi nt men t, rec eiv ed in lieu of a po rt io n of th e pen sio n du e to him In resp ec t of such pr ev ious servi ce , th e cocn muto d va lue th er eo f b y the am ou nt o f th a t po rti on of th e pen sio n; an d
(cl if he has be for e such ap po in tm en t, rec eiv ed a
. nUittin ent gra tu ity in resp ec t of su ch pr ev ious servi ce , by the pe ns ion e qu iv alen t o f th at g ra tu ity Substituted b y Assam Ac t K o XI of 1890.
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Provided fur ther tha t the nllDwancea and pension, if *ny, payable to, and other condition', of service of live IXsayukta <•> ,n Cpa-Lokayukto ahul l not be varied to his oisodvamage aft er hw appointment
(fi> Removal of Lotayukla or Lpa-l^ka yuk ta.—(1) Subject to the provisions of Article 311 of the Constitution, the Lokayukta o r an Upa-bokayukta may be removed from his office by the Government on die tfround of misbehaviour ur incapacity and on no other ground:
Provided that the I'/iv lxy required to be held under Clause (2| of the said Article before such removal,—
111 In rwote t of Loknyukta shal l only be he'd by a person appointed By thn Govonwr being a person who is or has beet? .« jud ge of the Supreme Court or h Chlet Just ice o f a High Court, and
(U) In rwoect of an lic.s-hokavua ln shal l be Iwld by a twitfon appointed by the Governor being n person who is o r has been .fudge of th e Supreme Court or who is or has been n Judge of a High Court (2> The person appointed under the proviso to sub- jection i ll shall subanit the report Of hist inquiry to tho Governor who eliall. as rocn as may be cause It to be laid before the Stale IjsglsUtut* .
(3) Notwithstanding anything contained In sub-aec- 6oa (II. the Governor shall not i wnw e the Lokayukta or an Upa-l.okayuhta unless an address by the Stato Legisla ture supported by a majority cf 'he total memberafifp ot '.hat House anil a majority of not less tha n two thirds of tho members of that House present and voting has been presented to the Governor in the same r-ession for such removal
7. Matters which' ma y be Investig ated by DstuiyukM
or Upa-lxifcnyuiita,.—(1) Subject to ,Ke provision of this Act and on a complaint Involving » gx'evance or an allegation
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oemg made in th at behalf the Lokayukta may .invexU- gBte any act ion which is taken by. or with tbs general or speeillc approval of—
(1) a Minister o r u Secretary , and
(ii) any public servant referred to in sub -duse
(u) or sub-clause (lv) ol clause (j) of Section 2. or
(ill) any other public servant being a public servant of a clara or iub-claas of public servants notified by the S tate Government in consul tation with Ibe Lokayukta In th is behalf.
(2) Subject to the provision* a t this Act and on a complaint involving ti gi .evunce or an allegation being made In tha t behalf, an Upa-Lokayukta may investigate any action which is taker, by or with the gene ral or speel- ftc approval of any public servan t not being a Minister Secretary or other public servant referred io in »ub-sec- tion (1).
(31 Notwithstanding anything contained in suh-sec- tton (2). the Lokayukta may, for reasons to be recorded in writing. Investigate any action which may ba investi- gated by an Upa-Lokayukta under t ha t sub-section. Where two or more Upu-Lokaynktas are appointed under thi s Act. the Lokayukta may, by genoial vr special order, assign to each of them matte rs which may be Investigated bv them unler this Act-
Provided thatn
<' Investigation mode by fill Upa- Lokayukta under this Act. und no action laker, or thing done b y him in r espec t of such investigation shall be open to question On the ground only thut such investigation rela ted to a ma tter which i s not assigned to him by such order
8. Mnttfers not subject to investigation— (1) Except as here inaf ter provided. the Lokayukta or an Up»-I.oka-
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(b) In the ca se of a co mplaint in vo lv in g a gr iev an ce in res pe ct of a ny ac tio n,—
(11 if su ch ac tio n re la te s to any m att er roecif iod In th e*Seco nd Sc he du le; or
Oil if th e co mplaina nt has re hod an y re nted v bv wa v of p roce ed ing be fo re a T ri bu na l or C ou rt of L aw :
Prov ided th a t no th ing in su b- cl au se (ii) sh al l prev en t th e L ok ay ut aa or on UDSt-Lofcayvkta from co n- du ct ing an in ve sti ga tio n If h - la Satis fied th a t such pe rso n co uld no t o r ca nn ot , fo r suffi cie nt cause. hnve reci xu se to a remed y re fe rr ed to in Hint sc ih- ela use
(2) The Lnka.vilktB oi nn IJp a-Lok ev uk ta sh al l no t in vro ag at e a ny actio n, -
(a l in resp ec t o f wh ich a fo rm al an d pu bl ic In qu iry ha s be en ord er ed und er th e Pu bl ic Serv an ts
e Commi ssi ons of In qu iry Ac t. 19.52 (C en tre ! An 60 of 1952), Ire th e Go ve rn - m en t o f Ind ia
or b " th e S tn t- Go ve rn men t ~ *
(3) The Iz ikay ul tta or- an lipn -txi ka vu kt o sh al l no* In ve st igate an y cn tnpla'u t which >« -x el udrd fro m hts ju ri sd ic tio n bv vi rtue of a notif ica tio n Issued under Sec- ti on 19. -» ^-- X -3 -L 5
H ) The Lo kayU kta nV an V os -I zi kay uk ta sh all nu t In vesti ga te ,—
fa) anv ixim nbiint inv olving ii yri evanof t, If th e com - plai nt la inadi af te r th e rx n lr v of tw el ve mon ths fro m th « dire' o'l wltiCb th e w t'n n cm un hl ne d ag ain st become s Jrnn w n to th o cntnp la in an t; ' Substituted bv Assam Act No XI (if 1990.
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(b) any complaint involving on alloxation. it the complaint is made after the expi ry of five years from tile date 1.1 which th e Action complained against W alleged to have ' alum place Provided that Ole Lokayukta or Upa-Lokayuki* may entertain a complain, refer red to in c'auac (a), if the complainan t fe'.isfitxl him th.it hr had sufficient CHU'.e for not making the complaint with the period soeelftoit In that clause
(5) In the enso of nnv crmnlain l mvolvlno a vrie- vunce nuth ine in this Act shall bo construed as •-mtyiwer- ini» the Lokayvkta o r an t'nn-f zikayukta to Question any admin istrative action Involving the rxnrctae of a dicre- t.ton exeen" where !•<■ it satisfied tha t the ol manta In- volved in lha exercise ,1 thn •l
'rci-.-'t!on are nhwnt to such an exte nt that |h» diaeret'on cannot tin regarded nc hav- ing been oroneriv exercised
flit The txskovukta or go Vna l-nkoyukl* shat' not investigate any comolnln. Involving grievance against a nuhl'c serv ant refarro t in n'h-c lausf t fi v t nveh.d'ii rr Chief Fyr
,
,» r'evne-" " b» m ,U h t h Pe-irhnd Of a Muni rion' Comornl
;on Chief Kvccttive M'mb er of sutonmono
1! District Coobc'1 of Suh-clausa fvi of clause fil Of Section
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9 PrnvWoux rela tln
< «•> eomulnJnts.—f l , Subleet to the provision n f thi s Act, a comoJalnt mSv be made under this Act to thg ' r.lc iv. i',;, - era-n V ~,- l-k a- iiV t* — fal in the rose of an grievance b v tho Person atfsrie-
ved eth er than a public servant -
In the case of an aUpvat'o!, by any person other than s public per wtnt
Provided tha t. wb" -.> *hn perwft ajje rleved is dead or if fox any reason unable to set for'T ihn«olf. the oem- o'a tnl mav be mods- h v an y person who In law represent* bb estate, or as the rr.v.- be by any perron who Is authorised hv him In th is behalf
IS
Eve ry com pla int sha ll tx1accompanied by the complainant's own a ffidavit tn suppor t thn reo f nrcl a'sn afiUlav lle Of al l poison * fro m whom he cln'-ma to ha-"
rwfIV Fd info rmation o f foe tt re lat ing to the accusation, verified before a Maois t rate of Firs ! Class together w ith al l documents |n his possession nt power per tam ina to lli v .'CCiMation
IS) Ev ery com pla int »J»d affidavit unde'-' 'h i; rccUcw
u w el l as any schedule o r annejsun; theielo sha ll lv
ver ified in the itmnner In' d down in the Code of Civ'-'
Procedure IDflA to r the ver ifica tion o f filo-r.dlnjTT and affi -
dav its respectively.
<4> Not loss than three copies u f the complaints ai
we ll eg of each o f Sts annexurw. sha ll be submitted by th«
complainant.
(hl A complaint which data not cotno !' with any of
the foregoinc provisions sha ll not by entertained.
It.) Notwithstanding anyth ing con tain™ in sub*
sections ( Il to (hl. or in nn . oth er enactment, «ay let te r
writ te n tn the Loknvu ltta or Up u- l/ih nvult to hv i parte •
in police custody, or in a gaol o r an v w h im ur oth er
place fo r insane person* shal l he forwa rded tn 'he od-
im o w ^ l ami w ith ou t de lft* bv th e ro l'c e officer
o r other persarv In charge o f such raid, osvlu tr f-r othe r
olsco. and the Ixi kavuktn or TTiM-LokayuWa. « j the e-.. ■
mav be, may ente rtain h and treat it- at> a wm td n 'n l bv».
no act ion In i«n®e t o f such comp lain t sh»" h r taken unless
i f Ip accompanied or SMlro nuently cijntx irted bv
*n afF- uftkUvit nude' ai'b -ee cti in (2)
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(b l sha ll affo rd to tbs pu bli c servant concerned an opportunit y to ofler hia comments on such oom- pla lnt ; and
fc) may make such orders aa to th e safe cu9tody of documents re le va nt't o the investigation. ag he dooms Dt.
(2) Ev ery such invoMtcat ton sha ll b» conducted In pri vate. »nd in partic ula r, the lm lent ity of the com- pla inant .ir.d o f I-- vohl ic servant affected by the inves- t'gnb 'on sha ll not ba rllsc toKd Io the public ot the prase whether ho fore, du ring o- a fter the inve stiga tion: — cr,»« Prov ided that the tx ikn yubla or nn Upa-LokavuScta mov conduct attv inv erl ifia tion re lat ing io a matter ot def inite pu blic inioorf»n.«. !n public, i f be for reasons to be recorded in wr iting , th in k. -l it '" d o mi,____._________ t
(Si Save an efoivseid, the procedure for conducting m y such investigation tha t! be such as the Lokj.vnkta or. the case mev be. the Upa-L -'kayuk ta considers bp - orn prlnte in 'he rircuntttances nf the case,
14) The Lnkav -'htn r>r an Upa -LokavuMa may, tn ha diserntion, re ti re ' o inv«5t' .Mte or cease io invest igstn sny comp laint inv olvin g a grievance or, un allegation , if 'n hie opinion—
fb) there aro m, miflW enl erminde to r Investigating, or. » th e C rt * may b» fo r con tinu ing the inves- tiga tion- nr
fc j other rcmnHea ar» ava il able to the comp lainant and in the rlrrun-atancea of the caw It would he mom w m e r fo r the ccm nlu inii nt
15
• (7) Th e prov isions of th is Ac t sh al l be ih ad dit ion to an d no t In de .-egnuan of th e pro vUscn s of th e Pr ev en tion o t Cor ru pt io n Ac t. IM 8 or an v ot her lav. fo r th e ti m e b^ lng in tnree
• (8) If th e ho kay uk ta deci,n ee i- in quire In to any m att e r aga in st an y pe rron wh o nuty bn Ills close re la tio n an d In case th ere is t*i U pa -L oh ay uk ta in th e Lok ay uk tn O rg an isa tio n, in th a t ev en t th e br fc ay uk ta s lia ll su ra cl t a r ep or t to th e G ov erno r w ith a re que st to re fe r th e r. ,.rt ci in di sp ut e to th e Ch iof Ju st ic e of th e Hi gh C ou rt of th o St ale fo r hi s opinio n an d to da cit ir th e di sp ut e in con- fo rm ity w ith su ch opin ion ."
I I . liv idenne .— (11 Sub je ct to th e pro vis ion s of th is Sec tion , for th e pu rp os e of an y it ;v « u i» ll o n i inclu din g th e p re lim in ar y inq ui ry . I f an y. be lore auch Inv est iga tio n) un de r Ibis Act, th e L ck ay ul aa or an b'pa -L ok ay uk la may re quir e an y pu bl ic se rv an t o r an y o tb rr p er ro n wh o in hte
op in ion is ab le to fu rn is h In for ma tio n or pro duce do cu - men ts re le va nt to th e in ve sti ga tio n to fu rn ish «i»ch in fo r- mat io n o r pr od uc e ar.y su ch docume nts .
(2) Fu r th e purpose- of an y such in ve sti ga tio n (In clu- ding th e pr el im in ar y enq ui ry ) th e E ok ay uk ta nr an Up a- Lok &yukta sh al l ha ve a li th e po wers of Civil Couit wh ile tr yi ng a su it und er th e Co de o; Ci vi l Pr oc ed ur e 1508 (C en tral Act 5 of 1808), In r e sp e c t' i th e fo llo wing mat te rs 'A dd ed by As sam Ac t No; XI of 1900.
16
(а) summoning and enfOrtlfW the attendance of any person and examining him on oath;
(b| requi ring the dlacovarv and production of any document;
(d) requisitioning am- public record or copy thereof from any Cour t Or office:
iei issuing rctnmiasiotts for the examination of wif- ncrees or documents:
(f) such oil ier matte rs ns may be prescribed.
(4) Subject to the provisions of sub-section (ftl no obligat ion to main tain secrecy Or otlsor restr iction upon tl>e {Sieclature e f informat ion obtained by o: furnished to the Sta te Government or any public servant wbetfier im- poxd by any onnetment or by any ru'o os law, sJiall apply t»j the disclosure of informat ion for the purpose of uny >n\'ftfjsaiion under this Act an d the State Government or uny public se rva nt shall not be entit led In relation to any suds investigation t o any such privilege in respect of the product ion of document* or tho giving of uvtdcnce as la allowed by any enac tment or bv any rule of law In legal proceedings
(б) No person shall be required or authorised by virtue of tfds Act to furn ish any such information or unswer any such question or produce to much of any document:—
(a) ua might pre judice the secur ity of the State or the defence or-In ternational relations of India (inclu- ding India's rela tions with th e Govt, of any other Country o r witfi any in ternationa l organisation) or the mvottigatUin of detection of crime: or
17
(b> us might involve this dudnocive of proceedings of the Cabinet of the State Government or any Committee of tlmt Cabinet j
and for the purpose of Out sub-section a certificate issued by the Chief Secreta ry certifying th at any information answer or portion of a document- is of th e nature specified in clause (a) or douse fb) shall to binding and conclusive
16) Subject to the provisions of sub-section («) no person shall be compelled for the purpose of investigation under th ih Act to c h e any evidence or produce any docu- ment which lx- ©mild no t I*- compelled to give or produce in proceedings before a Court.
12. Reports of lok aynkte & V pa-I.okayuktru —(1| If afte r investigation of a n r neli.m in -i-kixcI of which a complaint involving a grievance h l ' tw n made the Lokoy- ukta or an Upe-L-.'k.ivuhl., satisfied th at such action h»a resulted in injustice ar undue hardship to '.ho com- plainant or any e ther Ecr8nn t»» Lok.r.ulctii or Ups-Lokay- ufcta ball by a report In w riting recommend to the com- petent nu'hnrl ly concerned thnt bi d, Injustice or undue hardship shal l be romodlr-d or redrerxed In Mich m anner and wHflln such 'hue ns may be tpeellled In the report.
(2) Tbe competent tmthnritv to whom a report is sent unde r sub-eectinn 'It . 'ha ll within nne month of the expiry of the time nperified In the report. Intimate or cause to be intlmoled to the TokevtiWn. nr .« the
case may be. the (.'pa-Loknyukta '-ho action taken for
compliance with the report
(3) I f aft er Invertigntion of action in resnoct of which a complaint 'r.-.x-lv-r," an nlleeotlon has been made the Lok- v.lrta nr an Ur-. -' -• h.- vi.t t Is satisfied th at *UCb allcea tk" ' cor b» subs tantia ted either wholly or Partly he shall by report i» wrttinu communicate hie findings and rec'im-r-ndet ler- ajpngwft', the re'evwnt docymcnts mater ials nod other evidence to th e erm co to nt authority.
<41 The comoelcnt auth ority sh*>l intimate wttMn
three moo'hs of tho d ate of receipt of the repor t, Ihe
IB
Lo ka yu kr a or, as th e case m ay he , tbo U pa -lz ikay tik ta , th e uc tinn ta ken an th e h as h o f th e rep or t!
<5| If th e Lok ay uk t* k th e U pa- Ij A ay ukta is ce tle -
fi<-4 w ith th e ac tio n ta ken . u. k it jcc om nien da tio ils o r findin gs re fe rr ed to in tu b •■ rt io n . , |i 1 <3| he shell c' om th e case und er ln fn n ra -. cn to th e co m pl ai na nt th e pu bl ic Je iv a. it an d th e com pe te nt a uth or it y co nc erne d. b ut w he re he Is no t fo m i •. ■1•
ca se » i de se rv w he may m b a spe cia l import up on th e ca se Io th e G ov er no r an d n'sn Inform ih e co mp lai nant concern ed .
(BI The IzAo yiil fln ' : -t* shel l
p re se n t an nu al ] »cre iso l'd al i oo the
mance of th e ir fu nc tion s und er t h is Ac t tn th e Go ve rn or
(7) On rece ip t o f a srxc in l ic oort urxli-j sub -se cti on <51 or th e a nnual re por t w i n mih-w cUoa <6), th e G ov oi - no r sh al l ca us e a co py thr .-eof •. -•u the i with an ex plan a- to ry mem or an du m la Ge laid be fo re tb s Stain Le oi slat ure (BI Sub je ct to tlse pre v 1.- -. .•• .-sectim ("i of Seclion II), tbo lx >k..u '.i d - l; i:. discretion make av ai la bl e fro m tim e to time Ihe suix itut icu of ey .i's rfmwd or o the rv. ". -
which m ay ap nea r to Irm tn ho o f i:
i
-o
ra re of fa lse comp lai nt. — (1) Notw 'lh 't .i' id 'i n an-.',
'i ;n ? Ci•• < ?n<.d 'n «ny Other pr ov i- sio n of t h ia A d ev er y I wv ni who wilfu lly or mn'ic fou slv m ak es a ny f .r '» co'-inl-.'n * und er 'h i s Ac t Sha ll on convic - tion . be pu nich ed w ith ir np r. ic nm m ! for u te rm wh ich m ay ex tan -l to th re e ve ar s an d e ba ll als o be lia ble tn fine. <2> No Co ur t, axcup l Co ur t Cf Se s^ cn . in th e ease of a co mplaint in ve sti ga ted b.v th e Lok av vk ta or 8 Cou rt of Mag is. rar e, 5 'i -r iin ,i ■.■:■•:■ eo m o 's ln t inve s- tiga te d by an U pa -L ok av uk ta sh al l ta ke c cgnlp once o f th e Offence un do r sub -se cti on (11.
18
1*9
{3> N n ';r.'/n Cn i.r 1ihuU take cognipanoe o l sucli offunen os afor esaid ex ce pt on a co mplaint In w il in g mo de by th e Pu bl ic Prnw <-iiio r a t th e di rect ion of tho LoSmva !■: Vi --T vb- .v -H u, »a th o ca ti ; may be. an d th e C ou rt of Sen io r, ro sy ti k e coanl2 1r.ee of th e offe nce on suc h co mpl ai nt w ithout th e i noe be ing com mit ted to It,
any th in g co ntaine d In th e Co de of Crim inal Pro ce du re , 1973, not with stan di ng .
(4) Su ch C ourt on conv ict ion of th e pe rson ma king fa lse o.imp la' r.t m aw ard, ou t o f th e am ou nt o f fine, to th e co mplaina nt sv rh air iP'J nt Of c om pensat ion aa it th inks flt,
(9) If a t an y Stag e of a pr ocee din g under th is Ac t Ix r'c rr th e IzOu " i' l <1 0 ' □ U ra -l .i 1* so r- je m !n him th a t an y w i t j n a o w ir in g tn such proceeding or
an y pe txc i w'---. - an . j . C -v u in wtptx irt of a m m - pl a in t mode und er th is Act had kn ow ingly or w ilf ul ly giv en fal se ev ide nc e n r had fabr ic ated fal se ev idence
with the 'm en tion th a t su ch c.-i dence sh ou ld be used in such proce edings!. th e Lcx ay uk U nr lip aL ol ca yu kt a, 83 th e ca se m ay bo , may. 1' ta tin ile d th a t It i- ne cessa ry an d expcd.or .t in th e In te re st Of ju st ice th a t th e parson V'nu i 1 be tr ie d tix im .iT -. - fn. f lt ln g or fab ne ut in a. a* th e case m ay b a fal se ev ide r.ee. take ca tmisa nce of tl » offe nce nod may , a ft e r giving th e of fend er a reasonab le opp or tu ni ty nt' show ing ca us e w hy ho sh ou ld no t be p u nched fo r su ch xl- usc c. try suc h Offe nder summar ily , so fa r an ma y be. In ac co rdan ce w ith t h e proced ure pr escr ib ed fo r KUrnmnry tr i. Is und er t he Ce de of Cr im i- nal Pro ot du ic , il '73 an d sente nc e him to Im pr iso nm en t fo r a tw in w hi ch ma y ex te r .1 to .1, m on th s or to lino wh ich may ex te nd to fiv e thou sa nd rupee s o r both.
(5) W hen a n y su ch of fen ce a? if de sc rib ed In Secti on
19
20
wh ich ' m ay ex ten d to ixie m on th , w to fin e wh ich may ex te nd to five h un dre d rup ee s. o r to bo th. - • v
(7) In ev ery « 3 e tr ie d und er sub-sect ion (6). th e Lo ka yu kt a u r 'Up a-L oka.yukt a, as ti ie ca se may b i sh al l re co rd < he (.■ ■« eo n 'M uti ng thn offe nce w ith tKe State- m ent ( il any) mo de by tl- of fender as we ll as th n fin ding and th e sent once.
(8) Any pe rson . co nv ict ed on a t ri a l he ld under sub - secti on GO o r sub- inc^ , hi lib ro w ap pe al to iko HU tii Co ur t, an d th e prov ision s of C hap tt r XXIX o i tS e Code of C rimin al pr oc ed ure. 107b, shall , io fa r « th ey m « ap p- lic ab le . ap pl y
may a lt a r o r reve nw th e fin ding o r r e- du ce
or re ve rs e t he Sen ten ce a p p l ie d ag ai ns t
(9) The prov isions of su b- sect ions (5). (6,. |7>. a nd (3, sh al l ha ve ef fect no tw ith st an di ng , an ythi ng co ntaine d in
the Co de nf C rim in al p ro ce du re . 1973. bu t no th in g in tbe ee xuo-socu on s shal l af fect Use pow nr of th e hc Jtay uh io 0:
U pa -L ok ay uk ta , ns th e case may be , t o pr oc ee d unde r su b- secti on (.1,1 In re sp ec t of a a r offen ce, w he re it d o u no t cho ose to pro ce ed u nd er su b'i ic ti o n j (2). (6) a nd (7),
(10) W ords an d ex pressio ns used in su b- sect ions (ft) to P> an d no t defin.-
lrayuktn or an y officer subo rd in at e to th e l.n lr sy uk ta o r an Upa- Lokay nfc th to appo int , offi cers an d ot he r em plo yees to as sist th e Lck ay ukt a a id th e Upo -L ok ay uk ia in d ie d is - ch arge o f thei r fu nc tion s und er thi s Ac*. Prov ided th at xxilhina in th ia su b- se ct lnn sh al l be ca nr irue d to p re ven t an y pe rson wh o ho lds a post und er th e Ce nt ra l n r -the S ta te Gov ernm en t from be ing appo in- te d on de pu ta tion wi th' th e co ns en t o f th a t Go vernme nt.
2)
(2) The number unci categories o f offierr* and em pt oy e« who n a y be appointed undo aub-x c- icr , i ll , th e ir sala rlts . uHowoncea and o'.ffer conditions o f servias and tt ir irtm inistratl v-. powers of the bokay ukta and I5pa-I
(3) Withou t piy judic o to the urovl.-Sen; o' svl -s-.-. - tion
th e I.oJcayuJota or ao Vpa-LokayuRta mav fo r the purpose Of corxiuctinc investiga tions under this Act ut ilise the services of:—
{:) any off icer or inve stigation atjoncy of t ite Stato or Cen tral Government with the concurrence o f th at Government;
15 Secrecy of In form at ion.—(1) An y Info rma tion obta ined by the Lokayu kta or thr? d p *-Lo kay ukta >.■; members of thei r n a ff In the course o f or fo r the purpose of any Inves tigation under th is A cs and any evidence recorded or collected in connection w ith such info rmat ion shall subject to the- prov isions o f the previa© to ru -
tio n J2 ) o f aection 10. be treated as ronfider.t ia! arid n r: -
w ith ita nd ing anyth ing contained in the Ind ian Evidence
Act . 11172 (Centra! Ac : 1 of 1872). nc Cou rt shall b- rn-
tit led to compel tho Lokay ukta or un Upa-Lokayukta
any public servant to give evidence re lat ing to meb infor-
mation or produce the evidence So recorded or collected.
(21 Nothing In sub-section (11 sha ll enplv i ' i • *-'•*-
closure o f any info rmation o r pa rticulars.-
(a) fop purposes o f the Inves tigation o r in any report to b» made thereon or fo r anv actum or onx-edlnen to '-•?
taken on such report, or
(b) fo r purposes of any proceedings fo r on offence under the Offic ial Secrets Act, 1S23 (Central Act :0 oi 1923), o r an offence o f giv ing or fabricatin g (also evidence under the Ind ian Penal Code. 18lW> (Centra l Acl 4S o f 18601 or fo r purpose, o f an y t ri a l o f an offence under Section 13 or any proceeding* unde r section 1ft or
21
22
fcl lo r su ch otho.* pu rp os es aa may be p ro sc ri bed : ,
(3) An offi cer o f o th er au th ori ty pr es cr ib ed in tliia beh al f m ay g ive no tic e in w ri ti ng to th o Lok ay uh ta or an I'pa-L oko yU Kta aa th e Case nta v be, w ith resp ec t to anv docu men ts o r in fo rm ati on specifie d In tKe no tic e o r an y cla ss of doc um en t* w info rm at io n so spe cifi ed th a t in tb s op ini on of th e St eto G ov ernm en t th e di sc losu re of the docume nt* Or info rm at io n or of docu men ts o r In fo rm at ion of th a t clas s wo uld be con trar y to p ub lic in te re st and w he re Suc h no tic e is giv en , no th ing in th is Ac t sh al l be co ns tru ed m* au thor is ing o t re qu ir in g th e Lo ka yu kt a, th e Vpa -L oh tty uk ta or any num ber o f th ei r stuf f, un less (ha fy ikr .;.uk:„ ; , be tW V -d" d, is of th - op ini on th a t di sc los ure of such do cu men t or in fo rm ati on Inv olve* no publi c In te re st , to comm un icate
to an y pe rson an y do cu men t or m fo rm aP oo spe cifi ed tn th e not ice ot an y do cu men t or in fo rm at io n of a clas s so spec ified.
l« . In teat hi oa l In su lt ur mt cr tuplUio >9, o r br inging Int o dUrep Mtt, Lo ka vn kta o r U pa -L ok ay uk ta . - '1) W ho - ev er mtont iona lly erf o n an y In su lt, o r causes any In te rr - up tlo n to th e Lok ay uk ta o r an U paL ok ay ukt a wh ilo th e Lo ka yu kt o or th e Upa -L ok ay uk ta 18 co nd uc tin g an y In vesti ga tio n und er th is Ac t sh al l on covtc tlon. bo pun i- she d w ith sim ple I mp ris onme nt fo r a te rm wh ich may ex - tend to six mo nth?, ur w ith fin e o r witf i both .
(2) W hoever, by w ords spok en or in tend ed to be rea d mak es or pu bl ishe s an y State men t or do es an y oth er act, which Is ca lc ul at ed to b ring th e Lok ay uk ta o r a n Upa - Lok ay uk ta in to d is re put e sh al l co con vic tio n, be pu nis he d w ith sim ple im pr iso nm en t fo r a te rm wh ich may ex tend to si x months , o r w ri t f ine or w ith both
(3) The pr ov is io n) o f sub -scc tlo ns (2) t o (6) of S ec tio n 199 Of tl ie Code Of Cr im in al Pr oc ed ur e, 1973 (C en tra l A ct 2 of 1974). sh al l ap pl y tn re la tio n to an offe nce und er 8ub-8ec - tlon (l l o r su b- se ct ion (2) an they app ly in r el at io n to an offence re fe rr ed to in su b- se ct ion (2) of th e sa id Section 199 su bj ec t to th r mo dif ica tion th a t no co mplaint in ra s- p e d of suc h offe nce sh al l be mad e by th e pu bl ic pr os ec u- to r exce pt w ltl i th e p reviou s annexion.--
2J
(a) in the ca se of a n offen ce ag ains j th e Lo kayu ktn. o f tffe L okay ukta .
17. Propor tio n.—|I \ No sui t, pro sec uti on or othe r lega l pr ocee din g sh al l h e ag ains t th e Lo ka yu kt a or tKe Upo -L ok ay uk ta o r ag ain st any officer, employee, ngenr - or pe rso n re fe rr ed to in Suc tio n M In respeo t o f an ythi ng which Is in good fa ith donn or In tend ed to be do ne und er th is Aot
(2) No pro ceeding s of th e Lok av uh ta o r lb* (JpS- Loks.vuk t» sh al l he ho ld ba d fo r w an t of fo rm nnd cxcct 1 on th e gr ou nd oF jur isdi ct ion. no pr oc ee ding s o r dec isio n of th e Lo kuyti kt* 01 tBe U nn -L ok ny uk ta sh al l bo lia bl e to K> c halle nged, revi ew ed , qu as he d o r ca lle d Io oueib nn in
III. Con fe rm en t of nddit litn al fu nct io n, of Lokuyufctn .1 fp a - l^ k a y n k te c*<— (11 The S ta te G ov ernm en t mu v. by no tif icat ion pu bl is he d in th e Official G az et te an d a ft e r co ns ul ta tio n w ith th e Lo knyukta . co nf er Oh t l » I.n ka - yu kt n or an Upu -L ok sy uk ta its tb e case m ay be . such addi tio ns ! fu nc tio ns in re la tio n to th e era di ca tio n of corr - up tio n as m ay be spe cif ied in tb e no llr tcs tlix i (21 The St atu G ov ernm en t mav bv oc dc i In w rl tl rq an d a ft e r co ns ul ta tio n w ith tS e I.ok ay uk ts . co nf er on tfw LokayukCft o r a n U pa -l- ok ny uk ta s uc h powe rs Of a su ne r- v tio rv na tu re ov er AgencSos. aut ho ri ti es o r offi cers se t-o >. co ns tit ut ed or ap po in ted bv tfi e S ta te Gov ernm en t fo r th e erad ica tio n of co rru pt ion.
(3) T lt t S lide Gov ernm en t m ay by ord er In w ri tin g And su bj ec t to such cond itions an d lini ltf itions as m ay hn spe cifi ed in tb e ar do r re qu ire ih r l .ir ka vu kta to invu?-' - goto any ac tio n be ing an ac tio n In r e sw tt f /f wh ich u c om- plai nt may bo mo tif und er ti ll s Act. to tri e Iz ik ay ukt a or nn Vpa -L okoyuk to and not w ith st an ding anyth in " co nt a- ined i n th is .Act tK s J.o ka vu lrt s sh al l co mply w ith wich ord er :
23
24
Provided tha-, the Lok-xyukto may en tru st Investi- ga tio n o f an y such arts r.n tbeiog Action tn im p art of w hic h a COTplaint ma y be m ad e und er th is Act to cn Upa-Lokn- vu kta ) to an Up a-L ok ay uk hi .
(4) W hr n an y .vlditlon*! fu nc tion s a re co nf er re d on th e Loknvukt' a o r an Up a- l.o ka yu lrt n unde r nib- .soc tloi . f it O! w he n 'h r Lo ka yu ktn or an Upa- bnfcnvu kb. b ti 'o Inveatl ua te an v ac tio n und er su h- i- the Lc 'ta vuk ta o r Una-IiOkAW kta sha ll ex er -
•-• o th e « m e nnw?m end di sc ha rg e tl ic s u n c fu nc tion a t id in th e coRe ..' «nv In vesti ga tio n ma de on * cotw- nl nln t Invo lvi ng nr nflcoa fion an d tHe prov ision s of th is A<4 sh al l a pn lv ac cordi ng ly
t«t p. r,, . - -n o '" "' !" - 'in n-'f p the T.okaviik te an d on h -lni' a s t i r Ard th a t 7 I ■ ly- mirv or exi xd l"n > in th e pu bl ic In tc-
. „voii,do . bv noUfico'tlnr. fa th e Official '" dntc inv, ilv in ir « nylevance o r on allega- i-on niMiosr n e r. „ r- b»Tcnebw» to an v class of pu bl ic aer-
. ...-...-fir-i tj, » notif ica tio n fro nt tHe jurisd ic tio n of th e Le*' tv uk t» or. as th e ow n n-av be. Up a-lx>kavukta . Prov ided 1h-> n.- sucTT nottfl
•loses n r mor e _ ____ f?'i I v r v ixit ificatfon iss ue d und er «ib"s»-''.Efln n t -h i, '' ' ,i,- <, ,-.n as m w b - after it Issued , be for e
•he S ta te T .ra i-'qf u» r whi le if i3 in ses sion fo r u to ta l ••e-.-,i >«.■ •.. .i.v -i wH»ch m av b- cc ronrt scd In one -—•-ion or tn »iv ,rr th en Ona KUoeetSivp sessio ns. an d If
be fo re th e I'v nirv o' th e - ai d oe rio d tSe H oy w ag rees Tn
m al rinr / . v -.difii■ / , • she ootif icnticci o r th e Hoitsn
/,.? re es' li 'i* r.o ':
fio.i' :
on shou ld bv a nn ulle d and no ti - fies U'l'.'i d x 'rl.T. In f ie Pffrclnl Gnxct te. th e nott ftcfdion shirt'. from th e da te of ni' bl lc at le n of nocb dec isio n, havn effec t enh h- ,'icH >" .-fified to rn ; o r he o f no effect, ax th e case - a v he so. ho wev er . th a t an v suc h modif icat ion c- ,n nid f- i> t tb n ll I " witBour pr clud lc e to th e vAlidttv c i a nv th in a tw vhuie ly don e bv vi rt ue of th a t no tification
is SO- Po wtir Io deB tfate.—Thfr Ln'ui yu ht a o r an Udb- Lo ks yu lrt a may , by a ge ne ra l or sp ec ia l o rd er In writ in g di rec. th a t an y po w er s co nf er re d o r du tie s imp osed on him by nr un de r th ia A c t (exc ep t th e powe rs to ma ke re po rt 8 to th e Go ve rn or und er Se ct ion 12) may al so be ex er ci se d or dls cl taracd by su ch of the of lk era. em plo yees or ag encies re fe rr oo to in Se ct ion 14. .is m ay be specified In th e or de r,
-XX.
2l Pow er to ma ke ru le s—The S ta te G ov ernm en t ma y. by no tif icat ion In th e Official G az et te, mak e ru les fo r th e pu rp os e of car ry in g In to effect th e prov ision s of th is Act .
(2) In pa rti cu la r, and w ltl id ut pr ej udic e to th e i ten e- ra li ty o f th e forog ofn a prov isions, su ch ru les may pro- vi de fo r —
(a) til e au th ori tie s fo r th e pu rp os e re qu ired to be pr es cr ib ed und er su lr c la use fit) of cl au se (c) of
(b) tb s al low ance s an d pe ns ion If any , pa ya ble to en d Other candltl ixii ) o se rv ic e of . Out Lo ka yu ktu an d Upi i-L okayuk ta —
(c) th e fo rm , if any . in w hich , co mplaints m ay be mai.to an d Ibe fee s, It an y. which' m ay bo charge d and tb s se cu ri ty , if an y fo r co sts of th e pe rron ag ai ns t whom. a n al lega tio n is ma de which may be re qu ired to be fu rn ishe d in te ac ec t th e re o f:
(d) th e f iow cm of a Civil C ou rt which m ay be ex er - cised bv th e L okayuku or an U pa -L oka yu kta :
(e l an y oi lier m a tt e r which la to be or may be pr es - cr ibed or In rae pect of wh ich th is Ac t mak es no prov isi on o r muJwa lr.»tid?cw rt pro vis ion s an d prov ision is in th e op ini on of th e St ate G ov er n- m en t nccr.aj.i ry fo r th e nre per Im plem en ta tio n of th is A ct
(31 Ev orv ru le ma de und er lid s Ac t ab all be laid M se co as m ay be, af te r tt is m ad e, befor e lire S ta te Le gi sla - tu re w hi le it Is In sessi on f it- , to la l pe riod of th ir ty da ys
25
26
which m ay b t ec mpr tje d |ti one ie asiwt or Ln iw i auccw slv e session®, an d If d uring th e sa id pe riod th e House agree® in m ak ing an y ino dibc at iun in th e ru le o r th e Ho use Scr ees th a t th e ru le shou ld be an nu lle d an d notif ies su ch decisi on in th e Offic ial Ga ce tte . th e ru le sh al l, fro m th e dat e of p ub - lic at ion of su ch no tif ica tion, ha ve ef fec t onl y in suc h mo dl- tied fo rm o r be of no effect as the may be, so, however, th a t an y su ch mo dif ica tion or ann ul m en t sh al l be wi thou t pr ejud ic e to th e va lid ity o f any th in g pr av inus ly don e unde r th a t ru le
22. Remo va l of d oub ts — Fo r th e re rm ov at o f do ub ts It is he re by de rU re d th a t no th ing in thi a Ac t shoi l be cons- tr ue d to au th or is e th e LoksyuX W. or on Upa -Ixik ayuk tn id inve st ig at e in to an y al leg at ion ag ain st— (at (I) the Chla i Just ice or any Judge of the High Court;
(II) Officers an d sta ff o f th e H igh C o u r t:
(iii) Mem bers of th e Assam Ju di ci al Se rv ice a8 de fin ed In Clause (b) o f A rt ic le 23d of the Cons- ti tu tio n .
(hl th e Cha irm an or unv Mem ber of the Assam Pu bl ic Se rv ice Co mmiss ion;
(e l th e S pe ak er an d th e D ep ut y S pe ak er of th e Assam Le gisla tiv e As semb ly an d th - sta ff o f th e St ate
Legislature.
TH E FIRS T SCH ED UL E
IS* ? Se ct ion 3 <2> I
I ------------------------------------- lia vlng b ef it «i Lo ka yu kt a U ps -L ok ay uk tu At sw ea r in th e name of God so lemnly affi rm 'h a t 1 will te a r fa ith and all egian ce to th e co ns titut ion of India , as by law esta bl ishe d and I
will du ly an d fa ithf ul ly an d Io th e best o f mv ab ili ty , know led ge and Jud ge men t pe rfo rm he du tie s of my office w ith ou t (car or favo ur , a ffection o r Ill -w ill T n T f- .'
•T HE SECOND SCHE DU LE l$ae Se ct ion 8 (11
(a) Ac t«in take n fo r th e pu rp os e Of in ve sti ga tin g crime o r pr otec tin g th e se cu ri ty of th e St ate
•S ec on d Sche du le delet ed an d Thi rd Sche du le re num - be red m ' Second Sc he du le" bv AsSiim Act No XI of 1990.
27
(0) Action taken in the exercise of powers In rela tion to dete rmin ing whe ther a matt er shel l go to . o r sha ll con- tinue to be prosec utedln Cour t or n o t ___
(c) Action taken »n matters whic h unsc ou t o f the term s o f a contract govern ing purely cctiunercia l re la- tions o f th e adm inis trat ion o f th e State Government or of the local au thor ity or o ther corporation, company or society, as the care may be. wi lls customers or suppliers except where die com plainant alleges harassment or grass delay In m eeting contractual obligations.
• (d> Ac tio n taker, i n i-r spect o f appointments, removals, pay. disc ipline, superannuation or other inaltcra , relatin g to condit ions of service of nubi le Servants bu t not including action re lat ing to claims. fo r pension, gra tu ity , provident fund o r to any claims w htclt ar lie on ret irement, removal or term inn lip .i o f service
i «''> '• ,
(el Grant o f honour,* and awards
Sd./—
K UASKAR.
JoSnt Secretary to the Govt o f Assam. Legisla tive Deportment.
•» v —
ASSAM ACT NO X IV OF 1057
(Received th e assent o f the President on JOtlt June.
1987)
TH E ASSAM LO KA YUKT A AN D UPA -LOK A- YU KT AS (AM ENDM ENT! ACT. lt»87 An
Act
to amend the Assam L okayukta and Upo -Lokayukta8 r* ' Act . 198S. ________________t — r -s * - - r * J U r r «•- Whereas it is expedient to amend the Assam l-oka-
yu kta and Upa-I .okayuktv- Act, 1985. hereina fter re fer-
red to as the principal Act.
28
II u hereby enacted la ihi> Thirty-eighth V w nf the Re- public cd lndir »s (otfewc:—
I Slwit title, HtlODl a ca as sm oD sa b-i l; Tills Act may be called the Arinm Ix&ryt&Ja und Upj-U&ayuitiii (AmnuteMtit) Act, 1137.
(I) It shall bane the lllu» a il rat a tl» principal Act
<81 It shell b» dsemei » lui»« euoie Into Store to 31»t
day ci Drcsunber, SVHf
2. Amendixnim a( bile uad «h cr psuvtllnns olA tiu n Art Ko. ol 18'fl— in the prun-lps'. A: t I - i' • ->H "Vp-Lctoyttkta*. In title and utccovpc It oOiurt, 'he ward ''Upu-LcAtatakho ' thnll
S
in
S Amendmonl el Section 22,—In piiQcl(aI Act, to r StcUan
22, the Jnllnwlng gectlm shall be •ulstltnlcd camcly -
"22. For the ic w .n l of doubts !! lutatby dtelaiwl that noth- ing In the Act shell be leuttr ud in uutticrne the LoXiyukts and Ufo-Loiiyukti i tc ftvMlgttn into any ullestfinn tgntnit-
•o| «1 the Chief Justice «: to y Judge c i ibe High Court;
till Of tlc r, sod tls fl af the Mijh Court ; Idl) Members of tha A«tan Judicial Service hi datlood in clainu (b) of Article 233 nl the C.-esflltuliia.
lb) the Chtuma n or any We-di-c o f t ie Antrim Fnhl ic Service Oimm Sssw
te) the SpeoXer and the Deputy 'Tfuulier of the Ascom Loglslo- five AasstPbl? and the i'nfl of tlu Sl its legislature SdA-
MD. SAADtH-LAlt.
SwiMitgyy to the COvt of Artam.
bertslstiv" Dspwinwot
59
ASSAM ACT NO.XI OF 1BW
I Ruuivcd Cm tuxtu ci the (loremur rat « h May, JMOi THE ASSAM LOXAYUKTA AND 'JrA-LOKA YUKTAS (AMEWDMEJITl ACT, 19M
An
Art.
farther bi nam>l lh« A»ntn LolnyuMp i m Vjut- IzkhVuk'-te Ac*. 148k
frdinbk^-AVhcntts it u •xpeixUsa*. furibsr to urntsia the Ajtom [ehoyjkte and Vp*-Lokayufctui Act, IBF3 lAftcam An XX of 19RM. hereinafter nftnod io o» Hu* prlnrtptl Art. In lb» mann«r herrtnePer ipptulnB:
" "V It Is hereby npccted In the Forty-yiret Your n« the Republic of IctU* » follows.-
1. ( Il Th« Aet miv be relied the A lum Lefcuyiilrtti and Vpe- f-ofcayuktja (Amendment) Art, lPWl
IKI I t shall hive the ItSw extent m the prinripil Art, |81 I I rhnll e«t» Into lotr- at « um
•-• In the jwinrtpil Art. tn Sertinn I. tn elunse III tati'piopht fj l lb) ftf <3i
thrtl B, runumBtred n tub-di.um, "|l»l", ''lv)''. 'IvIV* (vllV Will lixl (r-V end fxl) nwoertlvely. The exiatlnit ptrsorapli Oil imAx «j in-number*! mb-clatuv
3. Armndnmt cd Sevtinn 4 nl the Attorn Art XX nt IBM— In the mc iml Ac* for Section A th. Mlcnrfiur 8»«-tiuni shall to
•M. Il l The trfovtaMo tholl be a ixweo who 1* nr line krrtt a Judas of th» Suprraxt Cwirt or Hip Cliirf futile* nt * H'ah Court
30
Provided ••hot the qunllfioatlont hid down In thii snb-aection shall cot apply to tht person nlrairfy appointed iu • Lofcayuktt poor to cumins into force as I.AmendmentI Art l» » . i?l The Vpc-Lokoyulrta ahall In- ■ person who a or ha» haeo a .'nUBt Of * lilBll Court
tl) The l-ntatyuhta at Upo-LokayukU. o tht cbm may be, shell be a potato who I* r>j» or never luu hern u trember of Pariismmi ut u ntemter ot the I
at a»y Stole mu! ahull
ro; bolt! any efber ot trim or pro-fit, other than hie "Hloe »► tho Inkayukta or un Upu-Lokaytikla. ns tht c ar may bo. or cunnccted with any poKUeU patty or a n y an any burfnou tx parttlre nny im ihnim arul oreontogly. before ho union upon hii nlfire «* «» Irjfcayukts or Upa-l/skoyukte. ut the cua miy be. eh>Jl- l[.| It hr 1; j ■ottinii Judge ot the Sopreuiu Cant or the Chief Jartlco or a J uu o or u High O-.-rt uf lh» cun may bo, or !-•>! any other alike uf I run nr proAt. raiign auth offtre: nr
naorairtlm with i t ; nr •'•'fejS*'. lihmtot dlvetrtnc H iiio '-t nt owntuhip) with thii conduct and miuugBmcrit ot each huiineu: or
til) If he Is proctWng any pmfaalon auipend practice ol tuch pmfixalan.
4. tmnwinnu nt Setltm i uf lh* Arum Act XX of IBM.— In -hr fominail Act, In arrtiwi S.-
ti l la mb-wtkn Ut. for th» liguio uni! worth '48 yearT the figure nnd «ord "fl? yeire wMchavcr la earlier" »haU be !r,itrr«->i- led
IS1 fUr mb-sertxn (41 the folbwing «ub-usttoo rhal) km sub- *t|lnt*iL nuratv -
"« l (ot The Ixfcaycflclu »H>U te entitled to such pay, »H- ■vaicnre- rmr ito privilege* rm'd rthrr tmiiltlana c-I uendoe k may i .- elmi-'.b'e tu the Supreme Ccurl Jtu'/o nr (he Chief Jurtloa of the Hloh Cnun m the raw »»» I*. Imm time to tone
91
|b) Tha Upo-Loktyuklt ihull he entilin'. to turii pay. nllowuv paaxc. privUeBcs and other r.miiUonj H wrvtce, ai may be aUmlssibk, to Um Jwi(t'> of o High Court from tiuut to tiraa
(e) Tt> paj mJ allowance* or»l pentlnn, pct.ilbgoi and other ocndltinni of irrvica of the Loiuyuhla or Vpe-fxfceyukta ahtll not ha vsrlrd In hl»
ilvontiai
- rturfnu the miiw of
fils other".
IS) for aub-eeoiiun (5). the follnwin? »jb-!rtrttim >.n«ll be euhnituCtd. nnmely -
"
appointment u In receipt of a pu ua i (nthor tt.io a lUaattbty or
wound pencccr.) tn Krpcct of any-prt-r/xi» tervua usx).. tile
Government of Io lit or uny of hia pnaScoMtor auvcramc .t. hie
Jolary In retpoct of his fwrvlca M
lb* LnkayukU or ir the
Ldfaiyukth. at the efew may tw. •hull he rshactd.
(a) by the m x u i of Hint porukrt; uml (h| if h« hia before most nppointnieo'. motived Is Ecu rf a portion of lha pm«iio di« to him tn rrapict ot xieb previmu lervtm. the uxturmitrl value thereof by the aav.-nt of that pcohon of llm peiulnn uml
l.cl it ha hi t baton. JucS .ippmn'-mtott, roevtvnl » rrtirenutil gratuity in respect of Rseb previous urvica. by the p«ti -n equtnlant ot that ifWtulty
». Amenrtmi.nl of Section 8 *f the A<» XX trt WH -
In tha peltKlpnl Act, tn StcCoci X. In «ut>iec(tin (1| in piiuxripb fil of douse , tor the ward. "Thins nohotkile" itvr wunb "Second Schedule" thaU be »uh*tttijt»il
S. Annulment of SortlOB I f of (be A/-:un Alt XX uf 1*«L— In the principal Act. in Scchen 10 alter «ub-> t-ilyn <6| die follow- leg sab-»cilon thnll b» jrtiiart, iumdy-.— {Tl Ttie pwvtiion* of iroi Act ihull b? «n iddfliun to end not in Cerng-ilkm uf the provU&ots nf the PrevnlUKO of Cur- rupton Act. 1WR u. ony other low for the time betel In
32
!») II tne lAfcnyuit>» Beclln*t lo impure into tcy mailer egrlmt u y wh» nwy t» l» dose relnlxr. ano in case there U no Upu-LoiuyuXia In the Lcfcxyukta Orfitsttrion, that event U * Lokiyukla ltiull iclcnii * report in Governor wilts t refund in refer the sutler la disy.it. lie Chief Juxtire ol the High Court of the Stele foe and to Aicide the riirputT in ccofurmltjr wt'h path .'ddnlisn "
? in the piiaiipoi Ad, the Second Schedule ahull h. tXleted and tie existing 'Third Schedule' shall he re-numbcreo at "Second SdrtdoW.
S4'-
X LASKAH.
Secretory to tha Govt. at Aax»n, lagalnt've Deportment
GOVSKKMXKT Or ASSAM
IdtOEKS »Y t i l l GOVZBXOH
POLTKCAL IAI DEPARTMENT
(LOKAYUXTA CELL y K onncA W N
The 3)lh January. IKK Nn PLA. I'JH.BJ.—In exercise of the powers conferred b7 Sei-.inn tl of tha Areani Lokeyufct* and Upe-Inkxyuktsa Ad. iSW lAifum Act XX uf !Wd>, the Govurnnr of Assam u pluwMd to nudee the foUoMtng Rolm namely, the Ajsub LoJuyukhj and Upo-Lrcta- yuUiu nulex 19fa.
I. Short Title And CoautUMcaaeaL—(I ) Three Kulm miy t>* culled ill- Amim lokayuklj and Upo-Lcluyuklut Ruin, 10G3.
<21 They ehall come Into force at rmec
2 In Uuee RuIm , unlaw there la anything repugnant tn the lubject or context,—
it I "Governnr'' naearu too assernui of Assam 12} 'State Gm' rtimmt' racoiu the Govcitsmni o£ Asium . tj) "Art" irenni the Araim l/Mrayufcta rrx* Upu-L ôiyuslM Art. IMS
(41 -Chief Sotrelarr' moana the Chief Secretory to the Gnvwmi>«at of Assam:
13) "Annexure" moans the amwure to ihet-n rules :
(9) -Complaint" mum a am.plaint made under Section 0 of 'he Art
5f ?s <
S3
3. Competent Aut hor ity —Th e Chief Secre tary shall be th e competent auth ority in relation to the public ser- vant ref erred to in sub-clauso (li) o f clause (c> of section 2 of tha Act
4 Manner of Lodging Co mp lain t—
plaint shall be made In the form se t out in th e A niiexu re
<2) Th e complaint made under sub-rule 11) sh al l c on-
tain a statement In a concise form of tile a lle gations made again st the public serv ant and the materia l fac ts on which that alle gat ion is based It shall al so Indicate, as far ss possible, the evide nce by which the complainant proposes to prove each alleg ation
5 Affidavit — (1) Every complain t shall be suppor- ted by an affidavit du ly sworn In by the com ple lna nt be - fore a Magistrate- o f the first clas s or an officer du ly auth- orised In thi s behalf.
(2) Every such affidavit sha ll be ve nd ed at the end by the compla inant or by one of the comp lainants
(3) The person ve rifyin g sh al l gpee-ify bv lefcren ce to the numbered paragraphs of the affidavit what he verif ies
from his own knowledge and wh at he ver ifie s upon infor- mation rec eived and believed to be true. In the later case the sources of the infor mation and the gro unds of his be lie f shall also be staled .
J. Allow ance' And Other Term* And Cond itions of Service of A 1-okayukta and- t.'pa- Lokuvukia —The allo wa nce s, pension and othe r terms and co ndi tion s o f ser- vic e of a Lokayukta or an Uca -Lo kayuk ta shall b e at par with tho se applicab le eith er to the Jud ge of a High Court or o f the Suprem e C ou rt as the case may bo.
33
34
AXHEXURE
(Ru'e—4j (To/ ufflc i»«| |Not io bo niUil liy the compl- rinwit)
Chile ui receipt
Muolm
Complaint form refitnina 'all-gv,ton nad "srlevar.ee" >a» CoGnud in riouw (b) «not the Anna
LofciJ'dkta uud VpvLoloiyuktar Act. 108J) to lx Wad bofno Ibi IcfcaynkU - Upo • bJluyiidi- Ainzn
I Nnme ol thu Ciaupl.ilnanl ;
t Father's «• huritond'j nume
a (a) iX-cijpatlno
fill Whether jmu « « a pub-i
lie servant nr not 7
(«) If the ir-mplrini h) 00
tvhaif of ntiy other per-
>30, «Ut* year reUtlun-
ahlp wltli that pjiiun
(Alio annex dcc.otKftti,
If ony, in prove that yew
his aulhnrlced you at thu
Utlialf)
4 Ptrmrnent sddreM (bl Piece.
Ic) Pott Office ami Police :
Siatxei
t r * '
M) ttetlrcl »
55
cations ano to be lent.
<*) Name.
(bl Place. (r, Pott Office und Polio. Sutton
■d) DUtriet
0. <1, Name. dcslgnatim aa
at the time of the matter oanplfdnrd agatnit and r-nysent addins (If known) of the ptmxi again*! whom complaint is being muh.
tf? Date what Ute tame for Uie nonpiltnt a rum w lleesoox foe May in submitting the complaint lin co* cl ctenplhuit brenjt tlno. barred under sub* aecUon U) of Sxtkn Hl
(4) Whether any cemplamt
iom earlier nude before
• naptnor authority or proceeding taken before a Tribunal or a Court of low ? If to. with what remit? If not, pleiic briefly state tbr rrlt.ia,
7 Wholher It la
in Section 2XtiJ of the Ac't A grievance + « i defined in Section 2«fi) of the Act)
8 Lilt of nertosu who fcavu sworn afBdnjta In lupport of the eompiulnt
3«
• Seetim 2
pubHc wr/ont morns
any aftmution that such public servant—
(I) hu abused hi, posItKo n ewh to cbtson any gam or Uvour Io ItliKMlf
or
to cause undue hsrt»
or hardship to any other person, hill is gully of oruptieo or lack of integrity «n his cajwoty « such pubbc servsM.• n , - -
-i-Seettco a(
summed jnjwUcr or undue hnrdshlp In cocseqtnsKe of msled- mlnlstrsdloo
ft Aw there other persons
who hov* hmiu-ltdgn »hou>
the facts reia'lrjr 'O ihe
«raol»int whom you would
like to be summoned by the
Idtnyuk'n ! Uus-Lokayukt*
I® 11*1 of documents attached
to th» ixctpUmt tselwftig
sfMas-lt of 'he mmolslnsn"
IS. The p»rtirular» of 'he
fun furt of the cempidnt)
Nolo . 7he form can he copied oul on plain p'per by lb* coot* plainsnt Additions! pages can be added. locoKhng to the requirements of 'he tnmpUlnt
rJ r.
P C 3ARMAH.
Secretary to the Govt of Awam. Politic*! DeptiTCncn' A.G P. fP«We»«) « « t - l W0-2T..W
36
Goviu\Mi \ r or \ssam
The Assam Lokayukta and Upa-Lokayuktas Act. 1985 ( With Amendments )
AND
37
It mini ul (Ik Aium
GvMllMi -Taifttl
38