Gujarat act 023 of 1989 : Gujarat Lokayukta (Amendment) Act, 1989

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Gujarat Lokayukta (Amendment) Act, 1989.

(2) It shall be deemed to have come into force on the 26th July, 1988.

Section 2. Amendment of section 5 of Guj. 31 of 1986

2. Amendment of section 5 of Guj. 31 of 1986.- In the Gujaiat Lokayukta Act, 1986 (Guj. 31 of 1986) (hereinafter referred to as "the principal Act"), in section 5, in sub-section (4), in the first proviso, for the words "a Judge of the High Court", the words "the Chief Justice of the High Court" shall be substituted.

Section 3. Amendment of second Schedule to Guj. 31 of 1986

3. Amendment of second Schedule to Guj. 31 of 1986.- In the principal Act, in the Second Schedule,-

(1) for the brackets, words and figures "[See section 5(4)]", the brackets, words and figures "[See sub-sections (3) and (4) of section 5]", shall be substituted;

(2) for the portion beginning with the words "There shall be paid" and ending with the words and figures "Lokayukta 4000 rupees" the following shall be substituted, namely:-

"There shall be paid to the Lokayukta in respect of time spent on actual service, salary at the rate per mensem equal to that payable to the Chief Justice of the High Court";

(3) in the proviso,-

(i) in clause (b), the word "and" shall be deleted;

(ii) clause (c) shall be deleted.

Section 2. Amendment of section 5 of Guj. 31 of 1986

2. Amendment of section 5 of Guj. 31 of 1986.- In the Gujarat Lokayukta Act, 1986, in section 5, in sub-section (4), the following sub-section shall be added, namely:-

"(5) The salaries, allowances and pension payable to, or in respect of, Lokayukta shall be expenditure charged on the Consolidated Fund of the State."

Section 1. Short title

1. Short title.- (1) This Act may be called the Gujarat Lokayukta (Amendment) Act, 1989.