Preamble
Gujarat Lokayukta (Amendment) Act, 2003*
| [Gujarat Act No. 26 of 2003] | [16th September, 2003] |
AN ACT further to amend the Gujarat Lokayukta Act, 1986.
It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Gujarat Lokayukta (Amendment) Act, 2003.
Section 2. Amendment of section 2 of Guj. 31 of 1986
2. Amendment of section 2 of Guj. 31 of 1986.- In the Gujarat Lokayukta Act, 1986 (Guj. 31 of 1986) (hereinafter referred to as "the principal Act"), in section 2, in clause (7),-
(i) in sub-clause (b), after the words "the Vice-Chairman" occurring at two places, the words "or a non-official director or a non-official member" shall be inserted;
(ii) for sub-clause (c), the following shall be substituted, namely
"(c) the Chairman or the Vice-Chairman or a non-official director or a non-official member of a Corporation or Board established by or under the Bombay Act or the Gujarat Act or by the State Government and owned or controlled by the State Government;".
Section 3. Amendment of section 24 of Guj. 31 of 1986
3. Amendment of section 24 of Guj. 31 of 1986.- In the principal Act, in section 24, for the words and figures "the Prevention of Corruption Act, 1947 (2 of 1947)", the words and figures "the Prevention of Corruption Act, 1988 (49 of 1988)" shall be substituted.