Himachal Pradesh Lokayukta (Amendment) Act, 1985*
| [Himachal Pradesh Act No. 7 of 1986]1 | [27th January, 1986] |
An Act to amend the Himachal Pradesh Lokavukta Act, 1983 (Act No. 17 of 1983).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-sixth Year of the Republic of India as follows:-
1. Passed in Hindi by the H.P. Vidhan Sabha. For Statement of Objects and Reason see R.H.P. Extra, Dated 18-12-1985, p. 3034 and 3036.
* Received the assent of the Governor, Himachal Pradesh, on 27th January 1986 and was published in Himdi R.H.P. Extra., dated the 28th January, 1986 at page 160 and in English in R.H.P. Extra., dated 26th February, 1986 at page 302
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Lokayukta (Amendment) Act, 1985.
(2) It shall be deemed to have come into force with effect from the 23rd day of August, 1985.
2. Insertion of section 15-A.- After the existing section 15 of the Himachal Pradesh lokayukta Act, 1983 the following new section 15-A, alongwith its heading, shall be inserted, namely:-
"15. A Conferment of additional functions on the Lokayukta.- (1) The Governor may, after consultation with the Lokayukta, and by notification published in the Official Gazette, confer on the Lokayukta such additional functions in relation to the eradication of corruption as may be specified in the notification.
(2) The Governor may, by order in writing and after consulation with the Lokayukta, confer on the Lokayukta such powers of supervisory nature over agencies, authorities or officers set up, constituted or appointed by the State Government for the eradication of corruption.
(3) When any additional functions are conferred on the Lokayukta under sub-section (1), the Lokayukta shall exercise the same powers and discharge the same functions as he would in the case of any investigation made on a complaint involving an allegation, and the provisions of this Act shall apply accordingly."
3. Repeal and Savings.- (1) The Himachal Pradesh Lokayukta (Amendment) Ordinance, 1985 (1 of 1985), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done, or taken, under the corresponding provisions of this Act, as if this Act had come into force on the day on which such thing was done or action was taken.