Uttar Pradesh act 7 of 1981 : The UTTAR PRADESH LORA YURTA AND UP-LOKAYURTAS (AMENDMENT) ACT, a1981

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No. 943(2)p(VH-v-1-90-80

Dated Lucknow, April 14, 1981 IN pursuance of the provisions of clause (3)of Article 348 of the Constitution of India,

the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok Ayukta tatha Up Lok Ayulcta • (Sanshodhan) Adhiniyam, -1981 (Uttar Pradesh Adhiniyam Sankhya 7, of 1981), as passed by the Uttar /Pradesh Legislature and assented to by the Governor on April 13, 1981 :

THE UTTAR PRADESH LORA YURTA AND UP-LOKAYURTAS (AMENDMENT) ACT, a1981

[U.P. Mr No. 7 OF 1981] (As gassed by the Uttar Pradesh Legislature)"

AN ACT

to amend the Uttar Pradesh Lokayukta and Up-Lokayuktas Act, 1975. IT is 118Rtiay enacted in the Thirty-second Year of the Republic of India

-a.sn follows:-

This Act may In called the Uttar 1Pradesh Lokayukta and UP- Lokayuktas (Amendment) Act, 19811

In section 2 of' the Guar Pradesh Lokayukta and Up-Lokayuktas Act, 1975, thereinafter referred to as the principal Act, in the Hindi version,.,...

(a) in clause ( ), in sub-clause (1), after the ward "4prfrrlet" the word "eief)-47" shall ;tie inserted and • deemed always to have been inserted ;

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Short title, title.

Amendment of section 2 of MR Act 42 of 1975.

«mi weir amen“! NE, 14 aria, 1981 , M r, ’m .‘fig'r‘ i-a‘mfinafimfifitwa‘mefiwafifm, '1975 firfwfi an?“ - m dwr Wmmméqm 2w,-7- '- , 332 32719725 . (e) are: (a) flame (1) 2?, use"xrwmgv'r”%wa7§ was, “,3?ng a: -; aerfammmifr‘caéafiraemmt mam; (a) we (5T)w_:€q'€“€(5) :2- wmbrfir‘, mm} gm Errf'zfi 55%?er IF: Em- "We arwl"zafa&wr&fiirlte€a?r<€<rwfisrrfix 3—gazrfirfm flap: 5 amen—a (3“) E, m whfie‘fiefl arm 2 § ave (3)$eweve(4)§frrfiwz”%wm Tim afrvzw‘fiefl em 2% ma: (SI)WWE=TV3(5)Wffifiw%'?€ffififififihfiéfi§?§w§ an}?! _ 4-43 mfgfm e”. am 7 fi, at: EIRT( 1) fi, are ( 3) e, m ”farm at; {we . '. 55:7"?er W mfm. men: gm arfta 3 In fig», . j! FRT 2 0 ‘7' 5—1:? Wm «77? em 2 0 IF, we "ETRT 14 fi, fare-re afaarfrzr‘f, Warfm‘f ' .W mm wire arflrmfur‘r’, fivrfizr‘f mm qw‘firz‘r‘ am" % Rm ‘1’? m: "am 1}: if- {.4 farm—a ia errafiafi, Wimfm‘f mar rrrtfwzr‘f am” (a Fair 37%? it}? ear—2'3 371 It? 2m} ' ‘_ an??? I - a"; term 2 M: saris-r affirm? at} era 2 o % cram f-I—Iaf‘fifiaa am am fr v—nrri'rfi, gwfqzn ? ‘ em a'cmrr . ., m “20—$——qa§am Efrfiaa fawn war a fe a‘m mafia m sq " afimgwa‘f it In W? WEI a? $17, 51am WT 21h " swam-r ma We tiara, 33% misfit-a1? 11°11 mafia? é Wham am - v tr? WW EFT alt 3%? afafa'vm % 65mm? $ ma fi' an: arm J - war firmware? effia'fafia warfiama‘fn I’__’ merit, :- rfm rear fag, _ affix ' No. 943(2)]XVII-V-l—90-80 Du ted Lucknow, April 14, 1981 - _ ) Adhiniyam, -l981 (Utter Pradesh Adhiniyam Sankhya 7, of 1981), as passed by the UttargPradesh Legislature and assented to by the Governor on April 13, 1981 : THE UTTAR PRADESH LOKA YUKTA AND UP-LOKAYUKTAS r- (AMENDMENT) ACT, 31981 [U.P. Ac-r No. 7 or 1981] * (A: passed by the Uttar Pradesh Legislature)" AN ACT to amend the Uttar Pradesh Lokayukta and Up-Lakayuktas A ct, 1975. [1‘ rs HEREBY enacted in the Thirty—second Year" of the Republic of India‘a‘s“ follows :— t ', Shorltltle. I. 'This Act may be called t - Lokayuktas (Amendment) Act, 1981.: Amendment of 2. In section 2 of' the Uttar Pradesh Lokayukta and U section 2 of 01’. 1975, thereinaftcr referred to as the principal Act, in the 'Hin Ad 42 0‘1975- he Uttar gPradesh Lokayukta and Up- pTLokayuktas Act, d1 version,— (a) in clause (ef), in sub-clause (1), after the word' ,I_ . the word ”361333;" shall :be inserted 2111?i "de ’ ' ‘ been inserted ; ’ ‘szivl” emed always to have

TetSrt;TSB I %AIM, 1411a9,1981

-in clause (3f), in sub-Clause (5), in paragraph. (10; for. the words , !kir • ff t+17 irr fFir Tgc1971- trtkd an, the words "Traf FriA,1 grr H. elm a rff 41t Wrcrts shall be substituted and deemed always to have :teen .substituted.

In. section 5 of the principal Act, • in sub-section (3), for the words and Amendment of 1,,tfieures "sub-clause (iv) of clause (i) of section 2", the words and figures "sub- section 5.

•• Anse (v) of clause (j) of section 2" shall be substituted and deemed always to thrive been:substituted.

10; in section 7 of the principal Act, in Hindi version, in sub-section (1), in ffiF

sAmenadmlent of . clause. (3), the words "frff f 44"F N

ectio

V" shall be omitted and deemed 1 ithilaKii0PlaVeilbeell omitted.

5. In section 23 or the oriinipal Act, in Hindi version, for the words Amendment of -"Sib' 14 WO?: grffkil, Whiltrt-1 WITT g?rfinrfkqi, w4arfvfl WIRT section 20

tm7, the wards HericK1 14 if rac e N. frfk-rft, darfkitt %MC • RI" Shall be.substitured and deemed always to have been substituted.

.• . 6. After-section p011of thejiprincipal Act, ithe] following section shall be Insertion or now .

;Itmetted, namely: section 20-A. •

It is hereby declared that the salary, allowances and pension Expenditures to payable to or in respect of the Lokayukta or

be charged on the Up-Lokayuktas, the expenditure relating Consolidated to their staff and office and other expenditure Fund.

in respect of the implementation of this Act -shall be expenditure] charged on the Consolidated Fund of the State eof ,Uttar. Pradesh."

By order, G. B. SINGH,

Sachiv.

turo qoo—qoto 10 Tao (faaro)--14-4-81--(150)--1981-700 (4i0)

_ (b) in clans: $5!) , in sub-clause (5), in. paragiaph' (it); far. the Words men am 2:1 m? were} am EUR-a 3". the words “mg gm gm mgmfié $W-fl" shall be 'substtruled and deerned always to have f--been (substituted. 3 g In" section 5 of the principal Act,' in'sub-section (3), for the words and Amendment of _tfi"gurgéi“sub.clause (iv) of clause (i) of section 2", the words and figures “sub- section 5. , “use (v) of clause (i) of section 2" shall be subsllmted and deemed always to time beengsubsmuted. . , 34; In section 7 of the principal Act, in Hindi version, in sub-section (1), in Amendment of . clause. _'(3), the wags ”Frat ale swam" fighbe omitted and deemed Section 7. l 1' .giwaysjtopa’vegbeen omitted. 5'. In section 23 ofthe principal ’Act, in gHindi version, for the words Amendment of C-qfifiw‘f'am’f, the word: Jim 14‘? was: in afasrfw‘i, eéarfufi mm Kfifimfi Em" shall bevsubrlitured and deemed always to have been substituted. : ”“a'r’tr i4 :7 WES: fiffiqflfi'fi, fiart‘tcr‘i mm in erf‘srarrftfi, mistrial wan secfionw. 'V - '. L 6. After-section 120jiof thejjprincipal I§Act, ithegfollowing section shall be .,—.inserted. namely: _ ' “20—A. It is hereby declared that the salary: allowances and pension / E nditurcs to payable to or in respect of the Lokayukta or bee rged on the Up-Lokayuktas, the expenditure relating C°ns°hdmd to their stafl‘ and oflice and other expenditure (Fm' in respect of the implementation of this Act ‘shall be expenditure} charged on the Consolidated Fund of the State «of-.Uttar Pradesh.” By order, G. B. SINGH, Sachiv.