Kerala act 006 of 1984 : The Kerala Public Men (Prevention of Corruption) Act, 1983(Act 6 of 1984)

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• .. '" 41 1HE KERALA ,PCBLIC'MEN (PR.EVE~!ION OF CORRUPTION)

. . ACt 1983 ' . (ALl 6 ol 10tH)

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CONTENTS ..

Preamble · Sectwn 'I ' . Sh01 t title.· extent ·and COmllJCilC,.CmCnt. ' .

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· Definitiom .. '

. • ., DcfimtJOll ol COIJ uptwn. l.. •

4 '. ComtitutJOn of Conm11~~1on. · ·

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Condltto;ts of ~c1 vtct" of Comm!S~loner ·Oath ·o{ Office.·

7. Staff of C~nmtt<'iJOil.

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!l, _, PetJtJ?n f01 mit1atmg plOCl"cdmgs~. , '

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9 Commi~ston not 'to m11ictte p1 oc(:edmg~ 111 ce1 tam cases.

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10. ~!elll11111a1 )' lllVC,tlgcttlOil -}~ . , , ~ - .. .. " ,

Re~ult of p1 ehmma1 y invc~tJg-atJon ·and IUJ thc1 actwn. Rcp01 tc; .of Commis~10n: / '

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Public man to vacate ofllce If dHcctcd by Comm1s~Jon. Co~t~ ' '

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THE-KERALA PUBLIC MEN (PREVENTION OF CORRUPTION) ACT, 1983-~<

( Act 6 ol 1984)

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An Act to p.rovtde ]01 the estabbshmmt uj an _{mthol!ty to znucstlgotc allegatWIIJ of c01ruptzon agamst publzc mm nnd jnr matters connected the~ewzth. Pumnble -W'HLHLA~ It 1~ ehpedtcn't to deal ef!cctJ~cl) a~amst COil uption amongst Pubhc men and to p1ovJde tor the estabh,hment of an authoitty to investtgate allegations of co11 uptton and fot matters connected therew1th,

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BE 1t enacted 111 the l'hu Ly-lout th Y car ol the Republic ol lnd1a as follows:- · ·

CHAPlER. ]

PRbLJMI~ARY

~'hart tttle, e>./enl and cnmmencemeul -( 1) fhis Act m.1y be called the

• I .... ..,- Kc1 ala Pubhc !\~en (PI even non qf COI.tuptwn) Act, !9p3 -i\~

(1) It extend~ to the whole of the State o! Keral..1.

(3) It shall come mto fi)J ce' on ~ucl{ rlatc ,1<; thr Covet mnent may by notification m the Ga~:ette, appomt

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2. DPfimlwns -1 n this r\c..t, unlcs~ the context othe1 WI~C 1 cq uircs,- (<~.) "Chiel .J u~tiee' means the Clucf. J u~t1c.c ol th1: H1gh CoUl t ol KCJala;. _

(b) "Comm•~s1on" n•cai1~ .1 • Commis>ton con~t1tuted under SeCtlOil 4,

"Commt~~wnct ' mean~ a mcmbe1 of the Commtss1on;

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"G~>Vct not" tpean~ the Go vet nor ol Kcrala, (c)

(d)'

(c) "LcgisL.t1.IVC A~~embly"' nwaJl<; the Leg•~lat1v_e i\~~embly of the State of Kcrala; '

(f) "Local authori~Y · mcam a munrcipal c01porauon 01 a municipal council 01 ,\ towmhrp committee 01 a panchayat, *Received the a'>ent of the p, e~Jdent on the 29th da'v of rcbtlldl v, 1984 and pul>h~hcd 111 the Ker ala Ga7rttt· .E,t• aoH]n~an 1\"o. I 6() dated the ht Match, 1984 .

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"'^{, (} -• · . ., ' . - ' ~. ' , - . \ '" .. ~. ~\~) "poht1cal pa;t}'' ;nc.-~m a polttl~,jJ.pa'tty·o; group which has Icpre- , , , scntatton m Par hament or m the Lcgr~latrvc A~!:>cmbly·, or a pohttcal , party wluch rs treated a<> a '.ecogm~ed poltt1cal party m•accordance

• -. wtth pal agraph 6 of Lll't"twp"~ymboh (~l'~el Va\IOn a no Allotment) · · . Order. I %8; / · · ' • t • r

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"' 1 t,. ~• / :,J • f ¹~ ,..a '" .>~ ~ 1 • - I • ' -~\'-;;:_(h) ."pr_e~cnbed'' _me~ns,' pl~~ct_il~c.<;l.;b) !,ub. made under thi~ Act;

f "'1 I \.1 ~ · · .• (1) ·~pubhc man" mean' d pet ~on ....-J)o holds on lias held m the State ' "' .. ' ,. ~ I • l-... ' •

.. 1 " < -~-the oflrce of-, •• ' , \, ( ! • '<. ·• r ,.. , , ~ ' , ,

'. ·' ) -/ \ (r) · a· Muuster. or' the' CI;1Cf -Mri1istcr, or· -" ... .,.. f \ ".o .,.01 • I,· •• ~ l. f- ~ ~ ~ · .: · (n; . a h1embe1 of'th'c. Legrslativc Assembly, ot • · ... .. "-"'"' • ... ' ~ • • "'- J • • • , f • ~ \. \ .... •

. (m) a men1bcr or t11e ¹Ftestdcn1 'o( the Travancorc- Deva~wom

. ' . ~ .~ • t ' .. Board 01 the .Cochm' De'va~wom Board ot a member or ~' the( Chanman .. of •the' Gmuvayoor Dcvaswom' l'vlanagmg · , 'Committee or a. memhrr ot tlw Chairm(ln of the Kcrala

• \<\'akf Board ,.o~ ' .• {;;~ : .. .

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1 (1v) _ tl~e Chd)IItan ··oi ~he Vice-C'h;_m man· (by . whatever, name ' called) or.:' ' . ~. • . . • • ,' •.

(A)

(B)

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'a locaP aut_hority, _m ':.~,_:t - · ~, ..

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• a Government Company as defined m· section 617 of the Compamcs Act, 1956.(Central Act Jlof 1()56), or , .- '

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I • a statuto! y body m'' Corporat1on 01 Board estabiJshed hv 'or under'a:statutc and owrico'ot conti·olled by the Govern-

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l• .- .. , \ .. ...... "~· ment of Keiala: n\cludni~· a co-o1)e1attVe socretv;' or •

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<;n·y otner 'Coq:i'o;'atlor{• or Board or Soc1cty owned . :or controlled by' the. Government of K~'t ala • - . . ~ I ~ '~ • ~

'.Erplrmntum -In th1~ dame- ·, , , , .

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-" -(v1) a mem1Je1 of the Stdtc T1ampo1t t\uthoJJtv 01 any Regional - . -· - .. ' -Tiampmt Anth011ty ."o1 · • • ·

(vn) _ tl1e PH:s,dcnt, SeC! cta1 y 01 T1 Cd.'ll' CI 01 anv other office ' "- • • ~ bca ret Of a I CgJStCl;Cd i I a de llnJ011 , u. 4... . ., ,

• Explanat1on.-I n · tlus cia usc. "rcgi~tcred trade union'' mean~ a trade union

•- ·. _ · • rcglstc'rerunclcl the Tiade'Umo,n~ Act_ 1926 (Central A'ct 16 '

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J ' ;; -• of 1926), 01 • . . , . .. ~ ' .. . ' ( VIIIJ

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The Chatrman 01 V u:..c-Chau man 01 •P1 c~Jdcnt 01 VICe- President or Sccrct.<.~ry or· Trca,in <>J 01 any othc1 Office bca1 c1 of a poiitl(::d part/ at the d1~tn~t 01 State level, or . . .. ~ any pcr~on 1cfcncd to m ~t,b-~~ctJOn (2) of ~ect10n 1,. - /' '.. . . I'" .._ • ~

"pu bhc ~~r~a nt" '.n~~n~ ',,;. pt; bile- ~en• ant a~ defined m ~eriiOil 21 of the Tni-l1an Penai:Codc (Central Act 4) of JR60) . ~ . '·State m('am the State ~~ K~~~la, • •

"t1ade umon'' mcam a t1acjc uruon a~ defined m th<> Trade ~mon~ Act 1926 (Ccnt1al' Act_'l6 of 1926) ~

3. Defimtwn nf corruptzo11 -.-(I) '\Vhocvel be~ng ,t pu biic man- ~

.. . (a) , ·a~ccpts c,>r obtam~ fro~n .Jny .pe1 son fo1 hnmelf 01 fo1 any other person, any gratd'icat1on whatever, otl.'c' than)cgal 1 emuneratJOn, a~ a motive or rewa1 d for domg 01 forb('aJmg to do <~nv 'oniCJal a<.t 01 ~howmg 01 f~r bcanng to ~how m' tl-ie cxcrci~c of his onlcral ftmctwm la\'·out 01 dt~favour to anv person or fo1 1 endc1 mg any ~C't v1cc or dts-~cr \ 1cc to any per ~on,· w1th the Government or.any Board, authontv, body, Cotporat1on Company 01 Society ~;eferr~d tom st.:b-~lause~ (111). (tv)•, (\)and (v1) of clilusc (t) of·~ectJon 2 or· with any publtc man or public ~C'J vant a' ~uch or • , ·

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, (b) accq)ts or obtam~ fron; dl1\' pcr,on"fot htnt~Cif 01 Jm any Other person, any grat1ficat10n whatever a~ a motive 01 1 eward fm mducing, by c01:rup~ .m_Ilkgal mean_~ an; publtc man or 1~ubhc ~crvant to do 01 to forbear to do any ofhCJal act, or 111 the C'\.CICI~C' of the ofl1uiil fnncltom of ~uch publtc mall or pubhc ~ctvd.nt, to sh.ow /avolll 01 d1~favour to·any pc!~On.m,to tender ~my sc1 v1cc o( dt~·SCI vrcc to any person .w1 th. t~c ·Govemmcnt 01 any Boat d authority, b .. oay, Cor·pord.ttOn, Company 01 ~o.c1ety Iefen_cd to m sub-clau~t:~ (1ii), (iv), (v) and (v1) of cJau~c. (1) ?f ~ect1on 2 01 wtth any public man 01 public servant a~ snch 01 ~ . , "' ~ · ·

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(c) by conupt or·dlc~,ll mc.tm 01 ·b) othctwJ~c abtNn~ I11S posttJOn as a pubhc man obtam~ fm lum~ciJ ot f01 any .other pC'l son any valuable thing or pecumal{~advantagc, ·or . .: ·.• . . '• .

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(d) abmmg h1~ •p«~sttiOn· a~ public'' man wilfully· ,doc~ any act m

. c;:qnttaventton of any ·PIO\ t'>ton of. any _law 'for the nme hem~ 111 -forct- ts, ·Said 'to COTni'Tilt, C011Upt10n. • .. ~ •

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E\planalwn I -Th~.- w01d ·'gratdic.-JtJOn" mean~ pccun~

E\planallml 11 -The ''otd 'l,t\\'

rule, regu Ia t Ion o1 not 1fica non

• mclude., any Ordm

Rxplallntwn 111-Thc woi·d~ "legaltemuncJatJon" :nc not JCstncted to remuneratiOn \\hJCh a public man ran la,,full) dcm:;.r.d. but Include all remunertttJon ,\]uch ~~ lav.fully pcrn11~.,1ble

R>.plmwllon 11/ -I\ pcr~on '' ho reccl\ c< a gta t1firat JOJHl" a motive-for domg ''hat he doe~ not mtend to do, or a., a Ie\,

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(2) •\ny per.,on who abeh 01 conceals or attemph t(J COI'rcal fiom

. detection, the comm1~~Ion of corruptwn of the natUJe .,pccd1ed In ~uh- ~rctiOn ( l) by a public man al~o commit~ corrupt JOn

4 Conrlilutwn of Cmmmmnn -( l) The GoveJ nor ~hall con~t1tute a .... . . CommJ~SJOn com1~tmg of three member~ to deal cffectt\'ely "1th allcgauon~ of corruptiOn agdmst public men.

(2) The Governor shall in consultation w1th the C h1c! Mm1~te1 of the State and the C~h1ef Ju~tiCC appomt under ht., hand and .,e,1l the n·.emhcr~ oft he CommJ<,<,Jon

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(3) T''o of the pet~on., appmntcd undCJ sub-seL!Jon (2) \hall be ~Jttlng or retired .Judges of the Supreme CoUll or nl the H1gh CoUlt (heremafter tefened 10

"ho IS an ofltcet not helo" the 1 ank of Scrrctary to Government

(4) The Governor ~hall, m con~ultat1on \\Ith the Uucl l\1mJster of the State and the ( 'luef Ju~ttcc, appomt one of the jud1cral Mcn,bcr~ to br- the Chatrman of the Commt~<,Jon •

(5) Every matter to be dectdcd by the Commts~ton ~lwll be decided m accordance "1th the opm10n of the maJOI 1ty of the C'om1m~~ion<>N

(6) 1\ Cornrnts~tonct ~hall not be a mcmbcJ of Parliament 01 a membcJ of the Lcgt.,l.ttme of any State and shall not hold any office of tn.1"t o1· profit (other than the ofllce a~ Commt~~JOncr). oJ he connected \\tth any Olgani~a- tton the acttvJtte~ of \\'htch arc hkcly to rc~ult m communal dtshaJ mony or h;itred 01 carry on any busme~s, or practrcc an) prof<"s~ron and accor- dmgly before cnteung upon h1., office, a person appomtcd a~ Commt~Sioncr shall,-

(a) tf he ts a Member of Patliamcnt or of the Lcgr~lature of a State, rc~ign ~uch membership; or

(b) if he hold~ any office of tru~t ol' profit. re~ign from such office; or

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0 't • I ' I I .. ;. :. 'r \ (c) ~ Jf he J~ [a:,·~ymg (~IJ dll\·. bu~me~~: ~ever lri~ 'connection (~hor t 'of .• , ,drvcstrng hrm-~elf of own~Jsh1p) with thl' co~duct'and mana-

. g~'mcnt of <;nch bmmco;o;, ··01 , • - ., I " ',.. ~

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.Jf he is pl actlsi~1g an)' profe<;<;ron, . ~ ' . , ... ...

• C'iSIOn ,, ' , • r /' 'r"'. • .... , .... ... ' ':.( ' 1. .., -\ ' .. - "'- .. ~~ ~ ..; '! ~...,! I \,.~ •) - .· \ , . ·.

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• ~ -(7) i\ pe1son wh9 ha~ 1~cc!1' '\member of<~; political pa1ty at an) tm1e

. . dt:u mg the penod of fiv'c -) ca1 ~ unmedJat<"ly. prcccdmg- ' · · • . , .. ...\A ,...., ... ....... ~ ..

, :·• .. ,(a) the _co~1;menr~t>·mcnt ?r th}s_fc~, 1~1 ;he c

""'' . .''··~· -·- 'aftcr·"Jch.commenccment;-.m · ., .. _...., ·- 1 • :

'"' t r ... ~ . ""..- .. ('o~- • .. , , • .. , .. ~. ~ ...;;J 5 - -. l..,. • ~ ,:. j • .. .... • - ... ,_ -· ~ ' , •. -- • .. ..

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· ',_~(b);- ./the date on wlnch'th~ ~a~ancy ha'- ~UJ'iCn. m-the ca~r: of any

. 'ubs~uent appomtment, •

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~ f ' I "' " • shall not· be chgJIJk to.])(' appornted~a,~Comml')'>ioncl·., ' ~:.

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. ' -, _ 5 Cm)iitwns of ferVtce of Comm1~swner --(I) ~A' person' appomted as ..,_ · Commis~JOner shall hold ofllcc fm ·a tc1 niof fi\'c vea1" f1 om the date on \\•hich' he ente1 ~ ~pon lm ·office oi tdl'he attam~'the a'g~ of ~c>venty year'>, '' h1chever \ is cr1rlicr • ~f.. ~ :a. ... 1 J _ _: .. :- .. ..._: , , :~ !;" • I ~• .. • ~ r-'. ._ • "' 1: - ·,~ -- • '\ <- • • 1 ~~ ,. ~ ....;. ~~ ~ .,. ... • 1 I ,., t > • - J .. ll • O

, ,- .;.· . , (2) ·: Ot;~'c~asmg, _to hold _ofl1_ce;. a. CommJ~<;io_!1c;,l ~shall ,l?e ·mcl~gJble fm 1eappom~mcnt a~ CommJSS]()IleJ ot fm fL11 thc1 appomtm~nt e1ther unde1 the '9o~cmmcnt' of. Kcra]a 01 unde'i any puh!Jc undertAking of the State G • '- ~ '(

0 4 \ .. ~ • ' /., • rr ~ ,., • · .overn1nent. •. · ~ -<_. • • - .,. ··- _ ., . -• •

, l ... '• .. c· .. • .. .. ... :.;.. • - ..

•1• - ~ , L - ...., J. , _. • ... • , ~ .. , !o.,. .;ll - ( '' .. - - . - . ..;,, . r ·· E\jJlrmat1o11 ...:...Fo1 the'-piflpo,(:

mcahs·any _ CO!npany IJ"l \1 h1ch not les~ than' fiftv-one p~r cent' of thf" pmd 1ip' share cap1tal "-held by the s:;ove1nmcnt of Kr1ala ·~nd mcl9d~~ a ~tat.utory ·' . corporatJOn_?J .Board c;i]n~~~~itcd _by ·that Govern'mcn_t_.·: , ~.J.J • .,. ~ I ., •' ,-t"' ';'\.. ~ .. ,~

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. , _·,..' (3)~ N?t~\'Jths~andl~!?;.; ~~yt~1Lng: c9ntamC'd .. m' ~1b;~~ction :(I),. a

• ComimssJonc1· may- I' • .1 .. - • • :"':,. } • ". _.., :.. L' ~ > 0 ~ 00 ,.

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'" ~ .. 1 .. .,. • I ,. .. O : _. ~... 1 f \ 1 L • ~ • • ., ~ .... \ •o .,. • .. O 0 , .. ~ ,.. • I , (a) • by w1rt1ng undC1 Ius hand add1 c~sed'to the Governor re~ign his ' ofT1cc at·an,·· t1111t'' "~ ~~ ..• :- • ... · -~ ' or- .... - - ,. ,~ ",., • .. ' J; ,"' "" rl I

-"":.p .. ,J:t. •• '".:r~~·'"'',. ,,'•":::--~· .. ,,....j·

•'' (b). ~be:Jemovcd ·from Ill~ omce' 111 accordance with thc:prOVI~JOns - ..... ··-·.: · · · of su h-~ectH)n ( 4) - , · · ... -~.:. 'c: l • • •• ·: • ~ . .. .. " ··-.. .., ' .. ,.. ~ .. L .. , .. L. .._ "\'lao .. .. 1 ~ - ~ ,.

• ~ -. J "',.._ - • .. ..., - 0 .._:"r -.• 1/1 • .,.. , .,. • :'---· (4) A· Corilnli~SIOnC·T shall~not• fbe'·rernova\ '/rom hiS office ex_cept

•by 'an .ordc1 of tlie Go\•crnor r.as<;ed 'after an ,address by the Legtsl.atJve A <;sombly,-support eel by· a :·maJor'Jt y of, tlle~total mcmherslnp o~ the Hou<;e 'ana b~; a majoiHy;;of ?not lc.;~ tl]an two::'thJrd~ of· t·hC memb~r~ of t~1e. LcgJsl]atiVC .A~~embly 'ple<;ent and~' votmg'·ha~·- b~cn presen~'Cd. to t·hc Governor:m the-~ame·~es<>JDn-for such remm·al on the'gJounu-of proved ffilSbehavtour or' mcapaCity:- "~ -.' ~- ... '" ' . I..::

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(5) The procedure to1 the pre~entatJOn ot an add1e~~ and for the 111\'C~tigdltJon and proof of the Illl~behaviour 01 mcapacJty ot a Com- ll11S~Ioner under -.ub-seci1on (4) ~hall be -.uch a~ may be pre~cJ 1bed by dll order of the Governor and approved by the LegJ-.Iatlve As~embly '(6) A Commi'>'>IOnel shall h.1ve the hke ~tatu~, ~hall be entitled to the ~«me ~alary, allow<~nLe~ diHI perNon al)d ~h,dl be ~ubjed !o the same conditJOns ot serv1ce, a~ -a Judge ot the I-T1gh Court of Kerdla Prov1ded t•hat the ~tdtu~. ~clla.ry, aiLO\\dth..e~. pcn~1011 ,1Jld coltdttJons of ~ervicc of a '>llllllg or <1 ret1red Judge ol the ~upreme Court appo111ted as Commr'>'>Jonei -.hall be '>uch a-. ·may be ,,1,·,·rfred by the GO\ e nor Provtded lutthei that the salary. allowance~ and pen~ron payable to, and other Londrtton'> of .;;crv1Cc of, ,1 Commr'>'>IOner ~hall not be vaned to lm cltsadvantage attt~r hr~ clppomtn'cnt

6 Oath of Office -Ev7ry pe1 <>on appomted a~ Comm1~~Ioner shall, before he enter~ upon h1~ ofttce. make «nd -;ub~crrbe befoic the Governor 01 ~omc per~on appomted Ill that behult bv h1m. an oath 01 affirmatwn c1cwrdmg to ·the form -.et out hereunder:-

"!, A. B, hav1ng been appomtcd Commh'>IOner do ~wear m the name of God;solemnly affirm that I will ht:JI true faJt•h and allegtance to the Con'>tttullon of lnd1a a" by ,Jaw e-.tablr~hed and that 1 wtll duly and far

7 Staff of CommtHton- (I) The Comnm~:on shdl.l hd\·e a Sc<.rctary and such ot•her officers and employee~ a<; m..1y be pre~cnbcd by the Govci nor 111 con~ultat10n wr'lh the Commts<;ro'l to a~SI'it the Commi~~ron Ill the cxcrc1~e of 1ts powcrs and the d1~'-h,11 g.: of Ib functions under thrs Ad

(2) The cond1tron'> of service of the ~t:cretary and oth~r ofh~..crs and employees .;;hall be :-u1..h a<; may be pte<;u1hed by the Governoi 111 con~ultation with the Commh~JOI1

(3) Appomtment of •the SeLretMy and o1'11cr oftlccro;; <~r1ll employees ~hall be· made by the Commr'>~ton

Provrded that whete ~ueh appomtment ~~ made by d11cd Jc-crurtmcnt the Kerala Pubhc Serv1ce Commr<;sion :,.hall be consulted

(4) fhc rule!> tor ~Iesetvatron of appomtmen~ dlhl po-.t·s in Government service m favour ·ot the Scheuuled Castes, Scheduled Trtbcs and Other Backw'ard Classes of CJ!Izcns shall, muraus murandts, apply to appomLmenb to be made by the Commis'>I'On under '>Ub-~ectroll (l).

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(5) WJt•hout prctuchcc to the provr-,ron~. of ~ub-sectron~ (1), (2), (3) and (4), the Comnmsron may, for t·he purpo~c of dcalrng \~Jth •Jny partJculaJ case or cia~~ of ca,~s, ~ecure- .

(1) ·the serVJCC<; of dllY ofliccJ 01 employee 01 HlVCS!Ig

,(u) the <,ervrce<> of any other person or agency.

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(6) The term<> and conclrtJon-; of <;crvrcc of t·hc officer~. employees, agcncre~ ·and pcr~on-; 1 clcJtccl to 111 ~ub-'iectron (5) ~hall be '-LtCh as· may be prescJrbeJ by t•hc GovcrnClr 111 lOW;uJ,tatron wrth the Commr~<;ron' . ' . ' .

•• (7) Jn the dr~chargc ,of thc1r fund ron~ under thr-; Act_ o!hc .officer~

<~nd employees ref erred to 111 ~ub--,ecllon (I) and the officer:,. employee!>,

agenne:, ami person~ Jefellccl to m '>Ub--,ectlon (5) ~hall be subJect ·to the exclUSIVe aommr;,tratrve contJOI and ,cllre-etron of the Commr~~IOll \ . -

.8., Pelltwn for l?llltatmg prou:edmgs.~l) Any person other than a public servant or a ·~enrce .d!>SOCJat1on .or a trade unron mJy. pre!>ent a petJtt'rin to t'hc Comml'>\1011 ~lth' a[,- a'udrtronal copy fol SCI\ ICC on the. oppo~1tc party requc.;;tlllg thJt di'IY a~lcgatron ot cor 1 upt1on \ .:ga1n~t a·ny publlc man <;pccrfied 111 'U{;h [JClrtron nMy be mveqrgatccl untlcJ :thr;, Act .. ~"' - . . . , (2) Every petJtron under '>Ub-.;;ectror\ ~l) shall be dClOmpanrcd by an affidav,,t m support of the .. lllcgatron co!l'tamcd thcJ em and a tr cd..)ury rcce1pt cv_Jdencmg the dcpo~rt ut. d ''>llnl ot five hund1 eel 1 upe~s ' · Provided that no :,uch trc:d~·ury rece1pt ~hall be n~ces~ar y whe1 e the pet1t1on 1s presented JOII)tly ·by not kss. than ten members of the Legrs- ldtJve rAssCJTJbly. . '

(3) ·Every' pet1t1on undc1 ~ub-~edi

._, • - -4 I . .

(4) The pe1son who pie'\ents a P"tltiOn under <>ub-:,ection (I) 01 <~ny other pe1 :,on shdll not publr~h or c.au-,e to be pubiJ~hed ihe contenb of the petitiOn m any mdnner wha.t.;;oevci ~

I •

• -~ ~--· f I

•

(5) Anv pe1 ~pn \\ ho contravene~ the prOVI'>IOilS o,f ;;ub-q;ctl?n (4) '>hull be pum~hable wrth 1mpn,onmcnt for a .te.rm wl.11c.,h may cx·tcnd-to two· years, or with .fine, 'or w1th both. ~ • · ; \~ ... · 9 Comm/\1/011 nor ro' mttt~te- proceedmg~ m cetuun ca1e\ .....:.The ( Comm1~sron -·shall not ~o·nduct any lnve~tr.gat ron under t'h rs J\ct,-

(a) rf the ~llegdtiOn ot , co1 rupt1on ·mcJitJoned lll the petition has been the subJect mat,ter of another· mvest.Igation 01 mqlllry '

8

1

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. .

49 • ·or other proccedmgs by or before a Commisston of lnquir). appomted under the CommJ<>SJon~ of InqUiry Act, 1952 or

. any otber Commi~sion appo nted by the Gov.::;nment, or

(b) if the petition docs not ·comply w1th the provi~Ions of .sectiOn 8, 01

(c) If the corruption IS ~JIIcged to have taken place before a penod of five years ImmedJilJtely prrc-edmg the commence- ment of this Act, or

(d) 1f. the petitiOn under section 8 ha.s bef:'n presented after the exp1ry of a pe1 1od of twen~y-four months frO!ll the date on which the con up I 1011 IS alleged to have tak~n place, or

(e) m respect of corruption allegf:'d to have tak~n place w,.thm a penod of five years Immediat,elly precedmg the commence:

ment of lh!s Aot, 1f the presentation of the petitiOn IS after the exp1ry of a peuod of twenty-four months from the date on which 1he corruption IS alleged to have taken place or six months from such commencement, whichever is later. •

10 Prellmi~ary mvestigatwn -{1) On rece1pt of a petition under sect1on 8 contammg any allegation of corruptwn agamst a public man, 1he CommJs~1on sham, m a ca£e not falbng under sectiOn 9, scrutm1se such allgat10n and ~hall furmsh a copy of ilhe pet1tion to the public man and also g1ve the petJtioneJ and the public man concerned an opportun11ty of bemg heard m the matter. ..

(2) The CommiSSion shalll call for any relevant mformation or document m respect of the allegatiOn of corruption from the petitiOner or the Govemment or any other pe1son or aulhonty who or wh1ch, m the opm10n of the CommiSSIOn IS 111 pos~e~s1on ol sur..h nfoJmdtJon or document, and thereupon the pet1t1oner or the Gove1nmen: or such other person or authonty shall be bound to furnish such mf0rma,tton or produce such document.

(3) Every prehmmary investigation under this section shall be conducted m pnvate and 111 camera and m particular the Identity of the petittoner, If any, or the pubJtc man affected by such mvesugat10n shall not be disclosed to the publtc or ~·he press whe>ther before, dunng or after such mvcstigation

(4) Save as aforesaid, the procedu1e for conducting any such investigatiOn shall be such as may be prescnbed by the Governor m .consultam with the CommiSSion.

II. Result of preliminary investigation and further action.-(1) If, after the preliminary investiga:tion under sectiOn 10, the Commiss10n 1S S•J3268J85iMC,

• • so Of the opuiion that tihe ·afilegat10n of oo,r,ruption is without substance ot .thv1al If!. nature or that further investigatiOn IS not likely to prove useful, , 1t shali record a findmg to that effect and repoi-t ~o the Government • ~ accordmgly, SJt&mg tJhe r~asons for such findmg ,

. (2) The C~nilmss10n shahl, m cases not falling under sub-rule (l), proceed . to make ·a detatled mvest1gatJOn m regard to the alLegation of conuption. •

(3) The Comrrnss1on shall, subject 1o ;the provisions of th1s Aci and •of 1he rules made thereunder, have power to regulate 1ts own procedure mdludmg the fixmg of the time and place of s1ttmg. . .

(4) The pubLc n1in agamst whom corruption has been alleged ~and the petitiOner, 1f any, shall have the nghit to be represented m person or by counsel.

(5) In every detailed investJgation under ·l:his ·Act, the Government shall be made a party.

(6) The ComJlllssJon may, Jf it ~Jdcrs necessary" to do so, havmg regatrd to the· nature and cu·cumsta.:nces of the case under mvest1- gatwn, appomt a counseU to ass1st 1t on ·such te1ms and conditions as may be prescr1bed.

(7) The' Commission may, at any stage, also permit-

(a) any witness, or

(b) any other person • who claliDS that he is to be represented m person or by counsel to take such part m the procecdmgs as the Co111Il1JssJOn may, m th~ mterest of JU~tJce, thmks fit.

12. Reports of Conumssion.-(l) The CommiSSion shall, M the end of the detailed mvestJgauon, record 1ts findmgs mcludmg a finding ·referred to m sub-sec11on (3) statmg the reasons therefor an,l_report the same to the Government w1th 1ts recommendatiOns. ·

· · (2) The report of the OlmmiSSIOn under sub-section (l) shall be commurucated. ;to the Government Wlthm a penod of one year from the commencement 'of me detailled mvestJgatJOn reterred to lll sub- sectiOn" ,(2) of sectiOn 11. "

(3) Where the CommiSSIOn is of opii!UOn tthat lt 1S expedierut: ' m 'the mterests of JUStice that the public man agamst whom corruption has been alleged or any other person concerned w11.h the subject ma~r of the allegatiOn should be prosecuted for any offence referred to m -.,·-,

\

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10

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51

section 6 of the Criminal Law Amendmer11t Act, 1952 (Central Act 46 of 1952), tthey shalll, 1f no prosecution for such offence has aiready been initiated against the public man or other person m any court, record a findmg t'O that effect statmg the reasons therefor.

(4) Where a finding referred to in sub-section (3) is recorded by the Commission ,the Government shaU take all nl!cessary steps for the prosecution of tJhe persons concerned .

(5) Where no action I'i taken by the Government on the recom- mendation of the Commission within· a oeriod of six months from the darte of receipt of. such recommendation· by the Government or .where the Commission IS not satisfied w1th the action taken by the Govern menl!: on its_ recommendatiOn, the Comntiss10n shall make a special repon thereof 'to the Governor

(6) The Commission shall present annually a C'Onsohdated report on tlle performance of Its f.unctions under this Act to the Governor.

(7) On receipt of a spec1.al report under sub-section (5) or the annual report undeu sub-sectiOn (6), the GovernoJ shall cause a copy thereof to be laid, as soon as may be, before the Legi!>latJVI! Assembly.

(8) The Government shall cause every report of the (om mission .under sub-section (1) to be J.aid before the Leg1~lative Assembly together with a memorandlllill of the action taken thereon withm a period o:

six months of the submission of the report to the Government.

13. Public man to vacate office if directed by Commisszon -{1) Where, after an mvestJgation under this Act, the Commission 1s satisfied that an allegation agamst a pubhc man has been substantiated and that such pub{hc man should not contmue to hold .the post held by him, the Commission shall make a declaration· to that effect m Its report under sub-sectiOn (1) of section 12 and thereupon the Government may either accept the declaration or reject it.

(2) If ·the declarntion is not re Jooted under sub-sectioP (1 )' w lthin a· period of three months from the date of receipt of the report under sub-sectiOn (1) of seot10n 12, }t shall be deemed to have been accepted by ·tlhe Govemmenrt on the expiry of the said period of three months.

(3) If the declaration referred to in sub-section (1) is accepted or 1s deemed to have been accepted by the Government, the fact of such acceptance or rthe deemed acceptance shall be mt mated to the public man and not withstanding anything contained· in any law, order, nouficat10n, rule or contract of appomtment, the pubhc man shall, with effect from the date of such intimation,-

(i) If he is the Chief Mm1s.ter or a M·nis.ter or a Me'Tlber of the Legislative Assembly of the State, resign hiS office of C~ief

11

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Minister, Minister or Member of the Legislative Assemb&y, as the case may be;

(11) 1f he 1s any other person, be deemed to have , acated hiJ

office.

I

14. Costs.-( I) The Conumsswn may, m case the alle,eation is found to be w1thout substance or triVIal m nature \'>r 1s not substantiated, order the pet1t10ncr, to pay such amoun~ of costs as may be specified in the order to the pubJ1c man agam~t whom the allegatiOn has been made or to any other person 1eferred to m sub-section (7) of section 11.

.

(2) The ComnliSs on may order any p<~rt of the costs ordered to be paid under sub-section (I) to be pa1d out of any amount depo~1ted under sec·t!On 8 and Issue a Lertlficate of recovery m respect of the !l"cmamder, 1f any

(3) Any person m who)e fa-vour a certificate IS issued under sub- sectiOn (2) may app!y to the prmc1pal CIVJII court of ongmaf JunsdJctton with Ill the local Im11t) of whose JUn~dJctJnn any person agams.t whom a certificate IS 1ssued ha~ a place of res,de.nce or busmess i,)f recovery of !Jhe amount specified m the certificate and such court shall ~hereupon execut~ the cert1ficatc, 01 cause the same to be executed, in the manner and by the ~a me procedure as 1t 1t were a decree. for the payment of

money pas~cd by Itself 1n a su1t

15 Powe1s of Comm1sswn and Officers -(1) The Comn11ssion and any officer authonsed by the Comnuss10n shall have all the powers of a CIVIl court wl11le trymg a suit under the Code of CIYII Pro.edure, 1908 (Central Act 5 of 1908), m "respect of the followmg matter<>. namely:-

(a) summonmg and enforcmg the attendance of any person and exammmg hm1 on oath;

(b) requmng the d1scovery and produ'ction of any document:

(c) receivmg ev1dence on affidavits;

(d) requlSltionmg any public record or copy !Jhereof from any court or office;

(e) Issuing CommiSSions for the examinatiOn of v .. itnesses or documents,

•

(f) such other matters as may be prescribed 'y

(2) Earh Comm•ss10ner 01 any officer authorised by the Commission in this behalf may en·ter and search any bu•ildmg or place where the

ComrniS£Jon has reason to believe that anv books \'>f account or otther document::. relevant to the subject mcitJter of the enquuy may be found,

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53

and may seize any such books of account or documents or take extracts or copies t•herefrom.

(3) The provisiOns of section 100 of the Code of Cr,mmal Pro- cedure, 1973 (Central A.ct 2 of 1974), shall, so far as may be, apply to searches under sub--section (2)

(4) Any proceedmgs befote the Commbsion shaJI be dl!cmed to be

a judJCidl proceedmg w1thm the mcanmg of sections 193 and 228 of tJhe Indian Penal Code (Cent I dl Act 45 of 1860)

16 Power of Comm1sston to call for specwl p10pe11y Marements.- The Commis~Ion shall have power to call for a ~pectal property state- ment in the presc11bed form any public man, an allegatiOn agam~t whom is under mvestigation under this Act. -

17 Statement.\ made lo rlw Commts~wn -(1) Subject to the pro- VblMS of sub-sectiOn (2), no obhgat1on tu mamtam set..rcry or other rcstnct11on ilpon the dJsclo<>ure of mformatwn ob:::~•ned by or furmshed . ....i to tlhe Government or any public servant, wheth~r unpo:,.:J by any :'\.enactment or by any ruue of bw, shall apply to the ·dtsclosu1 t: of mfor-

• mllltwn for tJhe purpose of any mvestlgdtJon under th1s Al.t and the Government or any public servant shall not be entitled, m relatiOn to any such mvesftgation, to any !>uch pnv1Iege m respect of produotion of documents or g1vmg evidence as IS allowed by any e.nactment or by any 1 uUe of law m legal proceedmgs

•

(2) No person shall be required or authoriSed by v11 tue of this Act Ito furnish any such informatiOn or answer any such question or produce so much of any document, as m1ght prejudice· the secunty or defence or mternatlonal relations of India (mcludmg India's relat10n with tl!he Government of any other country or wtth any mternat10nal orgamsatwn), and for the purpose of this sub-section a certificate issued by a Secretary to the Government of India cert•Jfymg that any mformation, answer or JX>fltion of a document is of the nature specLfied In thiS sub- section sha]l] be bmdmg and conclusive.

(3) Subject to •tl1e provistons of sub-sectiOn (1 ), no person shall be compelled for the purpose of mvestJgat.on under th1s Act to gtve any evidence or produce any document whi::h he could not be compelled ~, to give or produce m proceedings before a court .....

(4) No statement made by a per~on m the course of giving evidem.e before the Commission ~hahl sub,teet htm to, or be used agamc;t htm m any civil or cnminal proceedmg except a prosecutiOn for giving false evidence by such statement:

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54

Provided that the sta.tement-

(a) is made m reply to a question he is required by the Com- , mission to answer; or -,r

(b) is relevant to the subject matter of the {nvestigation.

18. Secrecy of information- <\n)l informatiOn obtained by the Comm;sc;ion or member<> of its staff or aoy inve<>tigation agency in the cour::.e of. or for the purpose of any investigation under th:<; Act and any evidence recorded or collected in connectiOn with ::.uch Investigation shall be trea·ted as confidential. and notwithstanding anvthin~ contained in the JnC11an E,· dence Act, 1872 (Central Act I of 1872), no court shall be entitled to compd the Commission or any Commissionet or any member of its• staff or any investigat·on agency to g1ve evidence relatmg to such mformat'on or prcduce the evJdcnce so recorded or collocted or-

o

(2) Nothing in sub:scction (1) shall apply to the· disclosure of any information or partJculars-

(a) for .the purpose of the inve<>tigation or in any ICJ>O'T't too be made thereon or for any action or proceedmgs to be taken on such report; or ..J':·

(b) for the purposes of any proceedm~ for· an offrnce under the Official Secrets Act', 1923 (Ce"·tral Act 19 of 1923) or any offence of givmg or fabrica.ting false evi.lence under the Indian Penal Code (Cen.tral Act 45 of 1860) or for purpo<>es of any proceeding under <>ectoin 25; or

(c) for such other purposes ~s may be prescribed fX: 3 ;::;: ,......

(3) No person shall publish any proceedmg relatmg to a preli- minary invest•gation undrr section. 10 wh10h is pending be for~ the Com- mission nor ~hall any person publish such proceeding after ~uch investi- gdltion is completed

(4) Whoever contravenes the provisions of be punished with c;tmpk Imprisonment for a term two years, or. w~th fine. or _v-:ith both sub-section (3) sh'

which mav extend to

(5) Nothmp: m sub-~ect1ons (3) and (4) shafll apply to the publi- · cllltion of any report laid before the Legislative Assembly

19 Protection ·of action taken under the Act --(1) No <>uit, pro- secution or other legal prcceedmg o:;hall lie against the Crnnmission or a Commis<>ioner or against any officer: emplovee, agency or person referred to in srction 7 in respect o~ anything which is in good faith done or intended to be done under this Act .

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55

(2) No proceeding of the CommissiOn shatll be held mvaild for want of foi m and, except on. the g1 ou"nd of JUriSdictiOn, no proceedmg or q_ecJsmn of the Comm1sswn shall be hable to be challenged, revtew or -called m questiOn m any court.

' 20 Power of Commts\ton 10 I• y cei tam offences swn'1wnly -{1) If, at any stage ol a proceedmg beiore the CommJ~SIOn, 1t appears to them that any person appeanng m such proceedmg had knowmgily or wilfully giVen talse evidence or had tabncated iabe evidence Wirth the mtentiOn t t be lc~s than three month~ but wnich may extend to one year, and w1th fine . wn 11ch -shall not oe less than two thousand rupees but whtch may extend to five thousand rupees. ~~-,.. \..._ (2) In cvc1 y case It ned under thJ'> ~ect10n, the Comm1~S1on shall record 'the fads comututmg the offence With the statement (If any) maae by the offendet a~ 'weU as the findmg and the sentence.

(3) Any person convtcted on a tnal held under thts scctton may appeal to the High Count and the ptovisions of Chapter XXIX of · the Code of Cummal Procedure, 1973 (Cen~ra1! Act 2 of 1974), !.hall, so far as may be, apply to appeals undeT th1~ sectiOn and the H1gh Court may alter or reverse the findmg or reduce or reverse the sentence appealed agamst.

. )

(4) The provJSions ofrthis i>Cction shall have elfed not\\ithstanding anythmg contamed ill the Code of Cnmmal Procedure, 1973 (central Act 2 of 1974).

, (5) Words and expressiOns use::! w thiS sectiOn and not defined in this Act shaill have the same meamng as ill the Code of Cnmmal Procedure, 1973 (Central Aot 2 of 1974)

21. Powe.r to delegate -The .Coffiffil~tOn may, by general or special order ill wnting, du:ect that any powers conferred or . duti<:S 1mposed on 1t: by or under thJ<> Act (except the power to make mves~l- gatwn or to report to the Government) may also be exercised or dlS- ~harged by such of the offi,cers, employees or agenc1es referred to in seetion 7, as may be specified m the order.

56

22 Bar to inquiries -No formal or open inquiry into any alleged ccmmis~Jon ot co.r.rupt1on by any publllc man 111 respect of whtch a petition has been p1 esented under sectiOn 8 shall be made at the mstance of the Government e1ther under the Comn11ss10ns of lnqu1ry Act, 1952 "'W (Central Act 60 of 1952) or by any other order or re~olut10n of the Govern- ,. ment, but nothmg herem contamed shall be construed as aftecting any nght or power ot any other petson or o.uthonty under the Code of Cnmmal Procedure, 1973 (Central Ad .. 2. of 1974) or under any other law for the •time bemg 111 force, or us affectmg the constitutiOn of or , . the contmuance of the functiOning of or exerctse of powers by, any committee or CommJSSion of lnquu y appomted before the commence- ment of th;s Act

23 Di~posal of deposit- The Commission shall at the end of the invest1gat.on make such order~ 111 rc<;pect of the sum deposJted by any pettt10ne1 under ~~ot10n 8 mcludmg order~ for the fo: feiture of the whole or any portiOn of 'iuch sum as havmg regard to the circumstances of' .. the cJse It thmks fit.

\

24 Pendency of case not to bar proceedings under this Act -The pendency of any civil or crimmal case m the H1gh Count or any court subordmate thereto m respect of any allegatiOn of corruptwn shall not' bar the scrutmy, mvest1gatwn or mqmry of or rnto ~hat alllegahon under ~ , .this Act, and no such scrutmy, mvesligation or mqUiry shall be deemed_, • to amount to contempt of such court.

25, lmentu:hwl insult, etc., to the Commissron.--{I) Whoever intentwnatly offers any msult, or causes any mterruptton, to the Com- miS~Ion whde they are conducting any mvestigation under this Act, sh8Jll be punishable with ~1mple unpnsonment for a ·term which may extend to two years, or with fine, or With both,

(2) Whoever, by words 'ipoken or mtended to be read, makes or publishes any statement or does any other act, wh1ch 1s calculated to bring the Comm1ss1on mto d1srepute, ~hall be punishable w1th stmple lmpnson- ment for a term which may extend to two years, or w1~h fine, or wlltb both.

(3) The provisions of sub-section (2) of section 199 of the Code of Cnmmal Procedure, 1973 (Central A.ct 2 of 1974), shall apply in .relation to an offence under sub-sectiOn (1) or sub-section (2) as they apply m Telat10n to an offence referred to tn sub-sectiOn (2) ot the satd sectiOn 199, subJect to the modtficatwn that no complamt m respect of such offence shall be anadc by the Public Prosecutor except w1th the prev1ous sanctiOn of the CommissiOn. '\,~

26. False allegations of corruption to be punishable.-( I) Whoever makes any allegation of corruptto!l against. a pubh~ man with m~ciou~ motive or witb intent to cause inJUry to hlDl knowmg that there 1s no

I

-~ just or lawful· ground for making such allegation, shal:l be punishable w1th m1pnsonment for a term which may extend to SIX months and with fine whL<:h may extent to Jtwo thousand rupees.

(2) No court :-.hall take cogmsance of any offence under sub- scx:tion (1) exoopt with the 'previous sanction of the Commission.

27. Power to make rules -(1) The Government may, by noti- fication m lt'he Gazette, make rules for carrying out the purposes of this • Act. ·

•.

(2) In particuUar, and without prejudice •to the generality of the foregomg power, such rules may provide for-

• ~a) the form m which pel1t'!Ons may be made under section 8;

(b) the conditiOns of service of the CommiSsiOners;

(c) ~he powers of civil court whtch may be vested in the Com- mission;

(d) ·the deposit, forfeiture, refund or disposal of sums refer.red to m section 8;

(e) any other matter which has to be, or may be, prescnbed under this Aot.

{3) Every rule made undet this Act shall be laid as soon as may be after it IS made before the Legislative Assembly while 1t IS sessiOn for a total penod of fourteen days which may be compnsed m one session or in 'two successive ses~wns, and If, before the expiry of ~h~ sessiOn m wh1ch it is so laid or the sessiOn Immediaotely followmg, the Legislative Assembly makes any modificatiOn m the mie or decides that tthe rule should not be made, the rule shall thereaf.ter have effect only m such modified form or be of no effect, as the case may be, so however that any such mod1ficat10n or annulment shaU be wllhout preJW1Jl-e to the vallidity of anythmg previously done unaer that rule

28. Power to remove difficulties.--(1) If any difficulty anses m giving effect to the prOVlSJOns of this Act, the Government may, by order, do anythmg not mcons1stent w~tJh such provisions ,.which appear to 'lihem to be necessaTy or expedient for the purpose of removmg the dlfficulty. · •

(2) No order under sub-section (1) shall be mad~ after thr expiraltion of a penod of two yeru:s from •the commencement oi this Act s•jS21SSI~IMC.

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17