Tripura act 4 of 2021 : The Tripura Lokayukta (Fourth Amendment) Act, 2021

No.1075 Regi i st t ered No . . N .^{. E}. .930. .

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Q,-. ;.'L._.;- RE?3JR% G§Z§?T§ awmarnﬁ Published by Authority EXTRA.AOORDINARY I T S SSUE E Aga r fta l la , ,We e dnesday, June 9 , ,2 2 0 0 21 A . .D . . , , Jya i ish t th a a19 , , 194 3^{3 S}. .E. . PART--Ill-- Acts of Tripura Legislature. GOVERNMENTT OF'TRIPURA

LAWD D E E P P ARTMENT

SECRETTAARRIAIATT, , AGARTALA

No0. F^r.. 8 (1) )^LL^awW^l/ I L 'e e g g -U -I/ 2 2 0 0 2 2 ¹( (P ) ) Dat t ed, , Agar r t t al l a, , t the 15t t h Ma y y , r20 2 2 1 t N I{OTIFICATION The folilowing Act of the Tripura Legislative Assembllyy received the assen t t of ^the

Governorr 0of 'Tripura on the 7 m b o f fW M a y y , ,2A 02 2 1 I a n n d dis hereby published forG G e e n n e e r r a a l lm info n rm n a r t i ion s .

' I I % ( Soﬁa udhurl) Deputy Sec etary, Law Governmentt of Tripura

Tripura ^Gazet^tt^te,^,^Ext^tr^raor^rdi^inar^ryI^Is^ss^su^ue^e,^,JJuunnee 99,, 2²0^O2²1^IAA.' D^D.^'TRIPURA ACT N 0 o. 4 OF 2 6 021 TT H IE ' T T RT I PU R fiA L L O oT K ( A A Y Y K u F K K E T A A {^{SF^GO^TU^TR^I*TTH^IA AT M v E TT N ! D {D M M E E N HT T } ) AACCT' 2,fr2I T, 2021 AN

ACT

Furt h |w e rt t o o a a m m e e n n d.t t heT T ri i pural' L o o k k a a g y u u k k t t :aAct" , 2 2 o 0 a 0 8. WHIIEREEAS,, IItt iis e^ex^xp^pe^ed^diⁱe^enⁿt^tttoo a^anme e n n d d " " T T h h e e T T r r i i p p u u r r a a L^Lo^okk^aa^yy^uu^kk^tt^aa Act, 2 Z00 8 g {hereinafter r r e ef f e e r r r r e e d d t t o o a^as^st t h h e e ' 'P P r r i i n n c c i i p p a a l l A A c ctuThe t' } ) b b y y iⁱn^ncc^oo^rr porating p p r ro o v v i i s s i i o o n n i i n n "The T Tr r i i p p u u r r a a L Lo o k k a a y y u u k k t t a a A A c c t t , , 2 2 0 0 0 0 8 8 " " i i n n pteorrmatsin ogf

an enabling terms of iﬁc i f f e or r a ap p p p o o i i n n t t me e n n t t o of f L L o ak k a a y y u u k k t t a a , , T 'lr r i i p p u u r r a a i i n n p pu u blic interest;quali-fi:ation blic interest; BE it ^enac^ct^te^ed^dbbyy tthhee T^Tr^riⁱp^pu^ur^ra^aL^Le^eg^g ^theiⁱs^sl^la^ati^tv^ive^eA^As^ss^se^em^mb^bly^lyiinn the

Se v v e e n n ty t - y S _ e S co e ﬂ c n o d l y d e y a e r a o -o i

f t t h lr e eRep u u b b li l c icofl I n n d d i i .aa a sfo fo ll ] o 1o w w s s :- :-

1 t. . ^Sh tort ttilttlle a^anⁿé^*'c^ce^ormⁿm^'flle^en^ac^oe^em^tr'e^en^gt^t:^I(1 1 ) ) Thisis Acct t maayy bbee c c a a ll l e le d d ' ' T T h h e e TTrriippuurara L L o o k k a a y y u u k k ta ta ( { F F o o u u r r t t h h Aimmeennddment) Ac t t , , 2 2 0 Q 2 2 1 t " ' ; ; (2 i2 )

l itf ^shal^ll^tc^co^om^file^eiinnttoo f^fo^orr^*ce e^*rn^Ltthliee d^da^at^te^ecoff iittss ppuubblliiccaattian in ^the" ien kl the

oﬁfiiciail ^gazet^tt^te.^.2. .E- li2 "zzdmenl: of Seetiea 3 sf the Pa-ineigaai act :

be Ssub-Ssecttiionn { 2 2 }

t coff s s e e c c t t i i o o n n 33 ccff tthhee P P r r i i n n c c i i p p a a l

l AAcctt s s h h a a ll ll be substituted -*/ith f f e cl l l l o e w vi l i n a g g n^naa^:m^nee^l5ly^r:^:"{2} A persen shaft net be qualified fer appointment as Lokayukta unless is a retired Judge of Ccuzt or is qualiied '=:c be a -Judge

st^"m^'

e E⁷r^'ngh Ccﬁart^'

or has¹⁷seen -C1"-l8.l_^"1³£1€@^T'l

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Tripura ^Gazet^tt^te, , Extraordinary Iss u tle, June

9,. 202 1 r ^A.^.^D.8. Sege*& and Savings:

{ t 1 l } l T ?he T z^rii pura ^Ls^ok^ka^ay^yu^uk^kta^ta{Fe { u F rt c hA u m r e t n h d 3ner1^e1t^*)^t~^{} O}r^rdii^inamⁿz^ce^*r, 2^,56²2⁶,^'iis hereby repea i led. {2} Notwithstanding such regeel, Ema v E i

?W dancer any action taken under saidO rdinance , shal1;.h,be§;e=dt' eje 11s€^e£^d¥t^te^sa^,;^havy^es:^,' b b"e e (-3 e 15 n 1

d g^ong^eg o r r t^ta^ak^ke^enⁿunder the COI'I'CSj3()I1C1;i1'_1g-]QI'OV'iSI:0I1S of this Act. Ssd/-

( S so O P P A A N N CHAUIIDHURII))

' Deputy Serecttrryy, Law

G0o-vve-ernmmeento0f'Trriipura*"

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