The Orissa Lokpal and Lokayuktas (Competent Authority) Rules, 1984
Published vide Notification No. 28438/Gen. dated 31st December, 1984, Orissa Gazette Extraordinary No. 83/21.1.1985
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Notification No. 28438/Gen. dated 31st December, 1984. - In exercise of the powers conferred by Section 19 of the Orissa Lokpal and Lokayuktas Act, 1970 (Orissa Act I of 1971), the State Government do hereby make the following rules, namely :
- Short title and commencement.- (1) These rules may be called the Orissa Lokpal and Lokayuktas (Competent Authority) Rules, 1984.
(2) They shall come into force on the date of their publication in the Official Gazette.
- Definitions.- (1) In these rules, unless the context otherwise requires-
(a) "Act" means the Orissa Lokpal and Lokayuktas Act, 1970;
(b) "Department" means a Department of the Government;
(c) "section" means a section of the Act;
(d) "Government" means the Government of Orissa.
(2) All other words and expressions used but not defined in these rules shall have the same meanings respectively assigned to them in the Act.
- Competent authority.- The authority for the purpose required to be prescribed under Sub-clause (ii) of Clause (c) of Section 2 shall be as follows:
| (a) | In respect of All India Service Officers and Officers of the rank of Additional Secretary and above | The Chief Minister. |
| (b) | For all other Class I Officers | Minister of the concerned Department. |
| (c) | For Class II Gazetted Officers | Minister in-charge of the concerned Department. |
| (d) | For non-Gazetted and specially Gazetted Officer | Ditto |
| (e) | Public servants belonging to non-official categories | Ditto |
