Rajasthan Government Servants Inquiries (Evidence of Corruption) Act, 1971

Rajasthan Government Servants Inquiries (Evidence of Corruption) Act, 1971 1. Short title. 2. Definition. 3. presumption of misconduct.

Rajasthan Government Servants Inquiries (Evidence of Corruption) Act, 1971

(Act No. 11 of 1971)

RJ90

(Received the assent of the President on the 30th day of May, 1971)

An Act to make better provision for dealing with Corruption among Government servants.

Be it enacted by the Rajasthan State Legislature in the Twenty-second Year of the Republic of India as follows.-

1. Short title.- This Act may be called the Rajasthan Government Servants Inquiries (Evidence of Corruption) Act, 1971.
2. Definition.- In this Act unless the context otherwise requires, "Government Servant" means a person, appointed to any public service or post in connection with the affairs of the State of Rajasthan, whose conditions of service the State Legislature is competent to regulate.
3. presumption of misconduct.- If in an inquiry held against a Government servant for corruption, it is proved that the Government servant or any person on his behalf is in possession, or has, at any time during the period of office of such servant, been in possession, for which such servant cannot satisfactorily account, of pecuniary resources or property disproportionate to his known sources of income, then on such proof the Inquiry Officer and any other authority concerned shall presume. unless the contrary is proved, that such servant is guilty of misconduct.