ANDHRA PRADESH LOKAYUKTA AND UPA-LOKAYUKTA (COMPETENT AUTHORITY) RULES, 1984

[13 March 1984]

[1][G.O.Ms. No. 159, General Administration (SC-D.), dt. 13-3-1984]

In exercise of the powers conferred by Section 20 read with sub-clause (ili) of Clause (c) of Section 2 of the Andhra Pradesh Lokayukta and Upa- Lokayukta Act, 1983 (Act No. 11 of 1983), the Governor of Andhra Pradesh hereby makes the following rules relating to Competent Authority in respect of other Public Servants for the purpose of the said sub-clause (ili).

Rule - 1. Short title, commencement and application.

(1)     These rules may be called the Andhra Pradesh Lokayukta and Upa-Lokayukta (Competent Authority) Rules, 1984.

 

(2)     They shall come into force at once.

 

(3)     They shall apply to all public servants other than a Minister, Chief Secretary or Secretary, a Member of either House of the State Legislature specified in sub-clauses (i) and (ii) of Clause (c) of Section 2 read with Clause (iv) of sub-section (1) of Section 7 of the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983.

Rule - 2. Definitions.

(1)     In these rules, unless the context otherwise requires,?

 

(i)       ?Act? means the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 (Act No. 11 of 1983);

 

(ii)      ?Section? means a section of the Act.

 

(2)     Words and expressions used in these rules but not defined herein shall have the same meaning as are assigned to them under the Act,

Rule - 3. Competent Authority.

The following shall be the competent authority in relation to the public servants specified in sub-clause (iii) of Clause (c) of Section 2.?

Competent Authority
(a) Officers All India Service Officers Andhra Pradesh Administrative Service Officers and Heads of Deptts., including Chief Engineers. All other Officers.	Chief Minister Chief Minister Appointing Authority
(b) Chairman, Zilla Parishad	Chief Minister
(c) Mayor of Municipal Corporation	Chief Minister
(d) Chairman/President and Managing Director who is also a Director [not belonging to (a) above]	Chief Minister
(e) Vice-Chancellor	Chancellor
(f) Registrar of University	Vice-Chancellor
(g) President, Panchayat Samithi	Minister-in-charge
(h) Chairman, Municipal Council (Ist Grade and above)	Minister-in-charge
(i) Director in a Governing Body falling under Section 2(ki(v)	Minister-in-charge

 

NOTIFICATION UNDER A.P. LOKAYUKTA AND UPALOKAYUKTA ACT, 1983

[2][G.O.Ms.No, 158, General Administration (SCD), dt. 13.3.1984]

In exercise of the powers conferred by Clause (iv) of sub-section (1) of Section 7 of the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 (Act No. 11 of 1983), the Governor of Andhra Pradesh, after consultation with the Lokayukta, hereby notifies the following classes of public servants for the purposes of the said Clause (iv), namely:?

(a)      Officers: ?

Indian Administrative Service Officers belonging to Selection Grade and above and all District Collectors.

Indian Police Service Officers of the rank of Deputy Inspector General of Police and above.

Indian Forest Service Officers of the rank of Conservator of Forest and above.

All Chief Engineers.

(b)      [3]Chairmen Zilla Parishads.