BIHAR LOKAYUKTA (AMENDMENT) ACT 1976

Preamble - BIHAR LOKAYUKTA (AMENDMENT) ACT 1976

THE BIHAR LOKAYUKTA (AMENDMENT) ACT 1976

[Act No. 14 of 1977]

PREAMBLE

An act to amend the bihar lokayukta act, 1978

Be it enacted by the legislature of the State of Bihar in the twenty-seventh year of the Republic of India as follows:-

Section 1 - Short title commencement

(i)       This Act may be called the Bihar Lokayukta (Amendment) Act, 1976.

(ii)        It shall come into force at once.

Section 2 - Amendment of section 2 of Bihar Act VI of 1974

In section 2 of the Bihar Lokayukta Act 1973 Act. VI of 1974) (hereinafter referred to as the said Act)-

(i)       after sub-clause (iii) of clause (j) the following sub-clause shall be added namely:-

"(iv) Every' head or his Deputy, by whatever designation he may be known, of the local authority, the Corporation, the Government company or a registered society referred to in sub-clause (Hi) or any other institution or authority subsidised by the State Government ."and

(ii)      for sub-clause (ii) of clause (k) the following sub-clause shall be substituted, namely:-

"(ii)  A Secretary or a Special Secretary of an Additional Secretary in the Governor's Secretariat or the Chief Minister's Secretariat".

Section 3 - Amendment of section 10 of Bihar Act VI of 1974

After sub-section (4) of section 10 of the said Act the following subsection shall be inserted, namely:-

"(4,4) The Lokayukta shall not proceed with any investigation, under this Act where the Supreme Court or the High Court issues any direction, order or writ under Article 32 or Article 226 of the Constitution of India in respect of the matter mentioned in the complaint under investigation."

Section 4 - Amendment of section 21 of Bihar Act VI of 1974

After clause (e) of section 21 of the said Act, the following clause shall be added, namely:-

"(f)  the Chairman or a Member of the university Service Commission, patna.