Bihar Lokayukta (Amendment) Act, 2022

[02 of 2023]

[02nd January 2023]

AN ACT to amend the Bihar Lokayukta Act, 2011 (Bihar Act 22, 2011) (as amended time to time)

Preamble :-

WHEREAS, In the section-4(1) (d) of Bihar Lokayukta Act, 2011, "Immediate surviving outgoing Lokayukta" has been made the Member of the Selection Committee for the Selection of the Chairman and Members of Lokayukta ;

AND WHEREAS, for more clarification of the section-4(1)(d) of the said Act is appropriate and amendment in aforesaid Act is required for this ;

NOW THEREFORE, be it enacted by the legislature of the State of Bihar in the Seventy third year of Republic of India as follows :-

Section - 1. Short title, extent and commencement

(1)     This Act may be called "The Bihar Lokayukta (amendment) Act, 2022".

(2)     It shall extend to the whole of the State of Bihar

(3)     It shall come in to force from the date of its publication in the official gazette.

Section - 2. Amendment in Section-4(1)(d) of Bihar Lokayukta Act, 2011 (Bihar Act 22, 2011)

The words "Immediate surviving outgoing Lokayukta" referred in Section4(1)(d) of Bihar Lokayukta Act, 2011 shall be substituted by the words "Immediately preceding Surviving Chairperson "