In exercise of the powers conferred by
Section 20 of the Delhi Lokayukta and Uplokayukta act, 1995 (Delhi Act 01 of
1996), the Lt. Governor of the National Capital Territory of Delhi, hereby
makes the following rules to amend the Delhi Lokayukta and Uplokayukta
(Conditions of Service) Rules, 1998, namely:-- (1)
These
rules may be called the Delhi Lokayukta and Uplokayukta (Conditions of Service)
(Amendment) Rules, 2010. (2)
They
that be deemed to have come two force on the 1st day of January, 2006. (1)
In
the Delhi Lokayukta and Uplokayukta (Conditions of Service) Rules, 1998, in
rule 13 for sub-rule (2), the following sub-rule shall substituted, namely:-- "(2) (a) Where the Lokayukta does not avail himself
of the use of an official residence, he shall be paid every month an allowance
as house rent allowance at the name rate as is payable to the Chief Justice of
a High Court or ratable value of his own house or the rent paid by him
whichever is the least in lieu thereof, (b) Where the Uplokayukta does not avail
himself of the of official residence, he shall be paid every month an allowance
as house rent allowance at the same rate as is payable to the officers of the
post previously held by him or ratable value of his own house or the real paid
by him whichever is the least in lieu thereof."DELHI
LOKAYUKTA AND UPLOKAYUKTA (CONDITIONS OF SERVICE) (AMENDMENT) RULES, 2010
PREAMBLE