RAJASTHAN LOKAYUKTA AND
UP-LOKAYUKTAS (AMENDMENT) ACT, 2019
Preamble - RAJASTHAN LOKAYUKTA AND
UP-LOKAYUKTAS (AMENDMENT) ACT, 2019
THE RAJASTHAN LOKAYUKTA AND UP-LOKAYUKTAS
(AMENDMENT) ACT, 2019
[Act No. 13 of 2019]
[17th July, 2019]
PREAMBLE
An Act further to amend the Rajasthan Lokayukta and
Up-Lokayuktas Act, 1973.
Be it
enacted by the Rajasthan State Legislature in the Seventieth Year of the
Republic of India, as follows:-
Section 1 - Short title and commencement
(1)
This Act may be called the Rajasthan
Lokayukta and Up-Lokayuktas (Amendment) Act, 2019.
(2)
It shall be deemed to have come into force on
and from 6th March, 2019.
Section 2 - Amendment of section 5, Rajasthan Act No. 9 of 1973
In
sub-section (1) of section 5 of the Rajasthan Lokayukta and Up-Lokayuktas Act,
1973 (Act No. 9 of 1973), hereinafter referred to as the principal Act,-
(i)
for the existing expression "eight
years" , the expression "five years" shall be substituted;
(ii)
for the existing clause (aa) of the proviso,
the following clause shall be substituted, namely:-
"(aa) the Lokayukta holding office at the
commencement of the Rajasthan Lokayukta and Up-Lokayuktas (Amendment)
Ordinance, 2019 (Ordinance No. 2 of 2019) shall be deemed to have demitted that
office with effect from such commencement;"; and
(iii)
the existing clause (aaa) of the proviso
shall be deleted.
Section 3 - Repeal and savings
(1)
The Rajasthan Lokayukta and Up-Lokayuktas
(Amendment) Ordinance, 2019 (Ordinance No. 2 of 2019) is hereby repealed.
(2)
Notwithstanding such repeal, all things done,
actions taken or orders made under the principal Act as amended by the said
Ordinance shall be deemed to have been done, taken or made under the principal
Act as amended by this Act.