In
exercise of the powers conferred by sub-section (1) of Section 17 read with
sub-section (6) of section 4 of the ChattisgarhLokAayogAdhiniyam, 2002 (No. 30
of 2002) the Government of Chhattisgarh hereby makes the following rules
regulating such conditions of service of the PramukhLokayukt and Lokayukt as
are not provided for in section 4 and/or in Second Schedule to the
ChattisgarhLokAayogAdhiniyam, 2002 (No. 30 of 2002): (1) These Rules may be called the Chhattisgarh pramukhLokayukta and
Lokayukta (Conditions of Service) Rules, 2008. (2) They shall come into force from the date of their Publication in the
Official Gazette. In these rules, unless the
context otherwise requires, (a) "Adhiniyam" means the Chhattisgarh LokAayogAdhiniyam, 2002
(No. 30 of 2002); (b) "Lokayog" means the LokAayog as defined in clause (f) of
section 2 of the Adhiniyam; (c) "PramukhLokayukta" and "Lokayukta" shall mean the
PramukhLokayukta and Lokayukta, as the case may be, appointed by the Governor
in the manner provided in sub-section (5) of section 3 of the Adhiniyam. The Headquarters of the.
PramukhLokayukt and Lokayukt shall be at Raipur: Provided that the State
Government may fix the Headquarters of the PramukhLokayukt; and/or of the
Lokayukt at any other place in addition to or in lieu of the Headquarters at
Raipur. The hours of work and holiday
for the LokAayog and its office shall be such as may be declared by the
PramukhLokayukt from time to time; but save as otherwise declared by the
PramukhLokayukt, LokAayog and its office shall observe the same public holidays
as are observed by the Government of Chhattisgarh and such local holidays as
are declared by the local competent authorities from time to time. Other Conditions of service
including allowances, gratuity and pension, as are not provided for in section
4 and/or in the Second Schedule to the Adhiniyam, in the case of
PramukhLokayukt shall by such as are provided for in the High Court Judges
(Salaries and Conditions of Service) Act, 1954 (hereinafter referred to as the
Act of 1954) as amended from time to time and the High Court Judges Rules,
1956, including travelling allowances and other Rules, framed under the Act of
1954 and as amended from time to time; or as provided for in the Supreme Court
Judges (Salaries and Conditions of Service) Act, 1958 (hereinafter referred to
as the Act of 1958) as amended from time to time and the Supreme Court Judges
Rules, including travelling allowances and other Rules, framed under the Act of
1958 and as amended from time to time; as the case may be and in the case of
Lokayukta shall be such as admissible to a Secretary to the Government of India
or to the Chief Secretary to the Government of Chhattisgarh from time to time;
as the case may be. Ordinary place of Residence of
the PramukhLokayukt or the Lokayukt shall be the place where he permanently
resided at the time of his taking oath of office; or any other place as may be
changed and notified, at least, 3 months before the date of his retirement. (1) After retirement, the PramukhLokayukt and the members of his family
shall be entitled to the same facilities for medical treatment and for
accommodation in Government Hospitals as are given from time to time by the
State Government to a retired Chief Justice or a retired Judge of the High
Court of Chhattisgarh, as the case may be. (2) After retirement, Lokayukta and the members of his family shall be
entitled to the same facility for medical treatment and for accommodation in
Government hospitals as are given from time to time to a retired Secretary to
the Government of India or to the Chief Secretary to the Government of
Chhattisgarh, as the case may be. After retirement, the
PramukhLokayukt shall also be entitled to a Secretary and such number of
attendants as are given from time to time to a retired Chief Justice or a
retired Judge of the High Court of Chhattisgarh, as the case may be. In
addition to this, he shall also be entitled to such other post retirement
benefits as may be given from time to time to a retired Chief Justice or a
retired Judge of the High Court of Chattisgarh, as the case may be. If any question arises about
the interpretation of any provision of these Rules, the same shall be referred
to the Governor, whose decision thereon shall be final.THE CHHATTISGARH
PRAMUKH LOKAYUKTA AND LOKAYUKTA (CONDITIONS OF SERVICE) RULES, 2008
PREAMBLE