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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(c) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(c)[ where the office of the Lokayukta becomes vacant or where he is unable to perform the duties of his office and there is no Up-Lokayukta, by a Judge of the High Court of Judicature for Rajasthan nominated by the Chief Justice of that High Court on a request of the Governor:] [Added by Rajasthan Act No. 12 of 1978 published in Rajasthan Gazette Part IV-A, dated 28-10-1978.]