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State of Bihar - Section

Section 15 in Bihar Lokayukta Act, 2011

15. Expenses of Lokayukta to be charged on Consolidated Fund of State.

- The expenses of the Lokayukta, including all salaries, allowances and pensions payable to or in respect of the Chairperson, Members or Secretary or other officers or staff of the Lokayukta, shall be charged on the Consolidated Fund of the State and any fees or other moneys taken by the Lokayukta shall form part of that Fund.