Section 26(4) in The Karnataka Lokayukta Act, 1984
(4)Notwithstanding anything contained in this Act initially the staff of the Lokayukta shall consist of the posts of the Secretary and other Officers and employees of the Karnataka State Vigilance Commission constituted under the Karnataka State Vigilance Commission Rules, 1980 immediately before the commencement of this Act and appointments to the said posts are hereby made by the transfer of the Secretary and other officers and employees of the State Vigilance Commission holding corresponding posts. The salaries, allowances and other terms and conditions of services of the said Secretary, officers and other employees shall, until they are varied, be the same as to which they were entitled to immediately before the commencement of this Act.First Schedule[See section 3 (3)]I....................................... having been appointed as Lokayukta/Upalokayukta do swear in the name of God / solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favour, affection or ill-will.Second Schedule[See section 8 (i) (a)](a)Action taken for the purpose of investigating crimes relating to the security of the State.(b)Action taken in the exercise of powers in relation to determining whether a matter shall go to a court or not.(c)Action taken in matters which arise out of the terms of a contract governing purely commercial relations of the administration with customers or suppliers, except where the complainant alleges harassment or gross delay in meeting contractual obligations.(d)Action taken in respect of appointments, removals, pay, discipline, superannuation or other matters relating to conditions of service of public servants but not including action relating to claims for pension, gratuity, provident fund or to any claims which arise on retirement, removal or termination of service.(e)Grant of honours and awards.NotificationsBangalore, dated 15th January, 1986 [No. DPAR 24 KLU 85 (I)]. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Lokayukta Act, 1984 (Karnataka Act 4 of 1985) the Government of Karnataka here by appoints the fifteenth Day of January 1986 as the date on which the said Act shall come into force.No.DPAR 147 SLU 2010(P), Bangalore, Dated:2nd August, 2010. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Lokayuktha (Amendment) Act, 2010 (Karnataka Act No. 25 of 2010) the Government of Karnataka hereby appoints the 23rd July 2010, as the date on which the said Act shall come into force.Personal and Administrative Reforms Secretariat NotificationNo.DPAR 112 SLU 2015(P), Bangaluru, Dated: 25.08.2015. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Lokayuktha (Amendment) Act, 2015 (Karnataka Act No. 35 of 2015) the Government of Karnataka hereby appoints that all provisions of the said Act Shall come in to force with immediate effect.
