Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(12) in Tripura Lokayukta Act, 2008

(12)"public functionary" means a person who is
(i)the Chief Minister or a Minister;
(ii)a Member of the State Legislative Assembly;
(iii any other person holding an office or post consequent upon an election held under the Tripura Municipal Act, 1994 and the Tripura Panchayats Act. 1995.