(2)"allegation" in relation to a public servant means any affirmation that such public servant,-(a)has abused his position as such public servant to obtain any gain or favour to himself or to any other person or to cause undue harm or hardship to any other person;(b)was actuated in the discharge of his functions as such public servant by personal interest or improper or corrupt motives;(c)is guilty of corruption, favoritism, nepotism, or lack of integrity in his capacity as such public servant; or(d)has failed to act in accordance with the norms of integrity and conduct which ought to be followed by public servants of the class to which he belongs;
