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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(4) in Kerala Lok Ayukta Act, 1999

(4)The officers and other employees referred to in sub-section (1) shall be under the administrative and disciplinary control of the Lok Ayukta:Provided that when the Lok Ayukta is unable to discharge his functions owing to absence, illness or any other cause, the senior among the Upa-Lok Ayuktas may discharge the functions of the Lok Ayukta under this sub-section.