Section 2(e) in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013
(e)"Lokayukta" means a person appointed as Lokayukta under Section 3 or an Up-Lokayukta performing duties of a Lokayukta under clause (a) of sub-section (2) of Section 5 or a person nominated to perform the duties of Lokayukta under clause (c) of sub-section (2) of Section 5 of the Act.
