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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(1)(d) in Mizoram Lokayukta Act, 2014

(d)"Competent authority", in relation to -
(i)the Chief Minister, means the Governor of Mizoram;
(ii)a member of the Council of Ministers and Parliamentary Secretaries means the Chief Minister;
(iii)a member of State Legislature other than a Minister means the Speaker;
(iv)an officer in the Department of the State Government means the Minister in charge of the Department under which such Officer is serving;
(v)a chairperson or members of any body, or Board or corporation or authority or company or society or autonomous body (by whatever name called) established or constituted under an Act of Parliament or of a State Legislature or wholly or partly financed by the Government of Mizoram or controlled by it, means the Minister in charge of the administrative Department of such body, or Board or corporation or authority or company or society or autonomous body;
(vi)an officer of any body or Board or corporation or authority or company or society or autonomous body (by whatever name called) established or constituted under an Act of Parliament or of a State Legislature or wholly or partly financed by the State Government or controlled by it, means the head of such body or Board or corporation or authority or company or society or autonomous body;