(3)Notwithstanding anything contained in this Act, misally the staff of the Lok Ayukta shall also consist of the Secretary and other officers and employees of the Kerala Public Men's Inquiry Commission constituted under the Kerala Public Men's Corruption (Investigation and Inquiries) Act, 1987 (24 of 1998), as if they were appointed under the provisions of this Act and they shall, till their services are duly terminated or reverted to the parent department, if on deputation, be entitled to the same salary, allowances and other terms and conditions of services as are entitled to them immediately before the commencement of this Act, until they are varied in accordance with the provisions of this Act.First Schedule[See section 3 (4)]I...............have been appointed as Lok Ayukta/Upa-Lok Ayukta do swear it the name of God/Solemnly affirm that I will bear true faith and allegiance to the Constitution of India, as by law established and I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favour, affection or ill-will.Second Schedule[See section 8 (i) (a)](a)Action taken for the purpose of investigating crime relating to the security of the State.(b)Action taken in the exercise of powers in relation to determining whether a matter shall go to a court or not.(c)Administrative action taken in matters which arise out of the terms of a contract governing purely commercial relations of the administration with customers or suppliers except where the complainant alleges harassment or gross delay in meeting contractual obligation.(d)Action taken in respect of appointment, removal, pay, discipline, superannuation or other matters relating to conditions of service of public servants but, not including actions relating to claims for pension, gratuity, provident fund or to any claims which arises on retirement, removal or termination of service.(e)Grant of honours and awards.
