- In this Act, unless the context otherwise requires -(a)"competent authority" in relation to a complaint against a public man means the Governor;(b)"complaint" means a complaint alleging that a public man has, while holding any of the offices referred to in clause (k) committed misconduct;(c)"Complaint against a legislator" means a complaint alleging misconduct by a person who, at the time of the alleged commission of such misconduct was a Member of the Legislative Assembly of the State;(d)"corruption" includes anything made punishable under Chapter IX of the Indian Penal Code, 1860 or under the Prevention of Corruption Act, 1988;(e)"Governor" means the Governor of the State of Punjab;(f)"High Court" means the High Court of Punjab and Haryana;(g)[ "Lokpal" means a person appointed as such under section 4 of this Act] [Substituted vide Act No. 1 of 1998.].(h)"Minister" means a member of the Council of Ministers by whatever name called, for the State of Punjab, that is to say the Chief Minister, a Minister, Minister of State, Deputy Minister, Chief Parliamentary Secretary and Parliamentary Secretary;(i)"Misconduct" means misconduct (whether committed before or after the commencement of this Act or within or outside India) of the nature specified in Section 3;(j)"Prescribed" means prescribed by rule made under this Act;(k)"Public man" means a person who holds or has held the office of :-(i)a Minister;(ii)a Member of the Legislative Assembly of the State;(iii)the Chairman and a Member of a Board constituted by or under the State or Central Act or otherwise;(iv)the Chairman of any Government company within the meaning of section 617 of the Companies Act, 1956, in which not less than fifty one per cent of the paid-up share capital is held by the State Government or any company which is subsidiary of a company in which not less than fifty one per cent of the paid-up share capital is held by the State Government;(v)the Chairman and a Member of any non-statutory Committee nominated by the State Government.(l)"Public servant" shall have to same meaning as in Section 21 of the Indian Penal Code, 1860.
