Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 27] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(b) in Kerala Lok Ayukta Act, 1999

(b)"allegation", in relation to a public servant, means any affirmation that such public servant, -
(i)Has abused his position as such public servant to obtain any gain of favour to himself or to any other person or to cause under harm or hardship to any other person;
(ii)Was actuated in the discharge of his functions as such public servant by personal interest or improper or corrupt motives; or
(iii)Is guilty of corruption, favouritism, nepotism or lack of integrity in his capacity as such public servant,