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State of Bihar - Section

Section 44 in Bihar Lokayukta Act, 2011

44. Grants by State Government.

- The State Government may, after due appropriation made by the State Legislature by law in this behalf, make to the Lokayukta fund or such sums of money as are required to be paid for the salaries and allowances payable to the Chairperson and other Members and the administrative expenses, including the salaries and allowances and pension payable to or of officers and other employees of the Lokayukta.