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

State of Jharkhand - Subsection

Section 2(c) in Jharkhand Lokayukta Act, 2001

(c)"Competent authority" in relation to a public servant means-
(i)In the case of Ministers or a Secretary: - The Chief Minister or during the period of operation of any proclamation issued under Article 356 of the Constitution, the Governor;
(ii)In the case of any other public servant:- Such a authority as may be prescribed;