(2)"allegation" in relation to a public functionary and with reference to any specific action taken by him means any affirmation that such public functionary in his capacity as a public functionary-(i)is guilty of corruption, or lack of integrity; or(ii)was actuated in the discharge of his functions by personal interest or corrupt motives; or(iii)has abused his position to obtain any gain or favour to himself or to any other person;
