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State of Tamilnadu - Section

Section 28 in Tamil Nadu Lokayukta Act, 2018

28. Power to delegate.

- The Lokayukta may, by general or special order in writing, and subject to such conditions and limitations as may be specified therein, direct that any administrative or financial power conferred on it may also be exercised or discharged by such of its members or officers or employees as may be specified in the order.CHAPTER - VIII. Complaints Against Chairperson, Members and Officials of Lokayukta.