Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 17 in The Punjab Lokpal Act, 1996 17. Expenditure on Lokpal to be charged on the Consolidated Fund of the State. - The salaries, allowances and pensions payable to, or in respect of, Lokpal and other functionaries shall be expenditure charged on the Consolidated Fund of the State.
