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 1] [Section 2(2)] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(2)(d) in The Karnataka Lokayukta Act, 1984 (d)has failed to act in accordance with the norms of integrity and conduct which ought to be followed by public servants of the class to which he belongs;