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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2)(i) in Gujarat Lokayukta Aayog Act, 2013

(i)Where, after conclusion of an investigation or an inquiry, the Lokayukta Aayog is satisfied that the complaint involving an allegation against a public functionary falling under sub-clause (b) of clause (10) of section 2 is substantiated and arrives at a finding that the public functionary concerned should be proceeded against under the relevant Disciplinary and Appeal Rules as may be applicable, the Lokayukta Aayog shall make a declaration to that effect in its report.