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State of Tripura - Section

Section 2 in Tripura Lokayukta Act, 2008

2. Definitions.

- In this Act, unless the context otherwise requires,
(1)"action" means action taken by a public functionary in the discharge or purported discharge of his public function;
(2)"Chief Minister" means the Chief Minister of the Government of Tripura.
(3)"competent authority" , in relation to a public functionary, means,
(i)in the case of the Chief Minister, the State Legislative Assembly.
(ii)in the case of a Minister, the Chief Minister:
Provided that during the period of operation of any proclamation issued under article 356 of the Constitution of India, the Governor;
(iii)in the case of a Member of the State Legislative Assembly, the Speaker of the State Legislative Assembly.
Explanation. - The Speaker of the Legislative Assembly shall act in consultation with the Chief Minister and the Leader of the Opposition in the State Legislative Assembly;
(iv) in the case of Pradhan, the Upa-Pradhan andthe members of the Gram Panchayat, the Chairman, the 1Vice-Chairman and the members of the Panchayat Samiti Sabhadhipati of the Zilla Parishad of the concerned District;
(v) in the case of Sabhadhipati, the SahakariSabhadhipati and the members of the Zilla Parishad Minister-in-charge, Panchayat Department. Government of Tripura.
(vi) in the case of the Councillors,Chairperson. Vice- Chairperson, members of the Nagar PanchayatCommittee and the Chairperson, the Vice- Chairperson-in- Council,the Mayor, the Deputy Mayor, the members of Mayor-in-Council andCommissioner of the Nagar Panchayats, Municipality or theMunicipal Corporation, as the case may be. Minister-in-charge, Department of Urban Development, Governmentof Tripura
(4)"complaint" , in relation to a public functionary, means an allegation made in writing by any person that such public functionary, in discharge or purported discharge of his public function has been guilty of corrupt practice;.
(5)"corrupt practice" means that the public functionary in any of his action has been guilty of wilful lack of financial integrity and/or wilful abuse of power for personal gain ;
(6)"Governor" means the Governor of the State of Tripura ;
(7)"grievance" means a claim by a person that he sustained injustice or undue hardship in consequence of the wilful failure to perform duties duly assigned to a public functionary;
(8)"Lokayukta" means the person appointed as such under section 3;
(9)"Minister" means a Minister of the Government of Tripura, and includes a Deputy Chief Minister, a Minister, a Minister of State, a Deputy Minister;
(10)"notification" means a notification published in the Official Gazette:
(11)"prescribed" means prescribed by rules made under this Bill;
(12)"public functionary" means a person who is
(i)the Chief Minister or a Minister;
(ii)a Member of the State Legislative Assembly;
(iii any other person holding an office or post consequent upon an election held under the Tripura Municipal Act, 1994 and the Tripura Panchayats Act. 1995.