Section 2(1)(c) in The Lokpal And Lokayuktas Act, 2013

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Union of India - Subsection

Section 2(1)(c) in The Lokpal And Lokayuktas Act, 2013

(c)"competent authority", in relation to—

(i)the Prime Minister, means the House of the People;

(A)in the case of a member of the Council of States, the Chairman of the Council; and

(B)in the case of a member of the House of the People, the Speaker of the House;

(iv)an officer in the Ministry or Department of the Central Government, means the Minister in charge of the Ministry or Department under which the officer is serving;

(v)a chairperson or members of any body or Board or corporation or authority or company or society or autonomous body (by whatever name called) established or constituted under any Act of Parliament or wholly or partly financed by the Central Government or controlled by it, means the Minister in charge of the administrative Ministry of such body or Board or corporation or authority or company or society or autonomous body;

(vi)an officer of any body or Board or corporation or authority or company or society or autonomous body (by whatever name called) established or constituted under any Act of Parliament or wholly or partly financed by the Central Government or controlled by it, means the head of such body or Board or corporation or authority or company or society or autonomous body;

(vii)in any other case not falling under sub-clauses (i) to (vi) above, means such Department or authority as the Central Government may, by notification, specify:

(ii)a member of the Council of Ministers, means the Prime Minister;

(iii)a member of Parliament other than a Minister, means—

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Union of India - Subsection

Section 2(1)(c) in The Lokpal And Lokayuktas Act, 2013