- Notwithstanding such repeal anything done or any action taken in exercise of the powers conferred by or under the said Ordinance, shall be deemed to have been done or taken in the exercise of powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action taken.The First Schedule[See Section 3(2)]I,.......................... having been appointed Lokayukta do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favour, affection or ill-will.The Second Schedule[See Section 5(3)]There shall be paid to the Lokayukta in respect of time spent on actual service, salary at the rate of Rs. 9,000 (Rupees nine thousand) per month:Provided that if the Lokayukta at the time of his appointment is in receipt of a pension (other than a disability or wound pension) in respect of any previous service under the Government of India or any of its predecessor Governments or under the Government of a State or any of its predecessor Government, his salary in respect of service as the Lokayukta shall be reduced-(a)By the amount of that pension; and(b)if he has, before such appointment, received in lieu of a portion of the pension due to him in respect of such previous service the commuted value thereof, by the amount of that portion of the pension; and(c)If he has before such appointment, received a retirement gratuity in respect of such previous service, by the pension equivalent of that gratuity.The Third Schedule[See Section 8(1)(a)](a)Action taken under the Extradition Act, 1962 (Act n0 34 of 1962) or the Foreigners Act, 1946 (Act n0 31 of 1946).(b)Action taken for the purpose of investigating crime or protecting the security of the state including action taken with respect to passports and travel documents.(c)Action taken in the exercise of powers in relation to determining whether a matter shall go to a court of not.(d)Action taken matter in which arise out of the terms of a contract governing purely commercial relations of the administration with customers or suppliers, except where the complainant alleges harassment or gross delay in meeting contractual obligations.(e)Action taken in respect of appointments, removals, pay, discipline, superannuation or other matters relating to conditions of service of public servants but not including action relating to claims for pension, gratuity, provident fund or to any claim which arise on retirement, removal or termination of service and such other action involving allegation of corruption in respect of appointments not barred under provisions of section 21 of this Act.(f)Grant of honours and awards.
