Section 2(h) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(h)"misconduct" by a public servant means and includes that such public servant,-(i)has abused his position as such public servant to obtain any gain or favour to himself or to any other person or to cause undue harm or hardship to any other person;(ii)has actuated in the discharge of his functions as such public servant by personal interest or improper or corrupt motives;(iii)has indulged in corruption, undue favour, nepotism or lack of integrity in his capacity as such public servant;(iv)is in possession of pecuniary resources or property disproportionate to his known sources of income and such pecuniary resources or property is held by public servant personally or by any member of his family or by any other person on his behalf;
