Section 25(4) in The Himachal Pradesh Lokayukta Act, 2014
(4)If the public servant is subsequently convicted of the charges of corruption, the proceeds relatable to the offence under the Prevention of Corruption Act, 1988 or the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 shall be confiscated and vest in the State Government free from any encumbrance or leasehold interest, excluding any debt due to any bank or financial institution.Explanation. - For the purposes of this sub-section, the expressions "bank", "debt" and "financial institution" shall have the meanings respectively assigned to them in clauses (d), (g) and (h) of section 2 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993.
