(1)The Haryana Lokayukta Act, 1997 (Haryana Act No. 21 of 1998) and the Haryana Lokayukta (Repeal) Ordinance, 1999 (Haryana Ordinance No. 4 of 1999) are hereby repealed.(2)Notwithstanding anything contained in any contract, law or rules made thereunder, the Lokayukta shall not be entitled to any compensation for the unexpired period of his tenure.(3)All matters pending before the Lokayukta before the repeal of the Haryana Act No. 21 of 1998 shall be inquired into by the Lokayukta under this Act.
