- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Lokayukta Act, 2018 (Tamil Nadu Act 33 of 2018);(b)"Actual service" includes-(i)time spent by the Chairperson and Members on duty;(ii)joining time on transfer to the office of Lokayukta from a post or an office under the Government of India or a State Government;(iii)vacations, excluding any time during which the Chairperson or Member is absent on leave;(c)"complainant" means a person who makes a complaint under the Act;(d)"detailed inquiry" means an open inquiry conducted on the basis of material, information or documents collected, etc., and where statements are recorded from witnesses and suspect officers.(e)"Government" means the Government of Tamil Nadu;(f)"Governor" means the Governor of Tamil Nadu;(g)"pension" means pension of any kind payable to the Chairperson or Members of Lokayukta and includes any gratuity or other sum or sums so payable by way of death or retirement benefits;(h)"preliminary inquiry" means a discreet inquiry conducted on the basis of material, information or documents collected;(i)"Registrar" means the Registrar of the Lokayukta;(j)"Schedule" means a Schedule appended to these rules;(k)"Search Committee" means the Search Committee referred to in sub-section (3) of Section 4 of the Act;(l)"Secretary" means the Secretary of Lokayukta;(m)"Selection Committee" means the Selection Committee referred to in sub-section (2) of Section 4 of the Act;(n)"staff of the Lokayukta" means the officers and employees of the Lokayukta;(o)"Vigilance Commission" means a body constituted for the purpose of advising the State Government in prevention of corruption in public services and to undertake enquiry or investigation into allegations of corruption against public servants;Chapter-II Selection Committee
