Section 2(6) in Andhra Pradesh Lokayukta Act, 1983
(6)Member of a Committee or Board, statutory or noil-statutory, constituted by the Government of Andhra Pradesh;(vi)every Vice Chancellor and Registrar of a University in the State established by law made by the State Legislature:(vii)Officer in the Service or pay of a local authority. University, Statutory Body or Corporation, Society or other institutions [as is referred to in sub-clauses (iv) to (vi)] [Added by Act No. 11 of 2011, dated 18.4.2011.];](l)'Secretary' means a Secretary to the Government, and includes the Principal Secretary, a Second Secretary, a Special Secretary, an Additional Secretary and Joint Secretary;(m)'Upa-Lokayukta' means a person appointed to be the Upa-Lokayukta under Section 3.
