Section 2(b) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(b)"competent authority", means,-(i)in the case of a Minister other than the Chief Minister, the Chief Minister of Chhattisgarh;(ii)in the case of the Chief Minister or a Member of the State Legislature, the Governor of Chhattisgarh;(iii)in the case of an officer of the All India Services, the Chief Minister;(iv)in the case of a Government servant, other than a member of the All India Services, the appointing authority of such Government servant;(v)in the case of any other public servant, such authority as may be prescribed by the Government;
