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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(a) in The Himachal Pradesh Lokayukta Act, 2014

(a)"competent authority" in relation to-
(i)the Chief Minister, means the Legislative Assembly of Himachal Pradesh;
(ii)the Minister, means the Chief Minister;
(iii)a Member of the Himachal Pradesh Legislative Assembly other than a Minister, means the Speaker of the Legislative Assembly;
(iv)an officer in the Department of the State Government, means the Minister-in- Charge of the Department under which such officer is serving;
(v)a Chairperson, Vice-chairperson or members of any body or Board or Corporation or authority or company or society or autonomous body (by whatever name called) established or constituted under any Act of Parliament or any Act of a State Legislature or wholly or partly financed by the Central Government or the State Government or controlled by it, means the Minister-in-Charge of the administrative department of such body or Board or Corporation or authority or company or society or autonomous body;
(vi)an officer of any body or Board or corporation or authority or company or society or autonomous body (by whatever name called) established or constituted under any Act of Parliament or any Act of a State Legislature or wholly or partly financed by the Central Government or the State Government, or controlled by it, means the head of such body or Board or Corporation or authority or company or society or autonomous body;
(vii)Vice-chancellor or Pro-vice chancellor of the University established under any Act of the State Legislature, means the Governor of Himachal Pradesh; and
(viii)in any other case not falling under sub-clauses (i) to (vii) above, means such department or authority as the State Government may, by notification, specify: