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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(c) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(c)"competent authority" in relation to a public, servant, means.:-
(i)in the case of Minister or Secretary The Chief Minister
(ii)in the case of any other public servant Such authority as may be prescribed: