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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(4) in The Karnataka Lokayukta Act, 1984

(4)"competent authority" in relation to a public servant means,-
(a)in the case of Chief Minister or a member of the State Legislature, the Governor acting in his discretion;
(b)in the case of a Minister or Secretary, the Chief Minister;
(c)in the case of a Government servant other than a Secretary, the Government of Karnataka;
(d)in the case of any other public servant, such authority as may be prescribed;