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

State of Bihar - Subsection

Section 2(1)(d) in Bihar Lokayukta Act, 2011

(d)"Competent Authority", in relation to.
(i)"Chief Minister" means the Governor;
(ii)"a Member of the Council of Ministers" means the Chief Minister;
(iii)"a Member of the State Legislative Council other than a Minister or the Chairman" means the Chairman of the State Legislative Council & "a member of the State Legislative Assembly other than a Minister or the Speaker" means the Speaker of the Bihar Legislative Assembly;