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

State of Bihar - Subsection

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

(v)a Chairperson or Director - Members of any body, or Board or Corporation or Authority including Local Self Government or Local Authority including Panchayti Raj Institutions and Urban Local Bodies or Company or Autonomous Body (by whatever name called) established or constituted under State Act or Society or Association of Persons or Trust or Non-Governmental Organizations (whether registered under any law for the time being in force or not) wholly or partly financed by the Government or in receipt of any sums under the Foreign Contribution (Regulation) Act, 1976 or any donation from the public or subsidized or being given grant by the State Government or in receipt of payment of more than the prescribed amount or wholly or partly financed by 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;