Section 20(3) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(3)No complaint disposed by the Lokayukta or the Up-Lokayukta under Act No. 37 of 1981 referred to in sub-section (1), prior to the commencement of this Adhiniyam, shall be entertained by the Lok Aayog under this Adhiniyam :Provided that the Lok Aayog may, if it considers it necessary to do so to meet the ends of justice, enquire into any complaint relating to the affairs of the State of Chhattisgarh finally disposed off under Act No. 37 of 1981 referred to in sub-section (1) within a period of two years prior to the commencement of this Adhiniyam.The First Schedule[See Section 3 (6)]I, ..... having been appointed Pramukh Lokayukt/Lokayukt do swear in the name of God/solemnly affirm that I will bear faith and allegiance to the Constitution of India as by law established, and I will duly and faithfully and to the best of my ability, knowledge and judgement perform the duties of my office without fear or favour, affection or ill-will.The Second Schedule[See Section 4 (5)]
