(1)Notwithstanding anything contained in this section so far sanction under section 197 code of Criminal Procedure and section 19 of Prevention of Corruption Act is concerned, the competent authority shall pass an appropriate order on the recommendation of Lokayukta within forty days from the receipt of recommendation for sanction or permission.Provided in case of sanction under 19 of Prevention of Corruption Act, 1988 for any public servant who is not removable from his office save by or with sanction of the Central Government, the State Government shall send its recommendation to the Central Government within fifteen days.(2)The provisions contained in sub-sections(1) shall be without prejudice to the generality of the provisions contained in article 311 and sub-clause (c) of clause (3) of article 320 of the Constitution.
