Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(o) in Tamil Nadu Lokayukta Rules, 2018 (o)"Vigilance Commission" means a body constituted for the purpose of advising the State Government in prevention of corruption in public services and to undertake enquiry or investigation into allegations of corruption against public servants;
