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 21] [Entire Act] State of Tamilnadu - Subsection Section 21(1) in Tamil Nadu Lokayukta Rules, 2018 (1)Every complaint made against any staff of the Lokayukta for an offence not punishable under the Prevention of Corruption Act, 1988 (Central Act 49 of 1988) shall be dealt with in accordance with the provisions of the relevant rules in force.
