Section 2(c) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

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State of Uttar Pradesh - Subsection

Section 2(c) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(c)"competent authority", in relation to a public servant, means, -

(i)in the case of a Minister or Secretary or member of the Legislative Assembly or of the Legislative Council - the Chief Minister,

(ii)in the case of any other public servant - such authority as may be prescribed;