Section 20 in Chhattisgarh Lok Aayog Adhiniyam, 2002
20. Repeal of Act No. 37 of 1981 and prohibition to entertain complaints disposed of prior to the commencement of this Adhiniyam.
(1)The Chhattisgarh Lokayukta Evam Up-Lokayukta Adhiniyam, 1981 (Act No. 37 of 1981, adopted vide Notification No. F-8-1/2001/1/6, dated 8th October, 2001) is hereby repealed ;Provided that all actions taken under the provisions of the Chhattisgarh Lok Aayog Adhyadesh, 2002 shall be deemed to have been taken under this Adhiniyam.(2)All complaints relating to the affairs of the State of Chhattisgarh pending before the Lokayukta or Up-Lokayukta under Act No. 37 of 1981 referred to in sub-section (1) immediately before the commencement of this Adhiniyam shall, on commencement, stand transferred to the Lok Aayog, and shall thereupon be disposed of by the Lok Aayog as if the same were complaints entertained by it under this Adhiniyam.(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)]
