Section 2(c) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

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State of Maharashtra - Subsection

Section 2(c) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

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

(i)in the case of a Minister or Secretary ......... the Chief Minister,

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