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State of Tamilnadu - Section

Section 32 in Tamil Nadu Lokayukta Act, 2018

32. Grants by Government.

- The Government may, after due appropriation made by the Legislative Assembly of the State by law in this behalf, make to the Lokayukta grants of such sums of money as are required to be paid for the salaries and allowances payable to the Chairperson and Members and the administrative expenses, including the salaries and allowances and pension payable to or in respect of officers and other employees of the Lokayukta.