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State of Punjab - Section

Section 24 in The Punjab Lokpal Act, 1996

24. Compensation or reward or both payable in certain cases to complainant.

- If the Lokpal is satisfied :-
(a)that all or any of the allegations made in a complaint have or has been substantiated either wholly or partly; and
(b)that having regard to the expenses incurred by the complainant in relation to the proceedings in respect of such complaint and all other relevant circumstances of the case the complainant deserves to be compensated or rewarded the Lokpal may recommend to the Government, the amount which may be paid to the complainant by way of such compensation or reward and the State Government may pay the amount so recommendated to the complainant.