(1)In this Act, unless the context otherwise requires,.(a)" Allegation" in relation to a public servant means affirmation that such public servant-(i)has abused his position as such to obtain any undue gain or favour to himself or to any other person to cause undue harm or hardship to any other person or loss to the State Government.(ii)was actuated in the discharge of the functions as such public servant by personal interest or improper, corrupt motives, or(iii)is guilty of corruption or lack of integrity in his capacity as such public servant.(iv)has done anything punishable under the Prevention of Corruption Act, 1988.(b)"Bench" means a Bench of the Lokayukta;(c)"Chairperson" means the Chairperson of the Lokayukta;(d)"Competent Authority", in relation to.(i)"Chief Minister" means the Governor;(ii)"a Member of the Council of Ministers" means the Chief Minister;(iii)"a Member of the State Legislative Council other than a Minister or the Chairman" means the Chairman of the State Legislative Council & "a member of the State Legislative Assembly other than a Minister or the Speaker" means the Speaker of the Bihar Legislative Assembly;And"Chairman of the Legislative Council and the Speaker of the Legislative Assembly" means the Governor;(iv)an officer in the Department of the Government means the appointing authority;(v)a Chairperson or Director - Members of any body, or Board or Corporation or Authority including Local Self Government or Local Authority including Panchayti Raj Institutions and Urban Local Bodies or Company or Autonomous Body (by whatever name called) established or constituted under State Act or Society or Association of Persons or Trust or Non-Governmental Organizations (whether registered under any law for the time being in force or not) wholly or partly financed by the Government or in receipt of any sums under the Foreign Contribution (Regulation) Act, 1976 or any donation from the public or subsidized or being given grant by the State Government or in receipt of payment of more than the prescribed amount or wholly or partly financed by the State Government or controlled by it means the Minister in Charge of the administrative department of such body, or Board or Corporation or Authority or Company or Society or Autonomous Body;(vi)an officer of any Body or Board or Corporation or Authority including Local Self Government or Local Authority including Panchayti Raj Institutions and Urban Local Bodies or Company or Society or Autonomous Body (by whatever name called) established or constituted under State Act or wholly and partly financed by the State Government or controlled by it means the Head of such body or Board or Corporation or Authority or Company or Society or Autonomous Body;(vii)any Director, Manager, Secretary or other officer / employees of every Society or Association of Persons or trust or Non-Governmental Organizations (whether registered under any law for the time being in force or not) wholly or partly financed by the Government or in receipt of any sums under the Foreign Contribution (Regulation) Act, 1976 or any donation from the public or subsidized or being given grant by the State Government or in receipt of payment of more than the prescribed amount, the head of the Society or Institution or Authority or the Head of the Association of the Person or the head of the Trust.(e)"Full Bench" means the bench of the Lokayukta consisting of the Chairperson and all the existing members of the Lokayukta.(f)"grievance" means a claim by a person that he sustained injustice or undue hardship in consequence of maladministration;(g)"inquiry" means every inquiry conducted under this Act by the Lokayukta;(h)"Judicial Member" means a Judicial Member of the Lokayukta appointed as such;(i)"Lokayukta" means the institution established under section 3 of this Act;(j)"Member" means a Member of the Lokayukta;(k)"Minister" means a member of the Council of Ministers (by whatever name called) for the State and includes a State Minister, a Deputy Minister and Parliamentary Secretary;(l)"notification" means notification published in the Official Gazette and the expression "notify" shall be construed accordingly;(m)"Officer" means a person appointed to a public service or post in connection with the affairs of the State;(n)"public authority" means-(i)any establishment or body or institution of the State Government;(ii)any Local Authority, the Local Self Government including Panchayti Raj Institutions and Urban Local Bodies;(iii)any Body/Board/Corporation/Authority/Company/Society/Autonomous Body(by whatever name called) established or constituted under an Act of State Legislature or wholly and partly financed by the State Govt. or controlled by it;(o)"prescribed" means prescribed by rules made under this Act;(p)"Public Servant" means a person referred to in clause of Section 16(1);(q)"Regulations" means regulations made under this Act;(r)"Schedule" means a Schedule to this Act;(s)"Special Court" means a Special Court established under sub- section (1) of section 3 of the Prevention of Corruption Act, 1988 or Special Courts established under Bihar Special Courts Act, 2009.(t)"Whistleblower" means any person belonging to any public authority, who provides information about corruption in that public authority.
