Section 2(5) in Delhi Lokayukta and Upalokayukta Act, 1995
(5)any Commission or body set up by the Government which is owned and controlled by it;(v)a Member of the Municipal Corporation of Delhi as defined in clause 2(27) of the Municipal Corporation Act, 1957 (as amended in 1993);(n)"rule" means a rule made under this Act;(o)"Upalokayukta" means a person appointed as an Upalokayukta under section 3.
