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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(5) in Bihar Lokayukta Act, 2011

(5)Appropriate Joint Committee of Bihar Legislative Assembly and Bihar Legislative Council may decide to do an annual appraisal of the functioning of Lokayukta. The Lokayukta shall submit a compliance report, mentioning detailed reasons where it does not accept the recommendations of the committee, to the Governor. It shall be placed on the table of the two Houses of the Bihar State Legislature.