(3)A public man who abets or conceals or attempts to conceal from detection the commission of misconduct of the nature specified in sub-section (1) or, as the case may be, sub-section (2) by another public man, also commits misconduct.Explanation. - For the purpose of this section -(a)"Associate" in relation to a public man includes any person in whom such public man is interested;(b)"Legislator" means a person who is a member of the Legislative Assembly of the State;(c)"Members of family" in relation to a public man includes -(i)the wife or the husband, as the case may be, of the public man, whether residing with the public man or not but does not include a wife or husband, as the case may be, separated from the public man by a decree or order of a competent court;(ii)son or daughter or step-son or step-daughter of the public man and wholly dependent on him but does not include a child or step child who is no longer in any way dependent on the public man or of whose custody the public man has been deprived by or under any law;(iii)any other person related, whether by blood or marriage to the public man or to the public man's wife or husband and wholly dependent on the public man.Machinery for Enquiries[4. Appointment of Lokpal. - (1) for the purpose of conducting inquiries in accordance with the provisions of this Act, the Governor shall, by warrant under his hand and seal, appoint a person to be known as the Lokpal :Provided that the [Lokpal] [Substituted vide Act No. 1 of 1998.] shall be appointed on the advice of the Chief Minister who shall consult the Speaker of the Punjab Legislative Assembly, and the Chief Justice of India in case of appointment of a person who is or has been a Judge of the Supreme Court or Chief Justice of a High Court, and Chief Justice of Punjab and Haryana High Court in case of appointment of a person who is or has been a Judge of a High Court.
