Section 11 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
11. Applicability of Evidence Act and Code of Criminal Procedure.
- The general principles of powers conferred by Evidence Act, 1872 (No. 1 of 1872), and Criminal Procedure Code, 1973 (No. 2 of 1974), shall as nearly as may be apply to the procedure of inquiry before Lokayukt or Up-Lokavukt in the matter of,-(a)summoning and enforcing the attendance of any person and his examination on oath;(b)requiring the discovery and production of documents and proof thereof;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof, from any Court or office;(e)issuing commission for examination of witness or documents; and such other matters as may be prescribed :Provided that no proceeding before the Lokayukt or Up-Lokayukt shall be invalidated only on account of want of formal proof if the principles of natural justice are satisfied :[Provided further that where it is necessary to summon any Government servant in his official capacity, his statement on affidavit shall be deemed to be sufficient evidence.] [Inserted by M.P. Act No, 24 of 2003 (w.e.f. 20-5-2003).](2)Any proceeding before Lokayukt or Up-Lokayukt shall be deemed to be a Judicial proceeding within the meaning of Section 193 [and Section 228] [Inserted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).] of the Indian Penal Code, 1860 (No. 45 of 1860).(3)The Lokayukt or Up-Lokayukt shall be deemed to be Court within the meaning of Contempt of Courts Act, 1971 (No. LXX of 1971).
