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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(2)(a) in Manipur Municipality Ombudsman Act, 2013

(a)in relation to a public servant means, any affirmation that such public servant;
(i)has abused his position for any gain or favour to himself or to any other person or to cause undue harm or hardship to any other parson; or
(ii)was actuated in the discharge of Ms functions as such public servant by personal interest or improper or corrupt motives; or
(iii)Is guilty of corruption, fovourtism, nepotism or lade of integrity;
(iv)is guilty of any action as public servant which facilitates or causes to make any loss, waste cm- misapplication of money or other property of the municipality.