(2)"allegation" in relation to a public functionary and with reference to any action taken by him, means any affirmation that such public functionary in his capacity as a public functionary-(a)is guilty of corruption, or lack of integrity; or(b)was actuated in the discharge of his functions by personal interest or improper or corrupt motives; or(c)has abused his position to obtain any gain or favour to himself or to any other person or to cause undue harm or hardship to any other person;
