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State of Jharkhand - Section

Section 19 in Jharkhand Lokayukta Act, 2001

19. Power of delegate.

- The Lokayukta may, by a general or special order in writing, direct that any powers conferred or duties imposed him by or under this Act (except the power to make reports to the Governor under section 12) may also be exercised or discharged by such of the officers, employees or agencies referred to in section 13 as may be specified in the order.