- In these rules, unless the context otherwise requires, -(a)"Act" means the Manipur Lokayukta Act, 2014 (Manipur Act No. 11 of 2014);(b)"Complaint" means a complaint made under section 14 of the Act;(c)"Complainant" means a person who makes a complaint under section 14 of the Act;(d)"Form" means the form appended to these Rules;(e)"Governor" means the Governor of Manipur;(f)"Member" means a member of the Search Committee;(g)"Rules" means the Manipur Lokayukta Rules, 2018;(h)"Search Committee" means the Search Committee referred to in sub-section (3) of section 4 of the Act;(i)"Selection Committee" means the Selection Committee specified in sub-section (1) of section 4 of the Act; and(j)"State Government" means the Government of the State of Manipur.
