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State of Goa - Section

Section 2 in The Goa Lokayukta Act, 2011

2. Definitions.

- In this Act, unless the context otherwise requires:-(a)"action" means action taken by a public functionary in the discharge or purported discharge of his functions as such public functionary, by way of decision, recommendation or finding or in any other manner, and includes any omission or commission in connection with or arising out of such action, and all other expressions connoting such action shall be construed accordingly;(b)"allegation" in relation to a public functionary, means any affirmation that such public functionary in his capacity as such:-(i)is guilty of corruption, favouritism, nepotism or lack of integrity;(ii)was actuated in the discharge of his functions by personal interest or improper or corrupt motive;(iii)has abused or misused his position to obtain any gain or favour to himself or to any other person or to cause loss or undue harm or hardship to any other person;(iv)any person on his behalf, is in possession or has at any time during the period of his office been in possession of pecuniary resources or property disproportionate to his known sources of income, for which the public functionary cannot satisfactorily account;(c)"Chief Minister" means the Chief Minister of the State of Goa;(d)"Competent authority", in relation to a public functionary, means:-
(i) in the case of the Chief Minister or any Member of the StateLegislative Assembly: Governor;
(ii) in the case of a Minister or Secretary: the Chief Minister or during the period of operation of anyproclamation issued under Article-356 of the Constitution ofIndia, the Governor;
(iii) in the case of a Vice-Chancellor of University: the Chancellor of the University;
(iv) in the case of any other public functionary: the Chief Minister or such authority as may be prescribed.
(e)"complaint" means a complaint by any person alleging or making allegations that a public functionary has committed acts of corruption or any other act mentioned in sub-clauses (i) to (iv) of clause (b) of section 2 and also includes a grievance;(f)"corruption" includes anything made punishable under Chapter IX of the Indian Penal Code, 1860 (Central Act 45 of 1860) or under the Prevention of Corruption Act, 1988 (Central Act 49 of 1988);(g)"family" of a public functionary means the spouse, parents, unmarried sisters/brothers and children or relatives of the public functionary as are dependent on him or her, as the case may be;(h)"Governor" means the Governor of the State of Goa;(i)"grievance" means claim by any person against a public functionary, falling under clause (q) (xi) of Section 2 of this Act, that he sustained injustice or undue hardship in consequence of mal-administration by such public functionary;(j)"local authority" means a Municipal Corporation or a Municipal Council or a Planning and Development Authority or a Township Committee or a Zilla Panchayat or a Village Panchayat or any other local self body;(k)"Lokayukta" means the person appointed to be Lokayukta under section 3 of this Act;(l)"Mal-administration" means action taken or purporting to have been taken in the exercise of administrative functions in any case:-(i)where such action or the administrative procedure or practice governing such action is unreasonable, unjust, oppressive or improper, discriminatory; or(ii)where there has been negligence or undue delay in taking such action, or the administrative procedure or practice governing such action involves undue delay;(m)"Minister" means a member (other than the Chief Minister) of the Council of Ministers for the State of Goa and includes a Deputy Chief Minister, a Minister of State and a Deputy Minister;(n)"Notification" means a notification published in the Official Gazette of the Government of Goa and the expression "notified" shall be construed accordingly;(o)"Officer" means a person appointed to a civil or public service or post in connection with the affairs of the State of Goa;(p)"prescribed" means prescribed by the rules made under this Act;(q)"public functionary" means a person, who is or was at any time:-(i)the Chief Minister or a Minister of the State of Goa; or(ii)a Member of the Legislative Assembly of the State of Goa; or(iii)the President or the Vice-President or the Chairman or the Vice-Chairman or the Secretary or the Managing Director (by whatever name called) of:-
(1)a local authority; or
(2)a Government Company as defined in section 617 of the Companies Act, 1956 (Central Act 1 of 1956); or
(3)a statutory body or Corporation or Board established by or under a statute and owned or controlled by the Government of Goa, including a co-operative society; or
(4)any other Corporation or Board or Society owned or controlled by the Government of Goa; or
(iv)a member of a local authority; or
(v)a member of the State Transport Authority or any Regional Transport Authority; or
(vi)The Chairman or Manager or Secretary or Corresponding Authority having control over the administration of a private school, whether under individual or corporate management, which receives or has received aid or grant from the Government under the Goa, Daman and Diu School Education Act, 1984 (Act 15 of 1985) or any other relevant law for the time being in force and the rules made thereunder; or
(vii)The Chairman or Manager or Secretary or Corresponding Authority having control over the administration of a private college, whether under a unitary or corporate management whether it is affiliated to a University in the State of Goa, or not, but which received aid or grant from the Government; or
(viii)The Chairman or Manager or Secretary or Corresponding Authority having control over the administration of a private engineering college or private polytechnic, whether under a unitary or corporate management, as the case may be, and which received aid or grant from the Government; or
(ix)an officer referred to in clause (o); or
(x)a person in the service or pay of a local authority, University, Statutory Body or Corporation, Society, Government Company, or other institution as is referred to in sub-clauses (iii) to (ix);
(xi)Any person who has received Government grant of whatever nature to the tune of Rs.1 lakh or more in a financial year for whatever purpose.
Explanation. - In this clause:-
(1)"co-operative society" includes a co-operative society registered or deemed to have been registered under the Goa Co-operative Societies Act, 2001 (Goa Act 36 of 2001) or under any other law in force in the State of Goa;
(2)"society" means a society registered in the State under the Societies Registration Act, 1860 (Central Act 21 of 1860);
(3)"public servant" means a public servant as defined in section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860);
(4)"State" means the State of Goa;
(r)"Secretary" means a Secretary to the Government of Goa and includes the Chief Secretary, an Additional Chief Secretary, a Principal Secretary, Development Commissioner, Commissioner, a Special Secretary, an Additional Secretary, a Joint Secretary, Under Secretary or such Officer, by whatever name called;
(s)"Upa-Lokayukta" means a person appointed to be Upa-Lokayukta under section 3.