Section 2(1)(a) in Bihar Lokayukta Act, 2011

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State of Bihar - Subsection

Section 2(1)(a) in Bihar Lokayukta Act, 2011

(a)" Allegation" in relation to a public servant means affirmation that such public servant-

(i)has abused his position as such to obtain any undue gain or favour to himself or to any other person to cause undue harm or hardship to any other person or loss to the State Government.

(ii)was actuated in the discharge of the functions as such public servant by personal interest or improper, corrupt motives, or

(iii)is guilty of corruption or lack of integrity in his capacity as such public servant.

(iv)has done anything punishable under the Prevention of Corruption Act, 1988.

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State of Bihar - Subsection

Section 2(1)(a) in Bihar Lokayukta Act, 2011