Section 2(b) in The Orissa Lokpal and Lokayuktas Act, 1995
(b)"allegation" in relation to a public servant means any affirmation that such public servant,-(i)has abused his position as such to obtain any gain or favour to himself or to any other person or to cause undue harm or hardship to any other person;(ii)was actuated in the discharge of his functions as such public servant by personal interest or improper or corrupt motives; or(iii)is guilty of corruption or lack of integrity in his capacity as such public servant ;
