Section 21 in Delhi Lokayukta and Upalokayukta Act, 1995
21. Power of Lt. Governor to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Lieutenant Governor may, by order as occasion requires, do anything which appears to him to be necessary for the purpose of removing the difficulty;Provided that no such order shall be made after the expiration of two years from the date of the commencement of this Act.The First Schedule[See Section 3 (3)]I, _______________________________, having been appointed Lokayukta / Upalokayukta do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear, favour, affection or ill-will.SignatureDelhiDated theThe Second Schedule[See Section 5 (7)]After appointment there shall be paid to the Lokayukta and Upalokayukta, in respect of time spent on actual service, salary at the following rates per mensum, that is to say -Lokayukta. - Rupees 9,000/- plus such perquisites and allowances as are payable to -(i)a Chief Justice of a High Court in case Lokayukta is appointed from amongst Chief Justice of High Courts in India;(ii)a Judge of a High Court in case Lokayukta is appointed from amongst Judges of High Courts in India.Upalokayukta. - Rupees 8,000/- plus such perquisites and allowances as are payable to -(i)a Secretary to the Government in case Upalokayukta is appointed from amongst the Secretaries to the Government;(ii)a District Judge in Delhi in case Upalokayukta is appointed from amongst District Judges in Delhi;(iii)a Joint Secretary to the Government of India in case Upaklokayukta is appointed from amongst the Joint Secretaries to the Government of India;Provided that if the Lokayukta or an Upalokayukta at the time of his appointment is in receipt of a pension (other than a disability or wound pension) in respect of any previous service under the Government of India or any of its predecessor Government or under the Government of State or any of its predecessor Governments, his salary in respect of service as the Lokayukta, or as the case may be, Upalokayukta, shall be reduced-(a)by the amount of that pension; andif he has, before such appointment received in lieu of a portion of the pension due to him in respect of such previous service the commuted value thereof, by the amount of that portion of the pension.
