(1)In this Act, unless the context otherwise requires,-(a)"Bench" means a bench of the Lokayukta;(b)"Chairperson" means the Chairperson of the Lokayukta;(c)"competent authority" means, in relation to,-(i)the Chief Minister, the Governor;(ii)a Minister, the Chief Minister;(iii)a Member of the Legislative Assembly of the State other than a Minister, the Speaker of the Legislative Assembly;(iv)an officer in any Department, the Government;(v)a Chairperson or Members of any Body, or Board or Corporation or Authority or Company or Society or Autonomous Body (by whatever name called) established or constituted under an Act of Parliament or of the Legislative Assembly of the State or wholly or partly financed by the Government or controlled by it, the Minister-in-charge or the Chief Minister, as the case may be, of the department of such Body or Board or Corporation or Authority or Company or Society or Autonomous Body;(vi)an officer of any Body or Board or Corporation or Authority or Company or Society or Autonomous Body (by whatever name called) established or constituted under an Act of Parliament or of the Legislative Assembly of the State or wholly or partly financed by the Government or controlled by it, the head of such Body or Board or Corporation or Authority or Company or Society or Autonomous Body;(vii)in any other case not falling under sub-clauses (i) to (vi) above, such department or authority as the Government may, by notification, specify:Provided that if any person referred to in sub-clause (v) or sub-clause (vi) is also a Member of the Legislative Assembly of the State, then the competent authority shall be the Speaker of the Legislative Assembly;(d)"complaint" means a complaint, made in such form as may be prescribed, alleging that a public servant has committed an offence punishable under the Prevention of Corruption Act, 1988;Central (Act 49 of 1988).(e)"Government" means the State Government;(f)"Judicial Member" means a Judicial Member of the Lokayukta;(g)"Lokayukta" means the body established under section 3;(h)"Member" means a Member of the Lokayukta;(i)"Minister" means the Minister of the Government and includes the Chief Minister;(j)"prescribed" means prescribed by rules made under this Act;(k)"public servant" means a person referred to in clauses (a) to (e) of sub-section (1) of section 12;(l)"regulations" means regulations made under this Act;(m)"State" means the State of Tamil Nadu.(2)The words and expressions used in this Act and not defined but defined in the Prevention of Corruption Act, 1988 (Central Act 49 of 1988) and the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) shall have the meanings, respectively, assigned to them in those Acts.CHAPTER - II Establishment and Composition of Lokayukta.
