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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1)(f) in Bihar Lokayukta Act, 2011

(f)every Head or his Deputy by whatever designation he may be known and other employees of Local Authority, the Local Self Government including the Panchayti Raj Institutions and the Urban Local Bodies, the Corporation, the Government company or a Society or Association of Persons or Trust or Non-Governmental Organizations (whether registered under any law for the time being in force or not) having received a donation of more than Rs. five lakhs from any other source including foreign sources. or any other institution or organization or authority, subsidized or being given grant by the State Government or receiving payment of more than the prescribed amount from the Government.