Section 53 in The Himachal Pradesh Lokayukta Act, 2014
53. Power to punish for contempt.
- The Lokayukta shall have and exercise the same jurisdiction powers and authority in respect of contempt of itself as a High Court has and may exercise and, for this purpose, the provisions of the Contempt of Courts Act, 1971 shall have effect subject to the modification that-(a)the references therein to a High Court shall be construed as including a reference to the Lokayukta;(b)sub-section (1) of section 18 shall not apply to the Lokayukta; and(c)in "proviso to sub-section (1) of section 19 reference to Judicial Commissioner in any Union Territory" shall be construed as including a reference to the Lokayukta.
