Section 23 in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
23. Repeal and savings
(1)The Rajasthan Lokayukta and Up-Lokayuktas Ordinance, 1973 (ordinance No. 3 of 1973) is hereby repealed.(2)Notwithstanding the repeal of the said Ordinance, anything done or any action taken under its. shall be deemed to have been done or taken under this Act.(3)The provisions of this Act shall be in addition to the provisions of any other enactment or any rule of law under which remedy in any other manner is available to a person making a complaint under this Act and nothing under this Act shall limit or effect the right of such person to avail of such remedy.The First Schedule[See Section 3(2)]I......................... having been appointed Lokayukta/Up-Lokayukta do swear in the name of God/Solemnly affirm that i will bear 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 and favour, affection or ill will.[Second Schedule, x x x] [Omitted by Act No. 8 of 1988 published in Rajasthan Gazette, Part IV-A, dated 7-4-1988.][Sub-section (5) substituted and re-numbered as (4). w.e.f. 1-4-1986, by Rajasthan Act No. 8 of 1988.]
