Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 9 in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999 9. Transfer of staff of Lokayukta. Sections 17 and 23(1). - No officer or other staff of Lokayukta appointed under the Act shall be transferred without the consent of the Lokayukta.
