Section 12(5)(iv) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999

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State of Haryana - Subsection

Section 12(5)(iv) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999

(iv)is in possession of pecuniary resources of property disproportionate to his known source of income and such pecuniary resources or property is held by the public servant personally or by any member of his family or by some other person on his behalf.

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State of Haryana - Subsection

Section 12(5)(iv) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999