Section 20(2) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(2)No complaint disposed of by the Vigilance Commissioner prior to the commencement of this Act, shall be entertained by the Lokayukt or Up-Lokayukt under this Act:Provided that the Lokayukt or Up-Lokayukt, as the case may be, may if he considers it necessary so to do to meet the ends of justice, enquire into any complaint finally disposed of by the Vigilance Commissioner within a period of two years prior to the commencement of this Act.The First Schedule[See Section 3 (3)]I........ having been appointed Lokayukt/Up-Lokayukt 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 judgement perform the duties of my office without fear or favour, affection or ill-will.The Second Schedule[x x x] [Omitted by M.P. Act No. 25 of 1998 (w.e.f. 31-8-1998).]Notifications[Notification No. F.E.5-(6)-1981-1-5, dated 14-2-1982.] [Published in M.P. Rajpatra (Asadharan), dated 14-2-1982 at page 161.] - In exercise of the powers conferred by sub-section (3) of Section 1 of the Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 (No. 37 of 1981), the State Government hereby appoints 14th February, 1982 as the date on which the said Adhiniyam shall come into force.[Notification No. F. 3 (5)-85-XLIX-10, dated 15-12-1988.] [Published in M.P. Rajpatra (Asadharan), dated 22-12-1988 at page 2564.] - Consequent upon the constitution of Lokayukt organisation in place of State Vigilance Commission under the Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 (with effect from the 14th February, 1982) the State Government hereby declare that the State Vigilance Commission which was constituted under the General Administration Department's Resolution No. 354-Cr-9-1 (b)-64, dated the 6th February, 1964 will cease to function with effect from 14th February, 1982.
