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State of Odisha - Section

Section 22 in The Orissa Lokpal and Lokayuktas Act, 1995

22. Savings.

(1)Notwithstanding anything contained in this Act and the Orissa Lokpal and Lokayuktas (Repeal) Act, 1992-
(i)any complaint involving a grievance or an allegation or investigation which was pending before the Lokpal immediately before the repeal of the Orissa Lokpal and Lokayuktas Act, 1970 shall be deemed to be validly subsisting; and
(ii)Investigation, proceeding or remedy in relation to any right, privilege, obligation, liability, penalty, forfeiture or punishment which was pending under the repealed Act referred to in Clause (i), shall be continued or, as the case may be, enforced, for the purposes of this Act.
(2)The provisions of this Act shall be in addition to the provisions of any other enactment of any rule of law under which any remedy by way of appeal, revision, review or in any other manner is a attributable to a person making a complaint under this Act in respect of any action, and nothing in this Act shall limit or affect the right of such person to avail of such remedy.The First ScheduleI..........................................having been appointed,
Lokpala Lokayukta| | do swear in the name of Godsolemnly affirm| that I will
bear true 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 ScheduleThere shall be paid to the Lokpal and the Lokayuktas, in respect of time spent on actual service, salary at the following rates per mensem, that is to say-
Lokpal ... [30,000] [Substituted vide O.G.E. No. 1713 dated 19.10.2005.]rupees
Lokayukta ... [26,000] [Substituted vide O.G.E. No. 1713 dated 19.10.2005.]rupees
Provided that if the Lokpal or a Lokayukta at the time of his appointment is in receipt of, or has become entitled to, receive a pension (other than a disability or wound pension) from the Government of India or from the Government of a State, his salary in respect of service as the Lokpal or, as the case may be, a Lokayukta shall be reduced-
(a)by the amount of that pension; and
(b)if he has, before such appointment, received in lieu of a portion of the aforementioned pension the commuted value thereof, by the amount of that portion of the pension.
The Third Schedule
(a)Action taken in a matter certified by a Secretary as affecting the relations or dealings between the Government of India and any Foreign Government or any International Organisation of States of Governments.
(b)Action taken under the Extradition Act, 1962, or the Foreigners Act, 1946.
(c)Action taken for the purpose of investigating crime or protecting the security of the State including action taken with respect to passports and travel documents.
(d)Action taken in the exercise of powers in relation to determining whether a matter shall go to a Court or not.
(e)Action taken in matters which arise out of the terms of a contract governing purely commercial relations of the administration with customers or suppliers, except where the complainant alleges harassment or gross delay in meeting contractual obligations.
(f)Action taken in respect of appointments, removals, pay, discipline, superannuation of other matters relating to conditions of service of public servants but not including action relating to claims for pension, gratuity, provident fund or to any claims which arise on retirement, removal or termination of service.
(g)Grant of honours and awards.