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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2)(a) in The Orissa Lokpal and Lokayuktas Act, 1995

(a)where the office of the Lokpal becomes vacant or where he is unable to perform the duties of his office by the Lokayukta or if there are two or more Lokayuktas by such one of the Lokayuktas as the Governor may by order direct;