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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(3) in Tripura Lokayukta Act, 2008

(3)"competent authority" , in relation to a public functionary, means,
(i)in the case of the Chief Minister, the State Legislative Assembly.
(ii)in the case of a Minister, the Chief Minister:
Provided that during the period of operation of any proclamation issued under article 356 of the Constitution of India, the Governor;
(iii)in the case of a Member of the State Legislative Assembly, the Speaker of the State Legislative Assembly.
Explanation. - The Speaker of the Legislative Assembly shall act in consultation with the Chief Minister and the Leader of the Opposition in the State Legislative Assembly;
(iv) in the case of Pradhan, the Upa-Pradhan andthe members of the Gram Panchayat, the Chairman, the 1Vice-Chairman and the members of the Panchayat Samiti Sabhadhipati of the Zilla Parishad of the concerned District;
(v) in the case of Sabhadhipati, the SahakariSabhadhipati and the members of the Zilla Parishad Minister-in-charge, Panchayat Department. Government of Tripura.
(vi) in the case of the Councillors,Chairperson. Vice- Chairperson, members of the Nagar PanchayatCommittee and the Chairperson, the Vice- Chairperson-in- Council,the Mayor, the Deputy Mayor, the members of Mayor-in-Council andCommissioner of the Nagar Panchayats, Municipality or theMunicipal Corporation, as the case may be. Minister-in-charge, Department of Urban Development, Governmentof Tripura