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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1)(e) in Bihar Lokayukta Act, 2011

(e)every officer referred to in clause (m) of section 2 who on deputation or on transfer to foreign service is in the service or pay of -
(i)any Local Authority , Local Self Government including the Panchayti Raj Institutions and the Urban Local Bodies;
(ii)any Corporation (not being the local authority) established by or under the State Act and owned or controlled by the State Government;
(iii)any Government Company within the meaning of section 617 of the Companies Act, 1956 (Act I of 1956) in which not less than fifty-one percent of the paid up share capital is held by the State Government of any Company which is a subsidiary of a company capital is held by the State Government;
(iv)any Society registered under the Societies Registration Act, 1860 (Act 21 of 1860) which is subject to the control of the State Government and which is notified by the State Government in this behalf in the Official Gazette;