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CHHATTISGARH LOK AAYOG (SANSHODHAN) ACT, 2009
CHHATTISGARH LOK AAYOG (SANSHODHAN) ACT, 2009
(No. 4 of 2004)
An Act further to amend the Chhattisgarh Lok Aayog Adhiniyam, 2002 No. 30 of 2002)
Be it enacted by the Chhattisgarh Legislative Assembly in the Sixtieth Year of the Republic of India as follows:—
Short title, extent and commencement
1. (1) This Act may be called the Chhattisgarh Lok Aayog (Sanshodhan) Adhiniyam, 2009.
(2) It extends to the whole State of Chhattisgarh.
(3) It shall be deemed to have come into force retrospectively with effect from 2nd November, 2002.
Amendment of Section 6
2. For section 6 of the Chhattisgarh Lok Aayog Adhiniyam, 2002 (No.30 of 2002) (hereinafter referred to as the Principal Act), the following section shall be substituted, namely:—
“6. (1) Subject to the provisions of this Adhiniyam, upon receiving specific information of misconduct or a complaint against the Chief Minister, a Minister or any other public servant, the Lok Aayog may proceed to inquire into the matter contained therein.
(2) Subject to the provisions of the Adhiniyam the State Government may make a reference for inquiry to the Lok Aayog and on receipt of the reference the Lok Aayog may proceed to inquire Into the matter contained therein.”
Amendment of Section 11
3. In sub-section (1) of section 11 of the Principal Act, after the word “established” the words “and in any reference made under sub section (2) of section 6” shall be inserted.
Amendment of Section 12
4. In sub-section (1) of section 12 of the Principal Act, after the word “complaint” the words and a reference made under sub-section (2) of section 6” shall be inserted.
Repeal
5. The Chhattisgarh Lok Aayog (Sanshodhan) Ordinance, 2008 (No. 3 of 2008) is hereby repealed.
