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  • The Karnataka Lokayukta (Third Amendment) Bill, 2020

The Karnataka Lokayukta (Third Amendment) Bill, 2020

  • The Karnataka Lokayukta (Third Amendment) Bill, 2020 was introduced in the Karnataka Assembly on January 29, 2021.  It amends the Karnataka Lokayukta Act, 1984.  The Act provides for the appointment of a Lokayukta and one or more Upalokayuktas.  These officials are appointed to investigate and report on allegations or grievances relating to the conduct of public servants, including charges of corruption. 
     
  • Allowances and service conditions of Lokayukta:  The Act states that allowances and other condition of service of the Lokayukta will be as prescribed.  These will be prescribed in accordance with the allowances provided to the Chief Justice of India.  The Bill amends this to provide that these allowances and conditions of service will be in accordance with that of the Chief Justice of the High Court of Karnataka.

 

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