The Lokpal and Lokayuktas Act, 2013
Part II: Lokpal for the
Union
Chapter I Definitions
2. Definitions
1.
In
this Act, unless the context otherwise requires,—
a. "bench"
means a bench of the Lokpal;
b. "Chairperson"
means the Chairperson of the Lokpal;
c. "competent
authority", in relation to—
i.
the
Prime Minister, means the House of the People;
ii.
a
member of the Council of Ministers, means the Prime Minister;
iii.
a
member of Parliament other than a Minister, means—
A. in the case of a
member of the Council of States, the Chairman of the Council; and
B. in the case of a
member of the House of the People, the Speaker of the House;
i.
ii.
iii.
i.
ii.
iii.
iv.
an
officer in the Ministry or Department of the Central Government, means the
Minister in charge of the Ministry or Department under which the officer is
serving;
v.
a
chairperson or members of any body or Board or corporation or authority or
company or society or autonomous body (by whatever name called) established or
constituted under any Act of Parliament or wholly or partly financed by the
Central Government or controlled by it, means the Minister in charge of the
administrative Ministry of such body or Board or corporation or authority or
company or society or autonomous body;
vi.
an
officer of any body or Board or corporation or authority or company or society
or autonomous body (by whatever name called) established or constituted under
any Act of Parliament or wholly or partly financed by the Central Government or
controlled by it, means the head of such body or Board or corporation or
authority or company or society or autonomous body;
vii.
in
any other case not falling under sub-clauses (i) to (vi) above,means such
Department or authority as the Central Government may, by notification,
specify:
Provided that if any
person referred to in sub-clause (v) or sub-clause (vi) is also a member of
Parliament, then, the competent authority shall be—
A. in case such member
is a member of the Council of States, the Chairman of the Council; and
B. in case such member
is a member of the House of the People, the Speaker of the House;
a.
b.
c.
d. "Central
Vigilance Commission" means the Central Vigilance Commission constituted
under sub-section (1) of section 3 of the Central Vigilance CommissionAct,
2003;
e. "complaint"
means a complaint, made in such form as may be prescribed, alleging that a
public servant has committed an offence punishable under the Prevention of
Corruption Act, 1988;
f. "Delhi Special
Police Establishment" means the Delhi Special Police Establishment
constituted under sub-section (1) of section 2 of the Delhi Special Police
Establishment Act, 1946;
g. "investigation"
means an investigation as defined under clause (h) of section 2 of the Code of
Criminal Procedure, 1973;
h. "Judicial
Member" means a Judicial Member of the Lokpal;
i. "Lokpal"
means the body established under section 3;
j. "Member"
means a Member of the Lokpal;
k. "Minister"
means a Union Minister but does not include the Prime Minister;
l. "notification"
means notification published in the Official Gazette and the expression
"notify" shall be construed accordingly;
m. "preliminary
inquiry" means an inquiry conducted under this Act;
n. "prescribed"
means prescribed by rules made under this Act;
o. "public
servant" means a person referred to in clauses (a) to (h) of sub-section
(1) of section 14 but does not include a public servant in respect of whom the
jurisdiction is exercisable by any court or other authority under the Army Act,
1950, the Air Force Act, 1950, the Navy Act, 1957 and the Coast Guard Act, 1978
or the procedure is applicable to such public servant under those Acts;
p. "regulations"
means regulations made under this Act;
q. "rules"
means rules made under this Act;
r. "Schedule"
means a Schedule appended to this Act;
s. "Special
Court" means the court of a Special Judge appointed under sub-section (1)
of section 3 of the Prevention of Corruption Act, 1988.
1.
2.
The
words and expressions used herein and not defined in this Act but defined in
the Prevention of Corruption Act, 1988, shall have the meanings respectively
assigned to them in that Act.
3.
Any
reference in this Act to any other Act or provision thereof which is not in
force in any area to which this Act applies shall be construed to have a
reference to the corresponding Act or provision thereof in force in such area.