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The Lokpal and Lokayuktas Act, 2013 32. Power of Lokpal to recommend transfer or suspension of public servant connected with allegation of corruption. 1. Where the Lokpal, while making a preliminary inquiry into allegations of corruption, is prima facie satisfied, on the basis of evidence available,- i. that the continuance of the public servant referred to in clause (d ) or clause (e ) or clause (f ) of sub-section (1 ) of section 14 in his post while conducting the preliminary inquiry is likely to affect such preliminary inquiry adversely; or ii. such public servant is likely to destroy or in any way tamper with the evidence or influence witnesses, then, the Lokpal may recommend to the Central Government for transfer or suspension of such public servant from the post held by him till such period as may be specified in the order. 2. The Central Government shall ordinarily accept the recommendation of the Lokpal made under sub-section (1 ), except for the reasons to be recorded in writing in a case where it is not feasible to do so for administrative reasons.    |
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