The Lokpal and Lokayuktas Act, 2013

59. Power to make rules.

1.      The Central Government may, by notification in the Official Gazette, make rules to carry out the provisions of this Act.

2.      In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

a.      the form of complaint referred to in clause (e ) of sub-section (1 ) of section 2;

b.     the term of the Search Committee, the fee and allowances payable to its members and the manner of selection of panel of names under sub-section (5 ) of section 4;

c.      the post or posts in respect of which the appointment shall be made after consultation with the Union Public Service Commission under the proviso to subsection (3 ) of section 10;

d.     other matters for which the Lokpal shall have the powers of a civil court under clause (vi ) of sub-section (1 ) of section 27;

e.      the manner of sending the order of attachment along with the material to the Special Court under sub-section (2 ) of section 29;

f.      the manner of transmitting the letter of request under sub-section (2 ) of section 36;

g.     the form and the time for preparing in each financial year the budget for the next financial year, showing the estimated receipts and expenditure of the Lokpal under section 40;

h.      the form for maintaining the accounts and other relevant records and the form of annual statement of accounts under sub-section (1 ) of section 42;

i.       the form and manner and the time for preparing the returns and statements along with particulars under section 43;

j.       the form and the time for preparing an annual return giving a summary of its activities during the previous year under sub-section (5 ) of section 44;

k.      the form of annual return to be filed by a public servant under sub-section (5 ) of section 44;

l.       the minimum value for which the competent authority may condone or exempt a public servant from furnishing information in respect of assets under the proviso to section 45;

m.    any other matter which is to be or may be prescribed.

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