Prevention of Corruption Act, 1988

[Act No. 49 of 1988 dated 9th. September, 1988]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title and extent
2	Definitions
3	Power to appoint special Judges
4	Cases triable by special Judges
5	Procedure and powers of special Judge
6	Power to try summarily
Chapter III	Offences and Penalties
7	Public servant taking gratification other than legal remuneration in respect of an official act
8	Taking gratification, in order, by corrupt or illegal means, to influence public servant
9	Taking gratification, for exercise of personal influence with public servant
10	Punishment for abetment by public servant of offences defined in section 8 or 9
11	Public servant obtaining valuable thing, without consideration from person concerned in proceeding or business transacted by such public servant
12	Punishment for abetment of offences defined in section 7 or 11
13	Criminal misconduct by a public servant
14	Habitual committing of offence under sections 8, 9 and 12
15	Punishment for attempt
16	Matters to be taken into consideration for fixing fine
Chapter IV	Investigation Into Cases Under The Act
17	Persons authorized to investigate
18	Power to inspect bankers' books
19	Previous sanction necessary for prosecution
20	Presumption where public servant accepts gratification other than legal remuneration
21	Accused person to be a competent witness
22	The Code of Criminal Procedure, 1973 to apply subject to certain modifications
23	Particulars in a charge in relation to an offence under section 13(1) (c).
24	Statement by bribe giver not to subject him to prosecution
25	Military, Naval and Air Force or other law not to be affected
26	Special Judges appointed under Act 46 of 1952 to be special Judges appointed under this Act
27	Appeal and revision
28	Act to be in addition to any other law
29	Amendment of the Ordinance 38 of 1944
30	Repeal and saving
31	Omission of certain sections of Act 45 of 1860

An Act to consolidate and amend the law relating to the prevention of corruption and for matters connected therewith.

BE it enacted by Parliament in the Thirty-ninth Year of the Republic of India as follows:-