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Whistle Blowers Protection Act, 2011 9. Superintendence of Competent Authority over appropriate machinery. 1. Every public authority shall, for the purposes of dealing or inquiry into the disclosures sent to it under sub-section (3) of section 5, create appropriate machinery for the said purpose. 2. The Competent Authority shall exercise superintendence over the working of machinery created under sub-section (1) for the purposes of dealing or inquiry into the disclosures and give such directions for its proper functioning, from time to time, as it may consider necessary.    |
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