Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Lokayukta And Upa-Lokayukta (Amendment) Act, 2001 1 of 2001 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Andhra Pradesh Lokayukta And Upa-Lokayukta (Amendment) Act, 2001 1 of 2001 AN ACT TO AMEND THE ANDHRA PRADESH LOKAYUKTA AND UPA- LOKAYUKTA ACT, 1983. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Lokayukta and Upa- Lokayukta (Amendment) Act, 2001. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 3 :- In the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983(Act 11 of 1983) (hereinafter referred to as the Principal Act), for sub- section (2) of section 3, the following shall be substituted, namely:- (2) (i) Every person appointed to be the Lokayukta shall, before entering upon his office, make and subscribe, before the Governor an oath or affirmation according to the form setout for the purpose in the First Schedule. (ii) Every person appointed to be the Upa-Lokayukta shall, before entering upon his office, make and subscribe before the Governor or come person appointed in that behalf by him, an oath or affirmation according to the form set-out for the purpose in the First Schedule.