Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH LOKAYUKTA AND UPA LOKAYUKTA (COMPETENT AUTHORITY) RULES, 1984 CONTENTS 1. Short title, commencement and application 2. Definitions 3. Competent Authority ANDHRA PRADESH LOKAYUKTA AND UPA LOKAYUKTA (COMPETENT AUTHORITY) RULES, 1984 In exercise of the powers conferred by Section 20 read with sub clause (iii) of clause (c) of Section 2 of Andhra Pradesh Lokayukta and Upa Lokayukta Act, 1983 (Act No. 11 of 1983), the Governor of Andhra Pradesh hereby makes the following rules relating to Competent Authority in respect of other Public Servants for the purpose of the sub clause (iii). 1. Short title, commencement and application :- (1) These rules may be called the Andhra Pradesh Lokayukta and Upa Lokayukta (Competent Authority) Rules, 1984. (2) They shall come into force at once. (3) They shall apply to all public servants other than a Minister Chief Secretary or Secretary, a Member of either House of the State Legislature specified in sub clauses (i) and (ii) of clause (c) of Section 2 read with clause (iv) of sub section (1) of Section 7 of the Andhra Pradesh Lokayukta and Upa Lokayukta Act, 1983. 2. Definitions :- (1) In these rules, unless the context otherwise requires, (i) "Act" means the Andhra Pradesh Lokayukta and Upa Lokayukta Act, 1983 (Act No. 11 of 1983); (ii) "section" means a section of the Act. (2) Words and expressions used in these rules but not defined herein shall have the same meaning as are assigned to them under the Act. 3. Competent Authority :- The following shall be the competent authority in relation to the public servant specified in sub clause (iii) of clause (c) of Section 2.