Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Delhi Lokayukta And Upalokayukta (Amendment) Act, 2010 [05 May 2010] CONTENTS 1. Short Title And Commencement 2. Substitution Of New Schedule For The Second Schedules Delhi Lokayukta And Upalokayukta (Amendment) Act, 2010 [05 May 2010] The following Act of the Legislative Assembly of the National Capital Territory of Delhi received the assent of the Lt. Governor of Delhi on 29ih April, 2010 and is hereby published for general information:- "The Delhi Lokayukta and Upalokayukta (Amendment) Act, 2010 (Delhi Act 06 of 2010) (As passed bv ihe Legislative Assembly of the National Capital Territory of Delhi on 31 st March, 2010) (29th April, 2010) An Act to further amend the Delhi Lokayukta and Upalokayukta Act, 1995 Be it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the Sixtieth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Delhi Lokayukta and Upalokayukta (Amendment) Act, 2010. (2) It shall be deemed to have come into force on the 1st day of January: 2006. 2. Substitution Of New Schedule For The Second Schedules :- In the Delhi Lokayukta and Upalokayukta Act, 1995 (Delhi Act 1 of 1996). for the Second Schedule, the following Schedule shall be substituted, namely:- "The Second Schedule [See Section 5 (7)] After appointment there shall be paid to the Lokayukta and Upalokayukta. in respect of time spent on actual service, salary at the following fates per mensum. that is to say- 1. Lokayukta:-Such salary plus perquisites and allowances as are payable from time to time- (i) a Chief Justice of a High Court in case Lokayukta is appointed from amongst Chief Justices of High Courts in India: (ii) a Judge of a High Court in case Lokayukta is appointed from amongst Judges of High Courts in India: 2. Upalokayukta: Such salary (equivalent to the salary last drawn by the incumbent in his previous post) plus perquisites and allowances as arc payable from time to time:- (i) a Secretary to the Government in case Upalokayukta is appointed from amongst the Secretaries to the Government: (ii) a District Judge in Delhi in case Upalokayukta is appointed from amongst District Judges in Delhi: (iii) a Joint Secretary to the Government of India in case Upalokayukta is appointed from amongst the Joint Secretaries to the Government of India: Provided that if the Lokayukta or an Upalokayukta at the time of his appointment is in receipt of a pension (other than a disability or wound pension) in respect of any previous service under the Government of India or any of its predecessor Governments or under the Government of State or any o f its predecessor Governments, his salary in respect of service as the Lokayukta. or as the case may be, Upalokayukta shall be reduced- (a) by the amount of that pension; and (b) if he has before such appointment received in lieu of a portion of the pension due to him in respect of such previous service the commuted value thereof by the amount of that portion of the pension." Savita Rao, Jt. Secy.