Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Lok Ayukta And Up Lok Ayukta (Adhiniyam) Act, 2006 29 of 2006 CONTENTS 1. This Act may be called the Uttar Pradesh Lok Ayukta and Up Lok Ayukta (Amendment) Act, 2006 2. xxx Uttar Pradesh Lok Ayukta And Up Lok Ayukta (Adhiniyam) Act, 2006 29 of 2006 AN ACT further to amend the uttar pradesh Lokayukta and Up Lokayukta Act, 1975 It is hereby enacted in the fiftly-seventh year of the Republic of India as follows:- 1. This Act may be called the Uttar Pradesh Lok Ayukta and Up Lok Ayukta (Amendment) Act, 2006 :- 2. xxx :- In the Second Schedule to the Uttar Pradesh Lok Ayukta and Up Lok Ayukta Act, 1975 in the entries relating to the rate of salary the Lokayukta for the words "Chief Justice of the High Court or Judge of a High Court" appearing in the end the words "Chief Justice of a High Court" shall be substituted. STATEMENT OF OBJECTS AND REASONS The Second Schedule to the Uttar Pradesh Lok Ayukta and Up Lok Ayukta Act, 1975 (U.P. Act No. 42 of 1975) inter alia provides that the Lokayukta, in case he has been a judge of the Supreme Court or the Chief Justice or a Judge of a High Court is entiled to salary respectively admissible from time to time to a judge of the Supreme Court or Chief Justice of a High Court or judge of a High Court. Keeping in view the salary of the Lokayuktas of other states such as Andhra Pradesh, Bihar, Delhi, Gujrat, Karnatka, Maharashtra and Madhya Pradesh which is Rs. 30000.00 per mensum equal to the salary admissible to a Judge of Supreme Court or Chief Justice of a High Court, it has been decided to amend the said Act to provide for entitling the Lokayukta to the salary at the rate admissible from time to time to a Judge of the Supreme Court or Chief Justice of a High Court. The Uttar Pradesh Lok Ayukta and Up Lok Ayuktas (Amendment) Bill, 2006 is introduced accordingly. By Order, R.M. Chauhan Pramukh Sachiv