The Madhya Pradesh Reorganisation Act, 2000

Follow |
0
Followers
|

Section 56, Act to have overriding effect.

Section 24, Action on investigation against public servant being Prime Minister, Ministers or members ofParliament

Section 58, Amendment of certain enactments.

Section 42, Annual statement of accounts.

Section 4, Appointment of Chairperson and Members on recommendations of Selection Committee.

Section 39, Assessment of loss and recovery thereof by special court

Section 54, Bar of jurisdiction.

Section 40, Budget

Section 38, Complaints against officials of Lokpal.

Section 30, Confirmation of attachment of assets.

Section 31, Confiscation of assets, proceeds, receipts and benefits arisen or procured by means of corruptionin special circumstances.

Section 16, Constitution of benches of Lokpal

Section 19, Decision to be by majority

Section 44, Declaration of assets.

Section 2, Definitions

Section 17, Distribution of business amongst benches.

Section 63, Establishment of Lokayukta

Section 3, Establishment of Lokpal

Section 13, Expenses of Lokpal to be charged on Consolidated Fund of India

Section 47, False complaint made by society or association of persons or trust