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Tamil Nadu Introduces Lokayukta Bill in Assembly, Activists Decry it as 'Jokayukta' - (10 Jul 2018)

As per the draft bill, the lokayukta will consist of a chairperson who has been or is the Judge of the High Court or a person with a 25-year-experience in anti-corruption policy, public administration, vigilance, finance and law.

Tags : COURT   HIGH COURT  

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