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Karnataka HC: State Government Cannot Suo-Moto Entrust Inquiry to Lokayukta or Upa-Lokayukta - (29 Jul 2021)

CIVIL

Karnataka High Court has held that state government cannot suo-moto entrust an inquiry to the Lokayukta or Upa-lokayukta, against employees of statutory bodies or corporations or government companies. It has to be transmitted to their respective disciplinary authorities.

Tags : KARNATAKA HIGH COURT   ENTRUST INQUIRY TO LOKAYUKTA OR UPA-LOKAYUKTA  

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