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Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother - (12 Jun 2026)

CIVIL

Jharkhand High Court upheld a Lokayukta order in a case involving allegations against the Lokayukta’s brother, holding that the doctrine of necessity applies to the single-member office and that its core adjudicatory functions are non-delegable under the Jharkhand Lokayukta Act, 2001.

Tags : JHARKHAND LOKAYUKTA ACT; ADJUDICATORY FUNCTIONS; DELEGATE  

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