Lokpal and Lokayuktas (Amendment) Act, 2016 receives President’s assent on 29 July, 2016 in order to amend the Lokpal and Lokayuktas Act, 2013. The following amendments are mentioned below:

Amendment of section 44: On and from the date of commencement of this Act, every public servant shall make a declaration of his assets and liabilities in such form and manner as may be prescribed.

Amendment of section 59: On and from the date of commencement of the principal Act, in section 59, in subsection (2), for clause (k), the following clause shall be substituted, and shall be deemed to have been substituted, namely:— “(k) the form and manner of declaration of assets and liabilities by public servants under section 44: Provided that the rules may be made under this clause retrospectively from the date on which the provisions of this Act came into force;

MINISTRY OF LAW AND JUSTICE

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