10. [ Jurisdiction. [Substituted vide Act No. 1 of 1998.]
(1)The Lokpal shall enquire into an allegation of misconduct against a public man within five years from the date of occurrence of that misconduct.(2)Notwithstanding anything contained in sub-section (3), the complaints filed under the provisions of the Punjab Lokpal Act, 1995 (Punjab Act No. 9 of 1995) shall also be enquired into by the Lokpal.(3)The Lokpal shall not enquire into any matter which has been referred for enquiry under the Commission of Inquiry Act, 1952 on his recommendations or with his prior concurrence.(4)The Lokpal shall not enquire into any complaint suo moto.]
