Section 21 in The Orissa Lokpal and Lokayuktas Act, 1995
21. Removal of doubts.
- For the removal of doubts it is hereby declared that nothing in this Act shall be construed to authorise the Lokpal or a Lokayukta to investigate any action which is taken by or with the approval of -(a)any Judge as defined in Section 19 of the Indian Penal Code;(b)any officer or servant of any Court;(c)the Chairman or a member of the Public Service Commission;(d)the Chief Election Commissioner or the Regional Commissioner referred to in Article 324 of the Constitution having jurisdiction in the State;(e)the Speaker and the Deputy Speaker of Legislative Assembly;(f)the Chairman, Vice-Chairman or the member of the Orissa Administrative Tribunal :Provided that where a complaint in respect of any action taken by or with the approval of any officer or servant of any Court, other than the Judge or Presiding Officer of the Court, is filed before the Lokpal or a Lokayukta, he shall forward the same to the Chief Justice of the High Court of Orissa with a request to communicate the action, if any, taken on the complaint to the State Government,
