9. Matters which may be investigated by Lokayukta or Upa-Lokayukta.
(1)Subject to the provisions of this Act, the Lokayukta or the Upa-Lokayukta (where the case is allotted to him by the Lokayukta) may, either suo motu or on complaint made to him under section 11, investigate any allegation against any public functionary.(2)Notwithstanding anything contained in sub-section (1) or any other provisions of this Act, where any allegation of corruption against any public functionary or any grievance of mal-administration by any public functionary comes to the knowledge or is brought to the notice of the Government, it may, if satisfied that it is necessary in public interest so to do, by order in writing refer such allegations of corruption or grievance of mal-administration or both to the Lokayukta for investigation and the Lokayukta, either himself or through the Upa-Lokayukta shall investigate the same as if it was a complaint presented under this Act.(3)Notwithstanding anything contained in sub-sections (1) and (2) above or any other provisions of this Act, the Lokayukta in his discretion, may investigate any complaint either himself or allot the same to the Upa-Lokayukta to investigate, however, to the extent possible, the case distribution shall be equitable.(4)Notwithstanding anything contained in sub-sections (1), (2) and (3) above or any other provisions of this Act, the Lokayukta may, for reasons to be recorded in writing, investigate any allegation which is being investigated by the Upa-Lokayukta.(5)Notwithstanding anything contained in the above sub-sections or any other provisions of this Act, the Lokayukta or Upa-Lokayukta, as the case may be, may investigate any allegation against any person, a public functionary in so far as he considers necessary so to do for the purpose of its investigation into any allegation against a public functionary.(6)Notwithstanding anything contained in the above sub-sections or any other provisions of this Act, the Lokayukta may, at any stage, make over any complaint pending before him to an Upa-Lokayukta for disposal.(7)Where two or more Upa-Lokayuktas are appointed under this Act, the Lokayukta may, by general or special order, assign to each of them, matters which may be investigated by them under this Act:Provided that no investigation made by the Upa-Lokayukta under this Act or action taken or thing done by him in respect of such investigation shall be called in question on the ground only that such investigation related to a matter which is not assigned to him by such order.(8)Any matter which the State Government may require the Lokayukta to enquire into and/or submit a report thereon with recommendations shall be investigated by him.
