Section 35 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
35. Interim Stay, etc.
- If during the course of an inquiry or investigation under this Act, the Lokayukta or Upa-Lokayukta is prima facie satisfied that the case is likely to result in action being taken under section 12(1) or 12(3), he may direct that the further implementation or enforcement of the order or action complained against be stayed and may direct the status quo as on the date of the application to be maintained on such terms and conditions, if any, as he thinks fit.
