Section 18(1) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(1)The State Government may on the recommendation of the Lokayukta and on being satisfied that it is necessary or expedient in the public interest so to do, exclude, by notification in the Official Gazette, complaints, involving grievances or allegations or both against persons belonging to any class of public servants specified in the notification, from the jurisdiction of the Lokayukta or, as the case may be, Upa-Lokayukta:Provided that, no such notification shall be issued in respect of public servants holding posts carrying a minimum monthly salary (exclusive of allowances) of seven hundred and fifty rupees or more.
