Section 7(1) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(1)Subject to the provisions of this Act, the Lokayukta may investigate any action which is taken by, or with the general or specific approval of:-(i)a Minister or a Secretary; or(ii)any public servant referred to in sub-clause (iii) of clause (k) of section 2; or(iii)any other public servant being a public servant of a class or sub-class of public servants notified by the State Government in consultation with the Lokayukta, in this behalf,in any case where a complaint involving a grievance or an allegation is made in respect of such action or such action can be or could have been, in the opinion of the Lokayukta, the subject of a grievance or an allegation.
