7. Matters which may be investigated by Lokayukta.
- 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 other public servant;In any case where a complaint involving a grievance or any 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.
