Section 7(2) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(2)Lok Aayog shall not inquire into any action,-(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (Inquiries) Act, 1950 (Act No. 37 of 1950); or(b)in respect of a matter which has been referred for enquiry under the Commissions of Inquiry Act, 1952 (Act No. 60 of 1952).
