Section 18 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
18. Removal of doubts.
- For the removal of doubts it is hereby declared that nothing in this Act, shall be construed to authorise the Lokayukt or an Up-Lokayukt to enquire into an allegation against,-(a)any member of the judicial service who is under the administrative control of the High Court under Article 235 of the Constitution of India;(b)the Chairman or a member of the Madhya Pradesh State Public Service Commission.
