Section 18 in Chhattisgarh Lok Aayog Adhiniyam, 2002
18. Removal of doubts.
- For the removal of doubts it is hereby declared that nothing in this Adhiniyam shall be construed to authorise the Lok Aayog to enquire into a complaint against,-(a)any member of the judicial service who is under the administrative control of the High Court of Chhattisgarh under Article 235 of the Constitution of India;(b)the Chairman or a member of the State Public Service Commission;(c)the Chief Electoral Officer of Chhattisgarh;(d)any member of the Secretariat staff of the Chhattisgarh Legislative Assembly;(e)any member of the staff of the Governor's Secretariat.
