7. Matters which may be investigated by the Lokayukta and an Upalokayukta.
- [(1) Subject to the provisions of this Act, the Lokayukta may investigate any action which is taken by or with the general or special approval of, -(a)(i)the Chief Minister;(ii)a Minister;(iii)a member of the State Legislature;(iv)the Chairman and the Vice-Chairman (by whatever name called) or a member of an authority, board or a committee, a statutory or non-statutory body or a corporation established by or under any law of the State Legislature including a society, co-operative society or a Government company within the meaning of section 617 of the Companies Act, 1956, nominated by the State Government; in any case where a complaint involving a grievance or an allegation is made in respect of such action.(b)any other public servant holding a post or office carrying either a fixed pay, salary or remuneration of more than rupees twenty thousand per month or a pay scale the minimum of which is more than rupees twenty thousand, as may be revised, from time to time 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, recorded in writing, the subject of a grievance or an allegation.](2)Subject to the provisions of this Act, an Upalokayukta may investigate any action which is taken by or with the general or specific approval of, any public servant not being the Chief Minister, Minister, Member of the Legislature, secretary or other public servant referred to in sub-section (1), 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 Upalokayukta, [recorded in writing] [Inserted by Act 25 of 2010 w.e.f. 23.07.2010.] the subject of a grievance or an allegation;(2A)[ Notwithstanding anything contained in sub-sections (1) and (2), the Lokayukta or an Upalokayukta may investigate any action taken by or with the general or specific approval of a public servant, if it is referred to him by the State Government.] [Inserted by Act 31 of 1986 w.e.f. 16.6.1986.](3)Where two or more Upalokayuktas are appointed under this act, the [Lokayukta] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] may, by general or special order, assign to each of them matters which may be investigated by them under this Act:Provided that no investigation made by an Upalokayukta under this Act, and no action taken or things done by him in respect of such investigation shall be open to question on the ground only that such investigation relates to a matter which is not assigned to him by such order.(4)[ Notwithstanding anything contained in sub-sections (1) to (3) [when the office of a Upalokayukta is vacant by reason of his death, resignation, retirement, removal or otherwise or] [ Inserted by Act 31 of 1986 w.e.f. 16.6.1986] when an Upalokayukta is unable to discharge his functions owing to absence, illness or any other cause, his function may be discharged by the other Upalokayukta, if any and if there is no other Upalokayukta by the Lokayukta.] [Substituted by Act 25 of 2010 w.e.f. 23.07.2010.]
