(1)The Lokayukta shall not investigate any action,-(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (Inquires) Act, 1850 (37 of 1850) with his prior concurrence, or(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952 (60 of 1952), on his recommendation or with his prior concurrence or by the State Government under the proviso to sub-section (2) of section 7, or(c)in respect of a matter which has been inquired into under the enactments referred to in clauses (a) and (b) or has been finally decided by a competent Court.
