Section 8(2) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(2)The Lokayukta or an Upa-Lokayukta shall not investigate any action,-(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (Inquiries) Act, 1850 [* * *] [The words 'with the prior concurrence of the Lokayukta' were deleted by Maharashtra 14 of 1989, section 2.] or;(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952, [* * *] [The words 'with the prior concurrence of the Lokayukta' were deleted by Maharashtra 14 of 1989, section 2.].
