23. Powers to call for matters pending before State Government.
(1)Where the Lokayukta decides to inquire into a complaint against a public servant, he may ascertain from the State Government whether any complaint containing substantially similar allegations against the said public servant is under investigation, and if so, he may call for the record thereof.(2)If the Lokayukta, on examination of the record referred to in sub- section (1), decides to inquire into the matter himself, he shall inform the State Government accordingly and the complaint, wholly or partly, as the case may be, shall stand transferred to him for inquiry under the provisions of this Act.(3)Whenever the Lokayukta decides not to inquire into the matter himself he shall return the complaint to the State Government.
