Section 19(1) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(1)The State Government may in consultation with the Lokayukta and on being satisfied that it is necessary or expedient in the public interest so to do, exclude, by notification in the Gazette, complaints involving a grievance or an allegation against persons belonging to any class of public servants specified in the notification, from the jurisdiction of the Lokayukta or, as the case may be Up-Lokayukta:Provided that no such notification shall be issued in respect of public servants holding posts carrying a minimum monthly salary (excluding allowances) of one thousand rupees or more.
