(1)Except as hereinafter provided, the Lokayukta shall not conduct any investigation under this Act in the case of complaint involving a grievance in respect of any action-(a)if such action relate to any matter specified in the Third Schedule; or(b)if the complaint has or had any remedy by way of proceedings before any tribunal or court of law:Provided that the Lokayukta may conduct an investigation notwithstanding that the complainant had or has such a remedy if he is satisfied that such person could not or cannot for sufficient cause have recourse to such remedy.
