(2)No matter in respect of which a complaint is made under this Act shall be referred to a Commission for inquiry under the Commissions of Inquiry Act, 1952 (60 of 1952), except on the recommendation or with the concurrence of the Lokayukta;Provided that nothing in this sub-section shall prevent the State Government from referring the matter to such commission for inquiry in its opinion the matter is exceptionally a matter of definite public importance.
