Section 7(1) in The Orissa Lokpal and Lokayuktas Act, 1995
(1)Subject to the provisions of this Act, the Lokpal may investigate any action which is taken by or with the general or specific approval of-(i)a Minister or the Chief Secretary or a Secretary; or(ii)any other public servant being a public servant of a class or subclass of public servant notified by the State Government in consultation with the Lokpal in this behalf;in any case where a complaint involving a grievance or an allegation is made in respect of such action or such action can be or could have been, in the opinion of the Lokpal, the subject of a grievance or an allegation.
