8. Matters not subject to investigation by Lokayukta or Upa-Lokayukta.
(1)The Lokayukta or Upa-Lokayukta shall not investigate any allegation,-(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (Inquiries) Act, 1850 (Central Act 37 of 1850);(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952 (Central Act 60 of 1952); in case where the Lokayukta or Upa-Lokayukta, as the case may be, has given his prior concurrence for such inquiry:Provided that if, on an application for such concurrence, no intimation of withholding it is communicated within ninety days after the receipt of the application by the Lokayukta or Upa-Lokayukta, as the case may be, the concurrence shall be deemed to have been given.(2)[ the Lokayukta or Upa-Lokayukta shall not investigate any complaint involving an allegation, if the complaint is made after the expiry of six years from the date on which the action complained against is alleged to have been taken place or after the expiry of a period of one year from the date on which the action complained against becomes known to the complainant, which ever is later.] [Substituted by Act No. 11 of 2011, dated 18.4.2011.]
