(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 (lnquiries) 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.
