Section 24(1) in The Karnataka Lokayukta Act, 1984
(1)For the removal of doubts it is hereby declared that nothing in this Act shall be construed as authorising the Lokayukta or an Upalokayukta to investigate any action which is taken by or with the approval of,-(a)any Judge as defined in section 19 of the Indian Penal Code;(b)any officer or servant of any civil or criminal court in India;(c)the Accountant General for Karnataka;(d)the Chief Election Commissioner, the Election commissioners and the Regional commissioners referred to in Article 324 of the Constitution and the Chief Electoral Officer, Karnataka State;(e)the Speaker of the Karnataka Legislative Assembly or the Chairman of the Karnataka Legislative Council, and(f)the Chairman or a member of the Karnataka Public Service Commission.
