(1)Except as hereinafter provided, the Lokayukta or an Upalokayukta shall not conduct any investigation under this Act in the case of a complaint involving a grievance in respect of any action, -(a)if such action relates to any matter specified in the second Schedule; or(b)if the complainant has or had, any remedy by way of appeal, revision, review or other proceedings before any tribunal, [court, officer or other authority and has not availed of the same.] [Substituted by Act 1 of 1988 w.e.f. 25.2.1988.]
