(2)The Lokayukta or an Upalokayukta shall not investigate,-(a)any action in respect of which a formal and public inquiry has been ordered with the prior concurrence of the Lokayukta or an Upalokayukta, as the case may be;(b)any action in respect of a matter which has been referred for inquiry, under the Commission of Inquiry Act, 1952 with the prior concurrence of the Lokayukta or an Upalokayukta, as the case may be;(c)any complaint involving a grievance made after the expiry of a period of six months from the date on which the action complained against becomes known to the complainant; or(d)any complaint involving an allegation made after the expiry of five years from the date on which the action complained against is alleged to have taken place; Provided that he may entertain a complaint referred to in clauses (c) and (d) if the complainant satisfied that he had sufficient cause for not making the complaint within the period specified in those clauses.
