Section 8(6) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(6)In the case of any complaint involving a grievance nothing in this Act shall be construed as empowering the Lokayukta or an Upa-Lokayukta to question any administrative action involving the exercise of a discretion except where he is satisfied that the elements involved in the exercise of the discretion are absent to such an extent that the discretion can prima facie be regarded as having been improperly exercised.
