17. Matters pending before any Court or Committee or authority before inquiry before Lokayukta.
- In case any matter or proceeding related to allegation of corruption under the Prevention of Corruption Act, 1988 has been pending before any Court or Committee of either house of State Legislature or before any authority prior to commencement of this Act or prior to commencement of any inquiry, after the commencement of this Act, such matter or proceeding shall be continued before such Court/Committee of either house of State Legislature/any other authority except for such matters as are protected under clause 2 of Article 194 of the Constitution of India or are pending before a Court, shall not affect the power of Lokayukta to inquire into such matter under this Act.
