Section 8(2) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(2)The Lokayukta or an Up-Lokayukta shall not investigate any action, -(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (Inquiries) Act, 1850 (Act 37 of 1850), by the Government of India or by the State Government; or(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952 (Act 60 of 1952), by the Government of India or by the State Government.
