Section 18 in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
18. Power to exclude complaints against certain classes of public servants.
(1)The State Government may on the recommendation of the Lokayukta and on being satisfied that it is necessary or expedient in the public interest so to do, exclude, by notification in the Official Gazette, complaints, involving grievances or allegations or both against persons belonging to any class of public servants specified in the notification, from the jurisdiction of the Lokayukta or, as the case may be, Upa-Lokayukta:Provided that, no such notification shall be issued in respect of public servants holding posts carrying a minimum monthly salary (exclusive of allowances) of seven hundred and fifty rupees or more.(2)Every notification issued under sub-section (1) shall be laid as soon as may be after it is issued before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the notification or both Houses agree that the notification should not be made, and notify such decision in the Official Gazette, the notification shall from the date of publication of such decision have effect only in such modified form or be of no effect, as the case be; so, however; that any such modification or annulment shall be without prejudice to the validity of anything previously done by virtue of that notification.
