Section 8 in Delhi Lokayukta and Upalokayukta Act, 1995
8. Matter not subject to inquiry.
- The Lokayukta or an Upalokayukta shall not inquire into any matter -(i)which has been referred for inquiry under the Commissions of Inquiry Act, 1952 (60 of 1952); or(ii)relating to an allegation against a public functionary, if the complaint is made after expiration of a period of five years from the date on which the conduct complained against is alleged to have been committed.
