(1)Subject to the provisions of this Act, the Lok Ayukta and one of the Upa-Lok Ayukta, as may be nominated by the Lok Ayukta for the purpose, may investigate any action which is taken by or with the general or specific approval of -(i)the Chief Minister, or(ii)a Minister, or(iii)a Member of the State Legislature; or(iv)a Secretary; or(v)an office bearer of a political party at the State level, or(vi)an officer referred to in sub-clause (iii) of clause (d) of section 2,In any case where a complaint involving a grievance or an allegation is made in respect of such action and where there is difference of opinion between the Lok Ayukta and the Upa-Lok Ayukta as so nominated, the action shall be investigated by the Lok Ayukta and both the Upa-Lok Ayukta together and the decision of the majority therein shall prevail.
