Section 8 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
8. Matters not subject to enquiry.
- The Lokayukt or an Up-Lokayukt shall not inquire into any matter,-(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (Inquiries) Act, 1950 (No. 37 of 1950);(b)which has been referred for inquiry under the Commission of Inquiry Act, 1952 (No. 60 of 1952); or(c)relating to an allegation against a public servant, 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.
