- For the removal of doubts, it is hereby declared that nothing in this Act shall be construed to authorise the Lokayukta or Upa-Lokayukta to investigate any allegation against-(a)the Chief Justice or any Judge of the High Court or a member of the Judicial service as defined in Clause (b) of Article 236 of the Constitution;(b)any Officer or Servant of any Court in the State;(c)the Accountant-General, Andhra Pradesh;(d)the Chairman or a Member of the Andhra Pradesh Public Service Commission;(e)the Chief Election Commissioner, the Election Commissioners and the Regional Commissioners referred to in Article 324 of the Constitution and the Chief Electoral Officer of the State of Andhra Pradesh;(f)the Speaker and the Deputy Speaker of the Legislative Assembly and the Chairman and the Deputy Chairman of the Legislative Council and the staff of the Legislature Secretariat;(g)the Chairman or member of the Andhra Pradesh Administrative Tribunal;(h)any Officer or Servant of the Andhra Pradesh Administrative Tribunal.
