Section 7(1) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(1)Subject to the provisions of this Act. the Lokayukta may investigate any action which is taken by, or with the general or specific approval of,-(i)a Minister or a Secretary; or(ii)any public servant referred to in sub-clause (iii) of clause (i) of section 2: or(iii)any other public servant being a public servant of a class or sub-class of public servants notified by the State Government in consultation with the Lokayukta, in this behalf, in any case where a complaint involving an allegation is made in respect of such action or such action can be of could have been, in the opinion of the Lokayukta, the subject of any allegation.
