- The Lokayukta shall not inquire into any matter -(a)in respect of which an inquiry has been ordered under the Public Servants (Inquiries) Act, 1850; or(b)which is not connected with the discharge of functions as public servant of the person against whom allegation is made;(c)relating to "grievance of mal-administration", any administrative act involving the exercise of discretion except where he is satisfied that the elements involved in the exercise of discretion were absent to such an extent that discretion would not be regarded as having been properly exercised or was exercised for corruption.
