Section 7(1) in Andhra Pradesh Lokayukta Act, 1983
(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, or at the behest of,(i)a Minister or a Secretary; or(ii)a Member of either I louse of the State Legislature; or(iii)a Mayor of the Municipal Corporation constituted by or under the relevant law for the time being in force; or(iiia)[ a Vice Chancellor or a Registrar of a University.] [Inserted by Act No. 1 of 2007. w.e.f. 28.2.2007.](iv)any other public servant, belonging to such class or section of public servants, as may be notified by the Government in this behalf after consultation with the Lokayukta, in any case where a complaint involving an allegation is made in respect of such action, or such action can be or could have been, in the opinion of the Lokayukta, the subject of an allegation.
