Section 2(10) in The Karnataka Lokayukta Act, 1984
(10)"maladministration" means action taken or purporting to have been taken in the exercise of administrative functions in any case where,-(a)such action or the administrative procedure or practice governing such action is unreasonable, unjust, oppressive or improperly discriminatory; or(b)there has been wilful negligence or undue delay in taking such action or the administrative procedure or practice governing such action involves undue delay;
