Section 13(9) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(9)The provisions of sub-sections (5), (6), (7) and (8) shall have effect notwithstanding anything contained in the Code of Criminal Procedure, 1973, but nothing in these sub-sections shall affect the power of the Lokayukta or Up-Lokayukta as the case may be, to proceed under sub-section (3) in respect of any offence, where it does not choose to proceed under sub-sections (5), (6) and (7).
