- For the removal of doubts, it is hereby declared that nothing in this Act shall be construed to authorise the Lokayukta or Upa-Lokayukta to investigate any allegation against -(a)the Chief Justice or any Judge of the High Court or a member of the Judicial service as defined in clause (b) of article 236 of the Constitution;(b)any officer or servant of any Court in the State;(c)the Accountant-General, [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(d)the Chairman or a member of the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Public Service Commission;(e)the Chief Election Commissioner, the Election Commissioners and the Regional Commissioners referred to in article 324 of the Constitution and the Chief Electoral Officer of the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(f)the Speaker and the Deputy Speaker of the Legislative Assembly and the Chairman and the Deputy Chairman of the Legislative Council and the staff of the Legislature Secretariat;(g)the Chairman or member of the Andhra Pradesh Administrative Tribunal;(h)any officer or servant of the Andhra Pradesh Administrative Tribunal.
