(2)The Lok Ayukta or an Upa-Lok Ayukta shall not investigate, -(a)any action in respect of which a formal and public inquiry has been ordered with the prior concurrence of the Lok Ayukta or an Upa-Lok Ayukta, as the case may be,(b)any action in respect of a matter which has been referred to inquiry under the Commission of Inquiry Act, 1952 (Central Act 60 of 1952),(c)any complaint involving an allegation made after the expiry of five years from the date on which the action complained against is alleged to have taken place.Provided that a complaint referred to in clause (c) may be entertained by the Lok Ayukta or an Upa-Lok Ayukta, as the case may be, after the expiry of the period referred to in the said clause, if the complainant satisfies that he had sufficient cause for not making the complaint within the period specified in that clause
