Section 8(1) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(1)Except as hereinafter provided, the Lokayukta or an Up-Lokayukta shall not conduct any investigation under this Act -(a)except on a complaint made under and in accordance with Section 9; or(b)in the case of a complaint involving a grievance in respect of any action, -(i)if such action relates to any matter specified in the Third Schedule; or(ii)if the complainant has or had any remedy by way of proceeding before any Tribunal or Court of law :Provided that nothing in sub-clause (ii) shall prevent the Lokayukta or an Up-Lokayukta from conducting an investigation if he is satisfied that such person could not or cannot, for sufficient cause, have recourse to a remedy referred to in that sub-clause.
