Section 8(1) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(1)The Lokayukta or an Up-Lokayukta shall not investigate any action,-(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (inquiries) Act, 1850 (Central Act 37 of 1850), with the prior concurrence of the Lokayukta: or(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952 (Central Act 60 of 1952) with the prior concurrence of the Lokayukta.
