Section 8 in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
8. Matters not subject to investigation.
(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.(2)The Lokayukta or an Up-Lokayukta shall not investigate any complaint which is excluded from his jurisdiction by virtue of a notification issued under section 19.(3)The Lokayukta or an Up-Lokayukta shall not investigate any complaint involving an allegation, if the complaint is made after the expiry of five years form the date on which the action complained against is alleged to have taken place.
