Section 2(f) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(f)"mal-administration" means action taken or purporting to have been taken in exercise of administrative functions in any case, -(i)where such action or the administrative procedure or practice governing such action is unreasonable, unjust, oppressive or improperly discriminatory; or(ii)where there has been negligence or undue delay in taking such action, or the administrative procedure or practice governing such action involves undue delay;
