Section 10(1) in Gujarat Lokayukta Aayog Act, 2013
(1)The Lokayukta Aayog 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,(37 of 1850.) with its prior concurrence, or(b)in respect of a matter which has been referred for inquiry under the Commissions of Inquiry Act, 1952,(60 of 1952.) on its recommendation or with its prior concurrence or by the State Government under the proviso to sub-section (2) of section 7, or(c)in respect of a matter if a process including appeal, revision, review or other proceeding is pending before any tribunal, Court, officer or other competent authority under any other law for the time being in force, or(d)in respect of a matter which has been inquired into under the enactments referred to in clauses (a) or (b) or (c) and has been finally decided by a competent court.
