Section 8(1) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(1)Except as hereinafter provided, the Lokayukta or an Upa-Lokayukta shall not conduct any investigation under this Act in the case of a complaint involving a grievance in respect of any action,-(a)if such action relates to any matter specified in the Third Schedule; or(b)if the complainant has or had any remedy by way of proceedings before any tribunal or court of law:Provided that, the Lokayukta or an Upa-Lokayukta may conduct an investigation notwithstanding that the complainant had or has such a remedy if the Lokayukta or, as the case may be, the Upa-Lokayukta is satisfied that such person could not or cannot, for sufficient cause, have recourse to such remedy.
