Section 19 in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
19. Power to exclude complaints against certain classes of public servant.
(1)The State Government may on the recommendation of the Lokayukta and on being satisfied that it is necessary or expedient in t,he public interest so to do, exclude, by notification in the Official Gazette complaints, involving allegations against persons belonging to any class of public servants specified in the notification, from the jurisdiction of the Lokayukta or as the case may be. Up-Lokayukta:Provided that, no such notification shall be issued in respect of public servants of gazetted rank.(2)Every notification issued under Sub-section (1) shall be laid as soon as may be after it is issued before the House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the House agrees in making any modification in the notification or the House agreed that the notification should not be made, and notifies such decision in the Official Gazette, the notification shall from the date of publication of such decision have effect only in such modified Form or be of no effect, as the case may be: so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done by virtue of that notification.
