Section 19(1) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(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.
