Section 2(g) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(g)"maladministration" means action taken or purporting to have been taken in the 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;
