Section 7 in Delhi Lokayukta and Upalokayukta Act, 1995
7. Matter which may be inquired into by Lokayukta or Uplokayukta.
- Subject to the provisions of this Act, on receiving complaints or other information or suo moto -(a)The Lokayukta may proceed to inquire into an allegation made against a public functionary in relation to whom either the President or Lieutenant Governor is the competent authority;(b)The Upalokayukta may proceed to inquire into an allegation made against any public functionary other than that referred to in clause (a);Provided that the Lokayukta may inquire into an allegation made against any public functionary referred to in clause (b).Explanation. - For the purposes of this section the expressions "may proceed to inquire" and "may inquire" include investigation by any person or agency at the disposal of the Lokayukta and Upalokayukta in pursuance of sub-section (2) of Section 13.
