Section 22 in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
22. Removal of doubts. -
For the removal of doubts it is hereby declared that nothing in this Act shall be construed to authorise the Lokayukta or an Up-Lokayukta to investigate an allegation [or grievance] [Added by U.P. Act No. 10 of 1989.] against -(a)the Chief Justice or any Judge of the High Court or a member of a judicial service as defined in clause (b) of Article 236 of the Constitution;(b)any officer or servant of any Court;(c)the Accountant General, Uttar Pradesh;(d)the Chairman or a member of the Uttar Pradesh Public Service Commission or any member of its staff;(e)The Chief Election Commissioner, the Election Commissioners and the Regional Commissioners referred to in Article 324 of the Constitution and the Chief Electoral Officer, Uttar Pradesh;(f)any member of the Secretariat staff of either House of the State Legislature.(g)[ any member of the staff of Governor's Secretariat.] [Inserted by U.P. Act No. 10 of 1989.]
