Section 22 in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
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 any allegation against-(a)The Chief Justice or any Judge of the High Court or a member of Judicial Service as defined in clause (b) of Article 236 of the Constitution;(b)any officer or servant of any court in India:(c)the Accountant General. Rajasthan:(d)the Chairman or a member of the Rajasthan Public Service Commission:(e)the Chief Election Commissioner, the Election Commissioners and the Regional Commissioners referred to in Ar tide 324 of the Constitution and the Chief Electoral Officer, Rajasthan State:(f)any member of the Secretariat staff of the Rajasthan Legislative Assembly.
