Section 25(ii) in The Karnataka Lokayukta Act, 1984
(ii)for continuing the enquiries and investigations against Government servants and persons referred to in item (f) of clause (12) of section 2 pending before the Government or any other authority including the Karnataka State Vigilance Commission constituted under the Karnataka State Vigilance Commission Rules, 1980 by the Lokayukta or an Upalokayukta.
