Section 7(2A) in The Karnataka Lokayukta Act, 1984
(2A)[ Notwithstanding anything contained in sub-sections (1) and (2), the Lokayukta or an Upalokayukta may investigate any action taken by or with the general or specific approval of a public servant, if it is referred to him by the State Government.] [Inserted by Act 31 of 1986 w.e.f. 16.6.1986.]
