Section 7 in The Orissa Lokpal and Lokayuktas Act, 1995
7. Matters which may be investigated by Lokpal or Lokayukta.
(1)Subject to the provisions of this Act, the Lokpal may investigate any action which is taken by or with the general or specific approval of-(i)a Minister or the Chief Secretary or a Secretary; or(ii)any other public servant being a public servant of a class or subclass of public servant notified by the State Government in consultation with the Lokpal in this behalf;in any case where a complaint involving a grievance or an allegation is made in respect of such action or such action can be or could have been, in the opinion of the Lokpal, the subject of a grievance or an allegation.(2)Subject to the provisions of this Act, a Lokayukta may investigate any action which is taken by or with the general or specific approval of, any public servant not being a Minister, the Chief Secretary or a Secretary or other public servant referred to in Sub-section (1) in any case where a complaint involving a grievance or an allegation is made in respect of such action or such action can be or could have been, in the opinion of the Lokayukta, the Subject of a grievance or any allegation.(3)Notwithstanding anything contained in Sub-section (2) the, Lokpal may for reasons to be recorded in writing, Investigate any action which may be investigated by a Lokayukta under that sub-section whether or not a complaint has been made to the Lokpal in respect of such action.(4)Where two or more Lokayuktas are appointed under this Act, the Lokpal may, by general or special order, assign to each of these matters which may be investigated by them under this Act :Provided that no investigation made by a Lokayukta under this Act and no action taken or thing done by him in respect of such investigation shall be open to question on the ground only that such investigation relates to a matter which is not assigned to him by such order.
