Section 14 in The Himachal Pradesh Lokayukta Act, 2014
14. Matter pending before any court or committee or authority for inquiry not to be affected.
- In case any matter or proceeding related to allegation of corruption under the Prevention of Corruption Act, 1988 or the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 has been pending before any court or committee of the State Legislative Assembly or before any other authority prior to commencement of this Act or prior to commencement of any inquiry after the commencement of this Act, such matter or proceeding shall be continued before such court, committee or authority.Chapter-VII Procedure in Respect of Preliminary Inquiry and Investigation
