Section 7 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
7. [ Matters which may be enquired into by Lokayukt or Up-Lokayukt. [Substituted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).]
- Subject to the provisions of this Act, on receiving complaint or other information,-(i)the Lokayukt may proceed to enquire into an allegation made against a public servant in relation to whom the Chief Minister is the competent authority;(ii)the Up-Lokayukt may proceed to enquire into an allegation made against any public servant other than that referred to in clause (i) :Provided that the Lokayukt may enquire into an allegation made against any public servant referred to in clause (ii).] [Substituted by M.P. Act 25 of 1998 (w.e.f. 1-1-1996).][Explanation. - For the purposes of this section the expressions "may proceed to enquire" and "may enquire" include investigation by police agency put at the disposal of Lokayukt and Up-Lokayukt in pursuance of sub-section (3) of Section 13.] [Inserted by M.P. Act No. 20 of 1984 (w.e.f. 16-5-1984).]
