(1)Subject to other provisions of this Act, Lokayukta shall inquire into any matter involved in, or arising from, or connected with any allegation or grievance against any public servant made in the complaint in respect of the following, namely:(a)any person who is or has been a Chief Minister of the State,(b)any person who is or has been a Minister of the State,(c)any person who is or has been a Member of either house of the State Legislature,(d)every officer referred to in clause (m) of Section 2,(e)every officer referred to in clause (m) of section 2 who on deputation or on transfer to foreign service is in the service or pay of -(i)any Local Authority , Local Self Government including the Panchayti Raj Institutions and the Urban Local Bodies;(ii)any Corporation (not being the local authority) established by or under the State Act and owned or controlled by the State Government;(iii)any Government Company within the meaning of section 617 of the Companies Act, 1956 (Act I of 1956) in which not less than fifty-one percent of the paid up share capital is held by the State Government of any Company which is a subsidiary of a company capital is held by the State Government;(iv)any Society registered under the Societies Registration Act, 1860 (Act 21 of 1860) which is subject to the control of the State Government and which is notified by the State Government in this behalf in the Official Gazette;(f)every Head or his Deputy by whatever designation he may be known and other employees of Local Authority, the Local Self Government including the Panchayti Raj Institutions and the Urban Local Bodies, the Corporation, the Government company or a Society or Association of Persons or Trust or Non-Governmental Organizations (whether registered under any law for the time being in force or not) having received a donation of more than Rs. five lakhs from any other source including foreign sources. or any other institution or organization or authority, subsidized or being given grant by the State Government or receiving payment of more than the prescribed amount from the Government.(g)any Chairperson or Member or Officer {referred to in clause (e) of sub-section (1)} or equivalent / above in any body / Board / Corporation / Authority / Company / Society / Autonomous Body (by whatever name called) established or constituted under an Act of State Legislature or wholly and partly financed by the State Government or controlled by it,Provided that no investigation or prosecution shall be initiated without obtaining permission from a full bench of Lokayukta against; persons named in clause (a), (b) & (C) of sub-section(1) of Section 16 of the Act.
