- For the removal of doubts, it is hereby declared that nothing in this Act shall be construed to authorize the Lokayukta or Upa-Lokayukta to investigate any complaint against,-(i)the Chief Justice or any Judge of the High Court, or a Judicial Officer of subordinate Courts within the meaning of Chapter VI of Part VI of the Constitution of India;(ii)any officer or servant of any Court as referred to in clause (i);(iii)the Chairman or a member of the Goa Public Service Commission and any member of its staff;(iv)the Election Commissioners and the Regional Commissioners referred to in Article 324 of the Constitution of India and the Chief Electoral Office of Goa;(v)functionaries appointed under Article 323-A and 323-B of the Constitution of India or any member of their staff; and(vi)any member of the staff of Governor's Secretariat.
