The Lokpal and Lokayuktas Act, 2013

49. Lokpal to function as appellate authority for appeals arising out of any other law for the time being in force.

The Lokpal shall function as the final appellate authority in respect of appeals arising out of any other law for the time being in force providing for delivery of public services and redressal of public grievances by any public authority in cases where the decision contains findings of corruption under the Prevention of Corruption Act, 1988.