Section 2(b) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(b)"allegation" in relation to a public servant means any affirmation that such public servant,-(i)has abused his position as such to obtain any gain or favour to himself or to any other person or to cause undue harm to any person;(ii)was actuated in the discharge of his functions as such public servant by improper or corrupt motives;(iii)is guilty of corruption; or(iv)is in possession of pecuniary resources or property disproportionate to his known source of income and such pecuniary resources or property is held by the public servant personally or by any member of his family or by some other person on his behalf.
