(4)The complaint has/has not for the same matter resorted to a remedy by way of proceeding before a tribunal/ a court of law/ an authority empowered to decide the matter particulars of which are as under:-(give particulars and result, if any)The necessary deposit of Rs. 1000/- has been made by bank draft/IPO payable to Secretary Manipur Lokayukta.PrayerIt is, therefore, prayed that an inquiry be made against the public servant..............................................Signature/ thumb mark of the applicantVerification:I .................. son of/daughter of/ wife of Shri ....................... resident/ of ......................... hereby verify that the facts stated by me in paras ................................. to ......................................... in the complaint are true to my personal knowledge and/ or the facts stated by me in paras ................ to ........................... are based on information received from ............. (give the name) and / or documents, and the same are believed by me to be true.........................................Signature/ thumb mark of the applicantForm 2[See rule 15(6)]Note. - This affidavit should be prepared on a non-judicial stamp paper of appropriate value as may be fixed by the Indian Stamp Act as applicable in the State of Manipur and then it should be attested from a notary or an Oath Commissioner or Magistrate 1st class.Form of AffidavitI ..................................................................................son of/daughter of/wife of Shri .........................................Profession ........................................., resident of Tehsil ............................. District ..................................... do hereby solemnly affirm and state as follows: -
