(2)Where after the conclusion of the inquiry or investigation, the findings of the Lokayukta disclose the commission of an offence under the Prevention of Corruption Act, 1988 by a public servant referred to in clause (a), (b) & (c) of sub-section (1) of section 16, the Lokayukta may file a case in the Special Court and shall send a copy of the report together with its findings to the competent authority and also to the public servant.
