(2)The Lokayukta or the Upa-Lokayukta, as the case may be, may, if he is satisfied that all or any of the allegations made in the complaint against the public functionary have or has been substantiated, either wholly or partly, order the public functionary, to pay such amount of costs, not exceeding rupees ten thousand as may be specified in the order, to the complainant and issue a certificate of recovery in respect of the amount so specified.
