Section 12(2) in The Orissa Lokpal and Lokayuktas Act, 1995
(2)The competent authority to whom a report is sent under Sub-section (7) shall, within one month of the expiry of the term specified in the report intimate or cause to be intimated to the Lokpal, or, as the case may be, Lokayukta of the action taken for compliance with the report.
