Section 12(5) in The Orissa Lokpal and Lokayuktas Act, 1995
(5)If the Lokpal or the Lokayukta is satisfied with the action taken of proposed to be taken on his recommendations or findings referred to in Sub-sections (1) and (3), he shall close the case under information to the complainant, the public servant and the competent authority concerned but where he is not so satisfied and if he considers that the case so deserves, he may make a special report upon the case to the Governor aid also inform the complainant concerned ;Provided that no such special report shall be made in respect of any action taken in consultation with the Pubic Service Commission.
