Section 20(2A) in The Karnataka Lokayukta Act, 1984
(2A)[ No such court shall take congizance of an offence under sub-section (1) except on a complaint made by a person against whom false, frivolous or vexatious complaint was made after obtaining the previous sanction of the Lokayukta or Upalokayukta as the case may be] [Inserted by Act 31 of 1986 w.e.f. 16.6.1986.]
