Section 15(1) in The Himachal Pradesh Lokayukta Act, 2014
(1)The Lokayukta on receipt of a complaint, if it decides to proceed further, may order-(a)preliminary inquiry against any public servant by its Inquiry Wing or any agency to ascertain whether there exists a prima facie case for proceeding in the matter; or(b)investigation by any agency, when there exists a prima facie case :Provided that the Lokayukta shall if it has decided to proceed with the preliminary inquiry, by a general or special order, refer the complaints or a category of complaints or a complaint received by it in respect of public servants to the Inquiry Wing, constituted under this Act:Provided further that the Inquiry Wing in respect of complaint(s) referred to it under the first proviso, after making preliminary inquiry in respect of public servants, shall submit its report to the Lokayukta in accordance with the provisions contained in sub-sections (2) and (4) and shall proceed in accordance with the provisions of this Act:Provided further that before ordering an investigation under clause (b), the Lokayukta shall call for the explanation of the public servant so as to determine whether there exists a prima facie case for investigation:Provided further that the seeking of explanation from the public servant before an investigation shall not interfere with the search and seizure, if any, required to be undertaken by the Inquiry Wing under this Act.
