(1)Subject to the provisions of this Act, complaint may be made by any person to the Lokayukta in respect of any action:Provided that death of the complainant shall not debar, if the Lokayukta who is in seisin of the matter so desires, to proceed with the investigation with such help as he considers necessary.(2)Every complaint shall be made in such form and shall be accompanied by such affidavits as may be prescribed.
