Section 10(1) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(1)Where the Lokayukta or an Up-Lokayukta proposed (after making such preliminary inquiry, as he deems fit) to conduct any investigation under this act, he-(a)shall forward a copy of the complaint or, in the case of any investigation which he proposed to conduct on his own motion, a statement setting out the grounds therefor, to the public servant concerned and the competent authority concerned:(b)shall afford to the public servant concerned an opportunity to offer his comments on such complaint or statement: and(c)may make such orders as to the safe custody of documents relevant tot he investigation, as he deems fit.
