(1)If, after inquiry in respect, of a complaint, the Lokayukta is satisfied -(a)that no allegation or grievance has been substantiated, he shall close the case and intimate the competent authority concerned accordingly ;(b)that all or any of the allegations or grievances have or has been substantiated either wholly or partly, he shall, by report in writing, communicate his findings, appropriate recommendations and suggestions to the competent authority and intimate the complainant and the public servant concerned about his having made the report.(2)The competent authority shall cause the report to be examined and communicate to the Lokayukta within three months of the date of receipt of the report, the action taken thereon.(3)The Lokayukta shall present to the Governor a consolidated annual report on the administration of this Act.(4)The Governor shall cause to be laid on the table of the State Legislature a copy of the annual report referred to in sub-section (3) above within six months of its receipt along with an explanatory memorandum indicating the action taken thereon, and the reasons for not taking action in a given case.
