Section 19 in The Himachal Pradesh Lokayukta Act, 2014
19. Action on investigation against public servant being Chief Minister, Ministers or Members of Legislative Assembly.
- Where, after the conclusion of the investigation, the findings of the Lokayukta disclose the commission of an offence under the Prevention of Corruption Act, 1988 or the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 by a public servant referred to in clause (a) or clause (b) or clause (c) of sub-section (1) of section 13, the Lokayukta may file a case in the Special Court and shall send a copy of the report together with its findings to the competent authority.Chapter-VIII Powers of Lokayukta
