(5)The Lokayukta shall not investigate any complaint -(a)involving a grievance, if the complaint is made after the expiry of twelve months from the date on which the action complained against becomes known to the complaint;(b)involving an allegation, if the complaint is made after the expiry of five years from the date on which the action complained against is alleged to have taken place:Provided that the Lokayukta may entertain a complaint referred to in clause (a) if the complainant satisfies him that he had sufficient cause for not making complaint within the period specified in that clause.
