Section 12(2) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(2)The competent authority shall examine the report forwarded to it under sub-section (3) and initiate, within three months of the date of receipt of the report, the Lokayukt or, as the case may be, the Up-Lokayukt, the action taken or proposed to be taken on the basis of the report.[(2-A) x x x] [Omitted by M.P. Act No. 17 of 1983 (w.e.f. 4-2-1983).]
