41. Complaints against Chairperson and Members not to be inquired by Lokayukta.
(1)The Lokayukta shall not inquire into any complaint made against the Chairperson or any Member of the Lokayukta.(2)Any complaint against the Chairperson or any member shall be made by an application by the party aggrieved to the Governor.(3)(a)The Governor if is satisfied that a prima facie case appears to have been made out in the complaint, shall refer the complaint for inquiry under the provision of section 7 of the Act within a period of three months.(b)The Governor, however, if, is not satisfied of prima facie case having been made out in the complaint shall pass an appropriate order within the period prescribed in clause (a) of sub section 3.
