Section 3 in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999
3. Complaint.
Sections 10, 11 and 23(1). - (1) Save as otherwise provided in these rules, every complaint under the Act shall be made, as far as possible, in Form I and shall be accompanied by an affidavit in Form II, in support of its contents and shall contain the following particulars, namely :-(a)the name and address of the complainant;(b)the name, official designation and address, of the public functionary against whom the complaint involving grievances or allegation is made;(c)the details of the content of the action complained of/and of the allegations.(2)A complaint may be presented to the Commissioner.
