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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1) in The Gujarat Lokayukta Act, 1986

(1)If, after investigation of any action in respect of which a complaint involving an allegation has been made against the Chief Minister or against the Chief Minister in conjunction with any other public functionary, the Lokayukta is satisfied that such allegation can be substantiated, either wholly or partly against the Chief Minister, he shall by a report in writing, communicate his findings, alongwith the relevant documents, material and other evidence, to the Chief Minister.