Section 12 in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
12. Reports of Lokayukta and Up-Lokayuktas.
(1)If, after investigation of any action in respect of which a complaint involving an allegation has been or can be or could have been made, the Lokayukta or an Up-Lokayukta is satisfied that such allegation can be substantiated either wholly or partly, he shall by report in writing communicate his findings and recommendations alongwith the relevant documents, materials and other evidence to the competent authority.(2)The competent authority shall examine the report forwarded to it under Sub-section (1) and intimate within three months of the date of receipt of the report, the Lokayukta or, as the case may be, the University Up-Lokayukta, the action taken or proposed to be taken on the basis of the report.(3)If the Lokayukta or the Up-Lokayukta is satisfied with the action taken or proposed to be taken on his recommendations or findings referred to in Sub-section (1), he shall close the case under information to the complainant, the public servant and the competent authority concerned, but where he is not so satisfied and if he considers that the case so deserves, he may make a special report upon the case to the Governor and also information the complainant concerned.(4)The Lokayukta and the Up-Lokayukta shall present annually a consolidated report on the performance of their functions under this Act to the Governor.(5)On receipt of a special report under Sub-section (3) or the annual report under Sub-section (4), the Governor shall cause a copy thereof together with an explanatory memorandum to be laid before the House of the State Legislature.(6)Subject to the provisions of Sub-section (2) of section 10, the Lokayukta may at his discretion make available, from time to time, the substance of cases closed or otherwise disposed of by him or by an Up-Lokayukta. which may appear to him to be of general public, academic or professional interest, in such manner and to such persons as he may deem appropriate.
