Section 12(4) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(4)The competent authority shall examine the report forwarded to it under sub-section (3) and intimate within three months of the date of receipt of the report, the Lokayukta or, as the case may be, the Up-Lokayukta, the action taken or proposed to be taken on the basis of the report.
