Section 15(6) in The Himachal Pradesh Lokayukta Act, 2014
(6)The Lokayukta shall consider every report received by it from any agency and after obtaining the comments of the competent authority and the public servant-(a)may grant sanction to its Prosecution Wing or investigating agency to file charge-sheet or direct the closure of report before the Special Court against the public servant; or(b)may direct the competent authority to initiate the departmental proceedings or any other appropriate action against the concerned public servant.
