Section 12A in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
12A. [ Report in respect of complaint against the Chief Minister or Neta Pratipaksha. [Substituted by M.P. Act No. 11 of 1984 (w.e.f 29-1-1984).]
- [(1) The Lokayukt shall send his report in respect of a complaint against the Chief Minister or the Neta Pratipaksha with his recommendations to the Governor who shall take such action as he may deem lit or expedient on the report.](2)The report of the Lokayukt and the order passed by the Governor shall be laid on the table of the Legislative Assembly.]
