(4)The Lokayukta shall not investigate any complaint-(a)Involving a grievance, if the complaint is made after the expiry of twelve months from the date on which the action complained against becomes known to the complainant;(b)Involving an allegation, if the complaint is made after the expiry of five years from the date on which the action complained against is alleged to have taken place:Provide that the Lokayukta may entertain a complaint referred to in clause (a) the complainant satisfies him that he had sufficient cause for not making the complaint within the period specified in that clause.
