12. Reports of Lokayukta in case of the Chief Minister.
(1)If, after investigation of any action in respect of which a complaint involving an allegation has been made against the Chief Minister or against the Chief Minister in conjunction with any other public functionary, the Lokayukta is satisfied that such allegation can be substantiated, either wholly or partly against the Chief Minister, he shall by a report in writing, communicate his findings, alongwith the relevant documents, material and other evidence, to the Chief Minister.(2)On receipt of the report under sub-section (1), the Chief Minister shall cause the same to be placed, without delay, before the Council of Ministers.
