(5)When the motion is referred to the Chief Justice of the High Court of Karnataka, the Chief Justice of Karnataka or as the case may be, by such other Judge of the High Court nominated by him shall frame definite charges against the Lokayukta or an Upalokayukta, as the case may be, on the basis of which the investigation is proposed to be held. Such charges together with a Statement of the grounds on which each such Charge is based shall be communicated to the Lokayukta or Upalokayukta and he shall be given a reasonable opportunity of presenting a written Statement of defence within such time as may be specified in this behalf by the Chief Justice of the High Court of Karnataka or the other Judge of High Court so nominated.
