Section 8(1) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(1)Every complaint involving a misconduct shall be made in such form as may be prescribed and shall be accompanied by a deposit of two hundred and fifty rupees, and the complainant shall swear in affidavit in such form as may be prescribed before a member or any officer authorised by the Lok Aayog in this behalf.
