Section 10(4) in The Orissa Lokpal and Lokayuktas Act, 1995
(4)The Lokpal or a Lokayukta may, in his discretion refuse to investigate, or refuse to investigate any complaint involving a grievance or an allegation, if in his opinion-(a)the complaint is frivolous or vexatious or is not made in good faith; or(b)there are no sufficient grounds for investigating or, as the case may be, for continuing the investigation ; or(c)other remedies are available to the complainant and in the circumstances of the case it would be more proper for the complainant to avail of such remedies :Provided that the Lokpal or a Lokayukta shall not refuse to investigate or cease to investigate any complaint on the ground mentioned in Clause (c) without making a preliminary investigation on the complaint and in all such cases he shall furnish a report about the preliminary investigation to the Governor.
