(1)If, after the consideration and verification under section 12 in respect of a complaint the Lokpal proposes to conduct an inquiry, he, -(a)shall forthwith forward a copy of the complaint to the competent authority;(b)may make such orders as to the safe custody of documents relevant to the enquiry as he deems fit;(c)shall at such time as he considers appropriate, forward a copy of the complaint to the public man concerned and afford him an opportunity to represent his case.(2)Every such inquiry shall[ - ] [Words 'unless the Lokpal, for reasons to be recorded in writing, determines otherwise' omitted vide Act No. 1 of 1998.] be conducted in camera :Provided that an inquiry in respect of a complaint against a Legislator shall be conducted only in Camera.(3)Save as aforesaid, the procedure for conducting any such inquiry shall be such as the Lokpal may consider appropriate in the circumstances of the case keeping in view the rules of natural justice as enunciated by the Supreme Court of India and the High Court. The person against whom a complaint has been made shall not be compelled to be witness against himself.
