(3)If, after investigation of any action in respect of which a complaint involving an allegation has been made, the Lok Ayukta or an Upa-Lok Ayukta as satisfied that such allegation is substantiated either wholly or partly, he shall, by report in writing, communicate his findings and recommendation along with the relevant documents, matenals and other evidence to the competent authority and also intimate the complainant about its having made the report.
