(1)Every complaint before the Lokayukta shall be presented in person or sent by registered post to the office of the Lokayukta. Such complaint shall be acknowledged by the office of Lokayukta specifying the name and designation of the public servant against whom such complaint is made.(2)Every complaint shall be made in Form 1 appended to these rules.(3)Every complaint made under sub-rule (1) shall contain a statement in a concise form of the facts on which that allegation is based. It shall also indicate as far as possible, the evidence by which the complainant proposes to prove each allegation.(4)Every complaint shall bear a Court Fee Stamp of Rupees five.(5)The complainant shall deposit a fee of Rs. 1000/- (one thousand) by way of bank draft/IPO payable to the Secretary, Manipur Lokayukta.(6)Every complaint shall be supported by an affidavit in Form 2 duly sworn in by the complainant before the Magistrate of First Class or an Oath Commissioner appointed by the High Court.(7)Every such affidavit shall be verified at the end by the complainant or by one of the complainants.(8)The person verifying shall specify by reference to the numbered paragraphs of the Affidavits what he verifies from his own knowledge and what he verifies upon information received and believed to be true. In the latter case the sources of the information and the grounds of his belief shall also be stated.(9)On receipt of a complaint, the Lokayukta shall cause the particulars thereof to be entered in "the Register of Complaints".(10)All complaints shall be placed before the Lokayukta, as the case may be, for orders.
