Section 12(5) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(5)If in any special report under sub-section (3) or the annual report under sub-section (4) any adverse comment is made against any public servant, such report shall also contain the substance of the defence adduced by such public servant and the comment made thereon by or on behalf of the State Government or department concerned of the State Government or the public authority concerned, as the case may be.
