Section 39 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
39. Rehearing of a complaint.
- If the case is closed for default of complainant or if it is ordered to be filed or if it is decided ex-parte against the public servant, the Lokayukta or the Upa-Lokayukta, as the case may be, if sufficient cause is shown to him, may restore the complaint to file and may re-open the case and re-hear it on merits.
