Section 11(1) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(1)If after inquiry of any action in respect of which a complaint has been received, the Lok Aayog is of the opinion that the complaint is established, it shall by a report, in writing, communicate its findings and recommendations along with the relevant documents and other evidence to the competent authority.Explanation. - Opinion of Lok Aayog in relation to any complaint, including a decision, report, finding or conclusion thereon, means the opinion of the majority of its members.
