(1)Subject to the provisions of this Act, a complaint may be made under this Act to the Lokayukta -(a)in case of grievance by the person aggrieved;(b)in case of allegation by any person :Provided that where the person aggrieved is dead or, is for any reason, unable to act for himself the complaint may be made by any person who in law represents his estate or, as the case may be, by any person permitted to act on his behalf.(2)Every complaint involving an allegation or grievance shall be made in such form, and in such manner and shall be accompanied by such affidavit as may be prescribed.(3)Notwithstanding anything contained in this Act or any other law for the time being in force, any letter written to the Lokayukta by a person in police custody or in a jail or in any asylum or any other custodial place, shall be forwarded to the Lokayukta unopened and without delay by the police officer or the person incharge of such jail, asylum or any other custodial place. If the Lokayukta is satisfied, that it is necessary so to do, treat such letter as a complaint made in accordance with the provisions of sub- section (2).
