(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 aggrieved person, and(b)in case of an allegation, by any person other than a public functionary.(2)Every complaint under sub-section (1) shall be made in such form and in such manner as may be prescribed and shall be accompanied by an affidavit in support of the allegations contained in the complaint. However, the Lokayukta or Upa-Lokayukta, as the case may be, may dispense with such affidavit in any appropriate case.(3)Every complaint under sub-section (1), shall be verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act 5 of 1908), for the verification of pleadings.(4)Notwithstanding anything contained in this Act or any other law for the time being in force, any letter written to the Lokayukta or Upa-Lokayukta by a person in police custody or in a jail or in any asylum or other place for insane persons, shall be forwarded to the Lokayukta or Upa-Lokayukta unopened and without delay but the police officer or any other person in charge of such jail and Lokayukta or Upa-Lokayukta if satisfied that it is necessary so to do, treat such letter as a complaint made in accordance with the provisions of this section.
