- If any question arises about the interpretation of the provisions of these rules, the matter shall be referred to the Government whose decision thereon shall be final.Form 1[See rule 15(2)]Form of ComplaintBefore The Lokayukta/ Chairperson, Manipur LokayuktaComplaint ...........................................son of, daughter of/wife of ..........................................................................(add description of profession, residence etc.)In the matter of allegation against ......................................................................... S/o, D/o, W/o .................................................................................................. holding the office of .............................................................................at .................................................The above named complainant is satisfied that the aforesaid public servant,--(i)has knowingly and intentionally abused his position as such to obtain any undue gain ................. or favour to himself or to any other person or to cause undue harm to any other person; and / or(ii)was actuated in the discharge of his functions as such public servant by corrupt motives, and / or(iii)is guilty of corruption; and /or(iv)is in possession of pecuniary resources of property dis-proportionate to his known source of income and such pecuniary resources of property is held by the public servant personally or by any member of his family or by some other person on his behalf.(Strike out the clause or clauses not relevant to the complaint.)To support the allegations the complaint relies on the following facts and is also filing an affidavit:-(1)(2)(3)(4)The complaint has/has not for the same matter resorted to a remedy by way of proceeding before a tribunal/ a court of law/ an authority empowered to decide the matter particulars of which are as under:-(give particulars and result, if any)The necessary deposit of Rs. 1000/- has been made by bank draft/IPO payable to Secretary Manipur Lokayukta.PrayerIt is, therefore, prayed that an inquiry be made against the public servant..............................................Signature/ thumb mark of the applicantVerification:I .................. son of/daughter of/ wife of Shri ....................... resident/ of ......................... hereby verify that the facts stated by me in paras ................................. to ......................................... in the complaint are true to my personal knowledge and/ or the facts stated by me in paras ................ to ........................... are based on information received from ............. (give the name) and / or documents, and the same are believed by me to be true.........................................Signature/ thumb mark of the applicantForm 2[See rule 15(6)]Note. - This affidavit should be prepared on a non-judicial stamp paper of appropriate value as may be fixed by the Indian Stamp Act as applicable in the State of Manipur and then it should be attested from a notary or an Oath Commissioner or Magistrate 1st class.Form of AffidavitI ..................................................................................son of/daughter of/wife of Shri .........................................Profession ........................................., resident of Tehsil ............................. District ..................................... do hereby solemnly affirm and state as follows: -(1)that I am the complainant in this case;(2)that the statements of this complaint have been read by/read over to me and understood /heard by me and these are true to the best of my knowledge and belief;.................................................Signature/ thumb mark or the deponent.VerificationVerified that, the facts stated by me in para number ......to ......are true to the best of my personal knowledge and the documents enclosed herewith are true & correct copies of the originals...................................Signature/ thumb mark or the deponentPlace ............................Dated ............................AttestationAffidavit sworn before me.Certified that the above averment was declared before me on oath/affirmation this ................day of ..............20 ..........at ...............in the district of ...............by Shri/Smt/Miss ................................who was identified by Shri/Smt/ Miss ..........who is personally known to me.The contents of the above affidavit have been read over and explained to the deponent who admitted the same to be correct and true.Signature:.................................Seal (indicating designation)Place ......................Dated .......................Form 3[See rule 17(1)]NoticeIn the office of the Lokayukta, ManipurComplaint No. ........................of ..........................(year)Complainant :.......................................................Public Servant complained against: ......................................To,..........................................................................(Name & Address of the Public Servant complained against)Upon considering the matter placed before him, the Lokayukta has decided to conduct an investigation under the Manipur Lokayukta Act, 2014 (Act No.11 of 2014)in respect of the complaint made by against you .............................(name of the complainant)/on - his own motionanda copy of the complaint / a statement setting out the grounds therefore. is appended herewith.Take Notice that you are hereby required on or before .....................(date) to file a statement in reply and to offer your comments & explanation supported by an Affidavit produce true copies under your signature, of the documents (if any) on which you want to reply in your defence.Take further Notice that if you failed to appear in person to file the reply or offer your comments and explanation or fail to send the reply etc. by post or otherwise, on or before the date aforesaid, the matter may be decided in your absence.Given under my hand and seal of this Office.Secretary,Manipur LokayuktaDate :Place :
