Section 9(1) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(1)Every complaint involving an allegation shall be made in such form as may be prescribed and shall be accompanied by a deposit of twenty-five rupees. The complainant shall also swear in affidavit in such form as may be prescribed before the Lokayukt or any officer authorised by the Lokayukt in this behalf:[Provided that, in the case of a complaint against a public servant in relation to whom the Chief Minister is not the competent authority neither the deposit nor the affidavit shall be necessary :Provided further that, if in the opinion of the Lokayukt or the Up-Lokayukt, it is necessary to have the deposit as well as the affidavit, he may direct that the complainant shall also make the deposit of twenty-live rupees and submit an affidavit in the prescribed form before him or any officer authorised by him.] [Inserted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).][(1-a) Notwithstanding anything contained in this Act or any other law enacted by the State Legislature for the time being in force, any letter written to the Lokayukt by a person in police custody or in a Jail or in any asylum or other place for insane person, shall be forwarded to the Lokayukt unopened and without delay by the Police Officer or person in charge of such Jail, asylum or other place and the Lokayukt may, if satisfied that it is necessary so to do, treat such letter as a complaint made in accordance with the provisions of sub-section (1).] [Inserted by M.P. Act No. 25 of 1998 (w.e.f. 31-8-1998).]
