Section 14(2) in Gujarat Lokayukta Aayog Act, 2013
(2)On receipt of the report under sub-section (1), the Chief Minister shall, without any delay, cause the same to be placed before the Council of Ministers for its consideration, in its original form. The Council of Ministers shall accept or reject the report or any part thereof as it may decide. As per the decision of the Council of Ministers, the State Government shall take appropriate action.
