Section 10(1) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(1)Where the Lokayukta or an Up-Lokayukta proposes (after making such preliminary inquiry, if any, as he deems fit) to conduct any investigation under this Act, he -(a)shall forward a copy of the complaint to the public servant concerned and the competent authority concerned;(b)shall afford to the public servant concerned an opportunity to offer his comments on such complaint; and(c)may make such orders as to the safe custody of documents relevant to the investigation, as he deems fit
