Section 7(3) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(3)Lok Aayog shall not inquire into any complaint,-(a)if it is made after the expiry of twelve months from the date on which the action complained against becomes known to the complainant;(b)it it is made after the expiry of five years from the date on which the action complained against is alleged to have taken place :Provided that Lok Aayog may entertain a complaint referred to in clause (a), if the complainant satisfies it that he had sufficient cause for not making the complaint within the period specified in that clause.
