(1)Subject to the other provisions of this Act, the Lokpal may inquire into any matter involved in, or arising from, or connected with any allegation of misconduct against public man made in a complaint under this Act.(2)The onus to prove the allegation shall be on the complainant but the Lokpal may collect evidence and may call upon the person against whom a complaint is made to produce evidence.[ ] [Subsection (3) ommitted vide Act No 1 of 1998.]
