Section 16 in Delhi Lokayukta and Upalokayukta Act, 1995
16. Lokayukta to make suggestions.
- The Lokayukta, if in the discharge of his functions under this Act, notices a practices or procedure which in his opinion afforded an opportunity for corruption or mal administration, he may bring to the notice of the Government and may suggest such improvement in the said practices or procedure as he may deem fit.
