(4)The Lokayukta may, in his discretion, refuse to investigate or cease to investigate any complaint involving a grievance or an allegation is in his opinion-(a)The complaint is frivolous or vexatious or is not made in good faith; or(b)There are no sufficient grounds for investigation or, as the case may be for continuing the investigation; or(c)Other remedies are available to the complainant and in the circumstances of the case it would be more proper for the complaint to avail of such remedies.
