Section 15(3) in The Himachal Pradesh Lokayukta Act, 2014
(3)The Lokayukta shall consider every report received under sub-section (2) from the Inquiry Wing or any agency, and after giving an opportunity of being heard to the public servant, decide whether there exists a prima facie case and proceed with one or more of the following actions, namely:-(a)investigation by any agency,(b)initiation of the departmental proceedings or any other appropriate action against the concerned public servant by the competent authority; or(c)closure of the proceedings against the public servant and to proceed against the complainant under section 41.
