Section 8 in Chhattisgarh Lok Aayog Adhiniyam, 2002
8. Provisions relating to complaints.
(1)Every complaint involving a misconduct shall be made in such form as may be prescribed and shall be accompanied by a deposit of two hundred and fifty rupees, and the complainant shall swear in affidavit in such form as may be prescribed before a member or any officer authorised by the Lok Aayog in this behalf.(2)Notwithstanding anything contained in this Adhiniyam, every person who wilfully or maliciously makes any false complaint under this Adhiniyam may be, on conviction, shall be punished with rigorous imprisonment which may extend to two years or with fine which may extend to ten thousand rupees or with both and the Court may order that out of the amount of fine, such sum as it may deem fit, be paid by way of compensation to the person against whom such complaint was made :Provided that no Court shall take cognizance of an offence punishable under this section except on a complaint made by or under the authority of the Lok Aayog :Provided further that the complaint made under the signature of the Secretary and seal of the Lok Aayog shall be sufficient as the authority of the Lok Aayog, and the evidence of members of the Lok Aayog shall not be necessary for the purpose.
