(3)The provisions of section 199 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), shall apply in relation to an offence under sub-section (1) or sub-section (2) as they apply in relation to an offence referred to in sub-section (2) of said section 199, subject to the modification that no complaint in respect of such offence shall be made by the Public Prosecutor, except with the previous sanction:-(a)in case of an offence against the Lokayukta, of the Lokayukta;(b)in case of any offence against the Upa-Lokayukta of the Upa-Lokayukta concerned.
