Section 12(2) in Delhi Lokayukta and Upalokayukta Act, 1995
(2)The competent authority shall examine the report forwarded to it under sub-section (1) and intimate, within three months of the date of receipt of the report, the Lokayukta or, as the case may be, the Upalokayukta, the action taken or proposed to be taken on the basis of the report.
