(1)On receipt of a complaint, the Registrar shall cause the particulars thereof to be entered in a register of complaints.(2)On scrutiny of the complaint, if the Registrar is of the opinion that any such complaint is not in conformity with the provisions of the Act or the Rules, he shall within a period of fifteen days from the date of its receipt, issue a notice to the complainant requiring him to rectify the defect within the time specified in the notice:Provided that the Registrar may, on an application made by the complainant, extend the time specified in the notice for sufficient cause.(3)If the defects are not rectified or the omissions are not supplied within the time specified or such further time as may be granted, Chairperson or Members may reject the complaint.(4)The complaint shall also be liable for rejection in limine by the Chairperson or Members, as the case may be, for any of the following reasons, namely,-(a)that the complaint does not disclose an allegation which may be inquired by the Chairperson or Members, as the case may be;(b)that the complaint is frivolous, vexatious, or not made in good faith;(c)that there are no sufficient grounds for inquiring the complaint; and(d)that an earlier complaint based on the same allegations as those made in the present complaint was previously disposed of by the Chairperson or Members, as the case may be.(5)Every person making a complaint under sub-rule (1) shall be informed, if no further action on the complaint is to be taken:Provided the Lokayukta in its discretion, may afford an opportunity to the complainant to show cause why the complaint shall not be rejected for the reasons mentioned therein.
