Section 3(c) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
(c)In a complaint involving a grievance is made after the expiry of twelve months from [the date of the action complained against, the date on which the said action] [Substituted by G. N. of 26. 5.1976.] became known to the complainant, and statement of grounds showing sufficient cause for not making the complaint within the period specified in section 8(5)(a).
