(1)If, after investigation of any action [x x x ] [Omitted by Act 31 of 1986 w.e.f. 16.6.1986.] involving a grievance has been made, the Lokayukta or an Upalokayukta is satisfied that such action has resulted in injustice or undue hardship to the complainant or to any other person, the Lokayukta or an Upalokayukta shall, by a report in writing, recommend to the competent authority concerned that such injustice or hardship shall be remedied or redressed in such manner and within such time as may be specified in the report.(2)The competent authority to whom a report is sent under sub-section (1) shall, within one month of the expiry of the period specified in the report, intimate or cause to be intimated to the Lokayukta or the Upalokayukta the action taken on the report.(3)If, after investigation of any action [XXX] [Omitted by Act 31 of 1986 w.e.f. 16.6.1986.] involving an allegation has been made, the Lokayukta or an Upalokayukta is satisfied that such allegation [is substantiated] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] either wholly or partly, he shall by report in writing communicate his findings and recommendations along with the relevant documents, materials and other evidence to the competent authority.(4)The Competent authority shall examine the report forwarded to it under sub-section (3) and within three months of the date of receipt of the report, intimate or cause to be intimated to the Lokayukta or the Upalokayukta the action taken or proposed to be taken on the basis of the report.(5)If the Lokayukta or the Upalokayukta is satisfied with the action taken or proposed to be taken on his recommendations or findings referred to in sub-sections (1) and (3), he shall close the case under information to the complainant, the public servant and the competent authority concerned; but where he is not so satisfied and if he considers that the case so deserves, he may make a special report upon the case to the Governor and also inform the competent authority concerned and the complainant.(6)[ The Lokayukta shall present on or before 31st October of every year, a consolidated report on the performance of his functions and that of the Upalokayukta under this Act to the Governor.] [Substituted by Act, 35 of 2015 w.e.f. 25.08.2015.](7)On receipt of the special report under sub-section (5), or the annual report under subsection (6), the Governor shall cause a copy thereof together with an explanatory memorandum to be laid before each House of the State Legislature.(8)The Lokayukta or an Upalokayukta may at his discretion make available, from time to time, the substance of cases closed or otherwise disposed of by him which may appear to him to be of general, public, academic or professional interest in such manner and to such persons as he may deem appropriate.
