Section 12(4) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999
(4)The Lokayukta may, in his discretion, refuse to investigate or cease to investigate any complaint if in his opinion -(a)the complaint is frivolus or vexatious, or is not made in good faith; or(b)there are no sufficient grounds for investigating or, as the case may be, for continuing the investigation; or(c)other remedies are available to the complainant and in the circumstances of the case it would be more proper for the complainant to avail of such remedies.
