Section 12(6) in The Karnataka Lokayukta Act, 1984
(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.]
