Section 20(2) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(2)All complaints relating to the affairs of the State of Chhattisgarh pending before the Lokayukta or Up-Lokayukta under Act No. 37 of 1981 referred to in sub-section (1) immediately before the commencement of this Adhiniyam shall, on commencement, stand transferred to the Lok Aayog, and shall thereupon be disposed of by the Lok Aayog as if the same were complaints entertained by it under this Adhiniyam.
