Section 9(2) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(2)Every complaint shall be accompanied by the complainant's own affidavit in support thereof and also affidavits of all persons from whom he claims to have received information of facts relating to the accusation, verified before a notary, together with all documents in his possession or power pertaining to the accusation.
