Section 10 in The Orissa Lokpal and Lokayuktas Act, 1995
10. Procedure in respect of investigation.
(1)Where the Lokpal or a Lokayukta proposes after making such preliminary inquiry as he deems fit to conduct any investigation under this Act, he-(a)shall forward a copy of the complaint or in the case of any investigation which he proposes to conduct on his own motion, a statement setting out the grounds therefor, to the public servant concerned and the competent authority concerned;(b)shall afford to the public servant concerned an opportunity to offer his comments on such complaint or statement ; and(c)may make such orders as to the safe custody of documents relevant to the investigation as he deems fit.(2)Every such investigation shall be conducted in private and in particular, the identity of the complainant and of the public servant directed by the investigation shall not be disclosed to the public or the press whether before, during or after the investigation :Provided that the Lokpal or a Lokayukta may conduct any investigation relating to a matter of definite public importance in public, if he, for reasons to be recorded in writing, thinks fit to do so.(3)Save as aforesaid the procedure for conducting any such investigation shall be such as the Lokpal, or as the case may be, the Lokayukta considers, appropriate in the circumstances of the case.(4)The Lokpal or a Lokayukta may, in his discretion refuse to investigate, or refuse to investigate any complaint involving a grievance or an allegation, if in his opinion-(a)the complaint is frivolous 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 :Provided that the Lokpal or a Lokayukta shall not refuse to investigate or cease to investigate any complaint on the ground mentioned in Clause (c) without making a preliminary investigation on the complaint and in all such cases he shall furnish a report about the preliminary investigation to the Governor.(5)In any case where the Lokpal or a Lokayukta decides not to entertain a complaint or to discontinue any investigation in respect of a complaint, he shall record his reasons therefor and communicate the same to the complainant and the public servant concerned.(6)The conduct of an investigation under this Act in respect of any action shall not affect such action, or any power or duty of any public servant to take further action with respect to any matter subject to the investigation.
