(1)Subject to the provisions of this Act, a complaint stating the allegations may be made under this Act to the Lokayukta Aayog by any person other than a public servant, having personal knowledge of such allegation, in his capacity as such :Provided that, where the person aggrieved is dead or is for any reason unable to act for himself, the complaint may be made by any person who in law represents his estate or, as the case may be, by any other person who is authorized by him in this behalf.(2)Every complaint shall be made in such form and shall be accompanied by such affidavits as may be prescribed.(3)Notwithstanding anything contained in any other enactment, any letter written to the Lokayukta Aayog by a person in a police custody or in a jail or in any asylum or other place for insane persons, shall be forwarded to the addressee unopened and without delay by the police officer or other person in charge of such jail, asylum or other place and the Lokayukta Aayog may, if satisfied that it is necessary so to do, treat such letter as a complaint made in accordance with the provisions of sub-section (2).(4)The complainant shall deposit in such manner and with such authority or agency as may be prescribed a sum of two thousand rupees to be available for disposal under section 24:Provided that the Lokayukta Aayog may for sufficient cause to be recorded in writing exempt a complainant from the requirement of depositing the sum under this section.(5)Notwithstanding anything contained in section 12 or any other provision of this Act, every person who willfully or maliciously makes any false allegations in a complaint under this Act shall, on conviction be punished with imprisonment for a term not exceeding six months, and shall also be liable to fine of Rs. 25,000 ( twenty-five thousand rupees).(6)The offence punishable under sub-section (5) shall be cognizable.
