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State of Tamilnadu - Section

Section 22 in Tamil Nadu Lokayukta Rules, 2018

22. Complaint.

- Save as otherwise provided in these rules, every complaint under the Act shall be made in the Form prescribed in Schedule-V and shall contain the following particulars, namely:-
(i)the name and address of the complainant;
(ii)the name, official designation and address of the public functionary against whom the complaint involving grievances or allegations is made; and
(iii)the details of the contents of the action complained of / and of the allegations.