23. Provision relating to inquiry and investigation.
(1)The Lokayukta, on receipt of a complaint, may cause preliminary inquiry or investigation to ascertain whether there exists a prima facie case for proceeding in the matter.(2)Every preliminary inquiry or preliminary investigation referred to in sub section (1)shall ordinarily be completed within a period of thirty days and for reasons to be recorded to writing, within a period of three months from the date of receipt of complaint.(3)Upon completion of the preliminary investigation, the investigating authority shall submit its report to the Chairperson.
