(3)Where the Lok Ayukta or an Upa-Lok Ayukta 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 to the public servant and the competent authority concerned;(b)shall afford to such public servant, an opportunity to offer his comments on such complaint,(c)may make such orders as to the safe custody of documents relevant to the investigation, as he deems fit.
