(1)If the Lokpal is satisfied after considering a complaint and after making such verification, as he deems appropriate -(a)that he cannot make any inquiry in respect of the complaint by reason of the provision of [sub-section 3 of section 10] [Substituted vide Act No. 1 of 1998.]; or(b)that the complaint is not made within the period as specified in [sub-section (1)] [Substituted vide Act No. 1 of 1998.] of section 10 and that there is no sufficient cause for entertaining the complaint; or(c)that the complaint is frivolous or vexatious or is not made in good faith; or(d)that there are no sufficient grounds for inquiring into the complaint.The Lokpal shall dismiss the complaint after recording his reasons thereof and communicate the same to the complainant and to the competent authority concerned.(2)The procedure for verification in respect of a complaint under sub- section (1) shall be such, as the Lokpal may deem appropriate in the circumstances of the case and in particular the Lokpal may, if he deems it necessary to do so, call for the comments of the public man concerned.(3)Any order affecting the rights of the person complained against shall be a speaking order.
