Section 22(2) in The Karnataka Lokayukta Act, 1984
(2)If no such statement is received by the Lokayukta from any such public servant within the time specified in sub-section (1), the Lokayukta shall make a report to that effect to the competent authority and send a copy of the report to the public servant concerned. If within two months of such report the public servant concerned does not [submit such statement the Lokayukta, shall publish or cause to be published the name of such public servant] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] in three newspapers having wide publication in State.[Explanation.] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] - In this section "family of a public servant" means the spouse and [such children and parents of the public servant as are dependent on him] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.]
