Section 15(2) in The Himachal Pradesh Lokayukta Act, 2014
(2)During the preliminary inquiry referred to in sub-section (1), the Inquiry Wing shall conduct a preliminary inquiry and on the basis of material, information and documents collected, seek the comments on the allegations made in the complaint from the public servant and the competent authority and after obtaining the comments of the concerned public servant and the competent authority, submit within sixty days from the date of receipt of the reference, a report to the Lokayukta.
