Section 11(4) in Gujarat Lokayukta Aayog Act, 2013
(4)The complainant shall deposit in such manner and with such authority or agency as may be prescribed a sum of two thousand rupees to be available for disposal under section 24:Provided that the Lokayukta Aayog may for sufficient cause to be recorded in writing exempt a complainant from the requirement of depositing the sum under this section.
