Section 12 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
12. Reports of Lokayukt and Up-Lokayukt.
(1)If, after enquiry into the allegations the Lokayukt or an Up-Lokayukt is satisfied that such allegation is established, he shall by report in writing communicate his findings and recommendations alongwith the relevant document, materials and other evidence to the competent authority.(2)The competent authority shall examine the report forwarded to it under sub-section (3) and initiate, within three months of the date of receipt of the report, the Lokayukt or, as the case may be, the Up-Lokayukt, the action taken or proposed to be taken on the basis of the report.[(2-A) x x x] [Omitted by M.P. Act No. 17 of 1983 (w.e.f. 4-2-1983).](3)If the Lokayukt or the Up-Lokayukt is satisfied with the action taken or proposed to be taken on his recommendations, he shall close the case under information to the complainant, the public servant and the competent authority concerned. In any other case, if he considers that the case so deserves, he may make a special report upon the case to the Governor and also inform the complainant concerned.(4)The Lokayukt or the Up-Lokayukt shall present annually a consolidated report on the performance of their functions under this Act, to the Governor.(5)If in any special report under sub-section (3) or the annual report under sub-section (4) any adverse comment is made against any public servant, such report shall also contain the substance of the defence adduced by such public servant and the comment made thereon by or on behalf of the State Government or department concerned of the State Government or the public authority concerned, as the case may be.(6)On receipt of a special report under sub-section (3), or the annual report under sub-section (4), the Governor shall cause a copy thereof together with an explanatory memorandum to be laid before the State Legislative Assembly.(7)Subject to the provisions of Section 10, the Lokayukt may at his discretion make available from time to time, the substance of cases closed or otherwise disposed of by him or by an Up-Lokayukt, which may appear to him to be of general public, academic or professional interest, in such manner and to such persons as he may deem appropriate.
