(1)Subject to the provisions of this Act, a complaint stating the allegations may be made under this Act to the Lokayukta by any person other than a public servant in his capacity as such:]Provided that, where the person aggrieved is dead or is for any reason unable to act for himself, the complaint may be made by any person who in law represents his estate or, as the case may be, by any person who is authorised by him in this behalf.(2)Every complaint shall be made in such form and shall be accompanied by such affidavits as may be prescribed.(3)Notwithstanding anything contained in any other enactment, any letter written to the Lokayukta by a person in police custody, or in a jail or in any asylum or other place for insane persons, shall be forwarded to the addressee unopened and without delay by the police officer or other person in charge of such jail, asylum or other place and the Lokayukta may, if satisfied that it is necessary so to do, treat such letter as a complaint made in accordance with the provisions of sub-section (2).(4)The complainant shall deposit in such manner and with such authority or agency as may be prescribed a sum of one thousand rupees to be available for disposal under section 21;Provided that the Lokayukta may for sufficient cause, to be recorded in writing, exempt a complainant from the requirement of depositing the sum under this section.(5)Notwithstanding anything contained in Section 10 or any other provision of this Act, every person who wilfully or maliciously makes any false allegations in a complaint under this Act shall, on conviction, be punished with imprisonment for a term which may extend to two years, and shall also be liable to fine.(6)The offence punishable under sub-section (5) shall be cognizable.
