Section 32 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
32. Procedure after Closure of Case under section 10.
- If the Lokayukta or Upa-Lokayukta refuses to investigate or ceases to investigate any complaint for reasons stated in sub-section (4) of section 10, the finding shall be communicated to the complainant and, if necessary to the public servant concerned, in the form prescribed in Schedule 'F'.
