(3)Where the Lokayukta or an Upalokayukta proposes, after making such preliminary inquiry as he deemed fit, to conduct any investigation under this Act, he, -(a)shall forward a copy of the complaint [and in the case of an investigation initiated suo-motu by him, the opinion recorded by him to initiate the investigation under subsection (1) or (2), as the case may be, of section 7;] [Inserted by Act 25 of 2010 w.e.f. 23.07.2010.] to the public servant and the competent authority concerned;(b)shall afford to such public servant an opportunity to offer his comments on such complaint; [or opinion recorded under sub-section (1) and (2) of section 7 as the case may be] [Inserted by Act 25 of 2010 w.e.f. 23.07.2010.](c)may make such order as to the safe custody of documents relevant to the investigation, as he deems fit.
