Section 13(1) in The Karnataka Lokayukta Act, 1984
(1)Where after investigation into a complaint the Lokayukta or an Upalokayukta is satisfied that the complaint involving an allegation against the public servant 2[is substantiated]2 and that the public servant concerned should not continue to hold the post held by him, the Lokayukta or the Upalokayukta shall make a declaration to that effect in his report under sub section (3) of section 12. [Where the competent authority is the Governor, State Government or the Chief Minister, it may either accept or reject the declaration. [after giving an opportunity of being heard] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] In other cases, the competent authority shall send a copy of such report to the State Government which may either accept or reject the declaration.] [after giving an opportunity of being heard] [Inserted by Act 25 of 2010 w.e.f.23.07.2010.] If it is not rejected within a period of three months from the date of receipt of the report [or the copy of the report, as the case may be] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] it shall be deemed to have been accepted [x x x ] [Omitted by Act 31 of 1986 w.e.f. 16.6.1986.] on the expiry of the said period of three months.
