Section 15(5) in The Himachal Pradesh Lokayukta Act, 2014
(5)In case the Lokayukta decides to proceed to investigate into the complaint, it shall direct any agency to carry out the investigation as expeditiously as possible and complete the investigation within a period of six months from the date of its order :Provided that the Lokayukta may extend the said period by a further period not exceeding six months at a time for the reasons to be recorded in writing.
