(1)Where after the conclusion of the inquiry or investigation, the findings of the Lokayukta disclose the commission of an offence under the Prevention of Corruption Act, 1988 by a public servant referred to in clause (d), (e), (f) or (g) of sub-section (1) of section 16, any officer authorized by Lokayukta shall-(a)file a case in the Special Court and send a copy of the report together with its findings to the competent authority; and(b)recommend to the competent authority for initiation of disciplinary proceedings under the rules of disciplinary proceedings applicable to such public servant;(c)provide a copy of the report to the public servant or his representative;
