(1)If, after the consideration and verification under section 12 in respect of a complaint the Lokpal proposes to conduct an inquiry, he, -(a)shall forthwith forward a copy of the complaint to the competent authority;(b)may make such orders as to the safe custody of documents relevant to the enquiry as he deems fit;(c)shall at such time as he considers appropriate, forward a copy of the complaint to the public man concerned and afford him an opportunity to represent his case.
