Section 12(3) in The Orissa Lokpal and Lokayuktas Act, 1995
(3)If, after investigation of any action in respect of which a complaint involving an allegation has been or can be or could have been made the Lokpal or Lokayukta is satisfied that such allegation can be substantiated either wholly or partly, he shall, by a report in writing, communicate his findings and recommendations alongwith the relevant documents, materials and other evidence to the competent authority.
