Section 9(4) in The Orissa Lokpal and Lokayuktas Act, 1995
(4)If upon receipt of a letter under Sub-section (3) the Lokpal or, as the case may be, the Lokayukta is of the view that there exists a prima facie case for a grievance or an allegation and that action under this Act can be taken thereon, he shall require the person who has written the letter to file a complaint in accordance with the provisions contained in Sub-section (2) within such reasonable period, not being less than one month, as he may fix failing which he may reject the letter.
