(1)The Lokayukta Aayog shall present, in such form as may be prescribed by the State Government in consultation with the Lokayukta Aayog, annually a consolidated report of the performance of its functions under this Act to the Governor, and the Governor shall, on receipt of such report, cause a copy thereof together with an explanatory memorandum to be laid before the State Legislature.(2)Subject to the provisions of sub-section (2) of section 12, the Lokayukta Aayog may at his discretion make available from time to time, the substance of cases closed or otherwise disposed of by the Lokayukta Aayog which may appear to him to be of general public, academic or professional interest in such manner and to such persons as he may deem appropriate.(3)The Lokayukta shall prepare a report on utilization of financial resources at its disposal and shall present it to the Governor, who shall cause it to be laid before the legislative assembly of the State. The report shall not be open to any debate within the assembly.
