Section 12(1) in The Karnataka Lokayukta Act, 1984
(1)If, after investigation of any action [x x x ] [Omitted by Act 31 of 1986 w.e.f. 16.6.1986.] involving a grievance has been made, the Lokayukta or an Upalokayukta is satisfied that such action has resulted in injustice or undue hardship to the complainant or to any other person, the Lokayukta or an Upalokayukta shall, by a report in writing, recommend to the competent authority concerned that such injustice or hardship shall be remedied or redressed in such manner and within such time as may be specified in the report.
