28. Action on inquiry against Public Servants being Chief Minister or Ministers or members of the State Legislature.
(1)Where the matter relates to public servant refers in clause (a), (b) & (c) of sub-section (1) of section 16 of this act the Lokayukta finding a prima facie case after following the procedure laid down in section 16(1) proviso, direct for inquiry or investigation.(2)Where after the conclusion of the inquiry or investigation, the findings of the Lokayukta disclose the commission of an offence under the Prevention of Corruption Act, 1988 by a public servant referred to in clause (a), (b) & (c) of sub-section (1) of section 16, the Lokayukta may file a case in the Special Court and shall send a copy of the report together with its findings to the competent authority and also to the public servant.
