13. Findings and recommendations to be communicated to competent authority by a report.
(1)If, in any case to which section 12 does not apply, the Lokayukta after investigation of any action in respect of which a complaint involving an allegation has been or can be or could have been made, is satisfied that such allegation can be substantiated, either wholly or partly, he shall by a report in writing, communicate his finding alongwith the relevant documents, materials and other evidence, to the competent authority.(2)The competent authority shall examine the report forwarded to it under subsection (1) and intimate, within three months of the date of receipt of the report, to the Lokayukta the action taken or proposed to be taken on the basis of the report.
