17. Notice to public servant in case of investigation.
(1)Where the Lokayukta proposes (after making such preliminary inquiry as he deems fit) to conduct any investigation under the Act, he shall send a notice in Form 3 appended hereto to the public servant concerned, along with a copy of the complaint or in the case of any investigation which he proposes to conduct on his own motion, a statement setting out the grounds therefor. The notice shall require the public servant to submit his reply within the time specified in the notice or within such further time (if any) as may be granted.(2)A copy of such Notice shall be sent to the competent authority concerned also.
