Section 6 in Chhattisgarh Lok Aayog Adhiniyam, 2002
6. Matters that may be enquired into by Lok Aayog.
- Subject to the provisions of this Adhiniyam, upon receiving specific information of misconduct or a complaint against the Chief Minister, a Minister or any other public servant, the Lok Aayog may proceed to inquire into the matter contained therein.
