(1)On receipt of the complaint, the office of the Lokayukta shall cause the particulars thereof to be entered in a "Register of Complaints".(2)All complaints shall be placed before the Chairperson or Members of the Lokayukta, as the case may be, for orders.(3)Every person making a complaint under sub-rule (1) of rule 15 shall be informed of the gist of the orders passed under sub-rule (2) , if no further action on the complaint is to be taken.
