(1)For the purposes of clause (e) of sub-section (1) of section 2 of the Act, a complaint shall be filed in the form appended to these rules as Annexure.(2)A complaint shall be filed in any of the following manner, namely: -(i)electronically, in the manner, as laid down by the Lokpal; or(ii)by post; or(iii)in person:Provided that where the complaint is filed electronically, the hard copy thereof shall be required to be submitted to the Lokpal within a period of fifteen days from the date of filing:Provided further that the Lokpal shall not keep the said complaint, received electronically, as pending, if the same is complete in all respects.(3)A complaint shall contain the details of allegations about commission of an offence committed by the public servant:Provided that no complaint shall be filed against the public servant under the Army Act, 1950(45 of 1950) or the the Navy Act, 1957 (62 of 1957) or the Air Force Act, 1950 (46 of 1950) or the Coast Guard Act, 1978 (30 of 1978), as the case may be.(4)A complaint may ordinarily be made in English:Provided that the Lokpal may also entertain a complaint in any of the languages referred to in the Eighth Schedule to the Constitution.(5)The following shall be required to be annexed with the complaint, namely: -(a)copy of the identity proof as specified in the form of complaint;(b)registration or incorporation certificate of the organisation, on whose behalf the complaint is being made, if it is a board, body, corporation, company, limited liability partnership, authority, society, association of persons or trust;(c)copy of authorization certificate in favour of the signatory if the complaint is being made on behalf of the board, body, corporation, company, limited liability partnership, authority, society, association of persons or trusts;(d)an Affidavit in the form as specified in the Part D of the Annexure; and(e)duly signed detailed statement making out the allegation.(6)The complaint filed against a public servant referred to in clause (a) of sub-section (1) of section 14 of the Act, shall be decided by the full bench referred to in sub-clause (ii) of clause (a) of sub-section (1) of section(7)The complaint filed against a public servant referred to in clauses (b) and (c) of sub-section (1) of section 14 of the Act shall be decided by the bench as referred to in sub-section (3) of section 20 of the Act, in the first instance, at the admission stage.(8)The Lokpal may seek such other information or affidavit relating to a complaint, as it deems fit.
