Section 21 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
21. Notice of hearing.
(1)During the course of conducting an investigation, the Lokayukta or Upa-Lokayukta may serve both parties with notice in the form prescribed in Schedule D to appear before him for a hearing, with or without witnesses, or for any other purpos -.(2)Such notice may be sent through the Police Station of the area in which the complainant or public servant complained against resides or through the Head of the Department in which the public servant is serving or by registered post acknowledgement due or in any other manner which the Lokayukta or the Upa-Lokayukta as the case may be, thinks fit.
