Section 12 in The Orissa Lokpal and Lokayuktas Act, 1995
12. Report of Lokpal and Lokayuktas.
(1)If, after investigation of any action in respect of which a complaint involving a grievance has been or can be or could have been made, the Lokpal or a Lokayukta is satisfied that such action has resulted in injustice or undue hardship to the complainant or any other person, he shall, by a report, in writing recommend to the public servant and the competent authority concerned that such injustice or undue hardship shall be remedied or redressed in such manner and within such time as may be specified in the report.(2)The competent authority to whom a report is sent under Sub-section (7) shall, within one month of the expiry of the term specified in the report intimate or cause to be intimated to the Lokpal, or, as the case may be, Lokayukta of the action taken for compliance with the report.(3)If, after investigation of any action in respect of which a complaint involving an allegation has been or can be or could have been made the Lokpal or Lokayukta is satisfied that such allegation can be substantiated either wholly or partly, he shall, by a report in writing, communicate his findings and recommendations alongwith the relevant documents, materials and other evidence to the competent authority.(4)The competent authority shall examine the report forwarded to it under Sub-section (3) and intimate within three months of the date of receipt of the report, the Lokpal, or, as the case may be, the Lokayukta, the action taken or proposed to be taken on the basis of the report.(5)If the Lokpal or the Lokayukta is satisfied with the action taken of proposed to be taken on his recommendations or findings referred to in Sub-sections (1) and (3), he shall close the case under information to the complainant, the public servant and the competent authority concerned but where he is not so satisfied and if he considers that the case so deserves, he may make a special report upon the case to the Governor aid also inform the complainant concerned ;Provided that no such special report shall be made in respect of any action taken in consultation with the Pubic Service Commission.(6)The Lokpal and Lokayuktas shall present annually a consolidated report on the performance of their functions under this Act to the Governor.(7)Where any adverse comment against any person or Department or Organisation has been made in any annual or special report, such report shall also contain the substance of the defence adduced by the person complained against and the comments made by or on behalf of the Department or Organisation affected.(8)On receipt of a special report under Sub-section (5), or the annual report under Sub-section (6), the Governor shall cause a copy thereof together with an explanatory memorandum to be laid before the State Legislature.(9)Subject to the provisions of Sub-section (2) of Section 10, the Lokpal may at his discretion make available from time to time, the substance of cases closed or otherwise disposed of by him or by a Lokayukta, which may appear to him to be of general public, academic or professional interest, in such manner and to such persons as he may deem appropriate.(10)If, after investigation of any such action as aforesaid, the Lokpal or Lokayukta is satisfied that the complaint in respect of the action is not substantiated, he shall by a report in writing, communicate his findings to the competent authority and the complainant.
