(1)Subject to the provisions of this Act, any person may make a complaint under this Act to the Lokayukta or an Upalokayukta.[Provided that in case of a grievance, if the person aggrieved is dead or for any reason, unable to act for himself, the complaint may be made or if it is already made, may be prosecuted by his legal representatives or by any other person who is authorized by him in writing in this behalf.] [Inserted by Act 25 of 2010 w.e.f. 23.07.2010.]
