Section 3 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
3. Form and Contents of Complaint.
- Save as otherwise provided in these rules, every complaint under the Act shall be made as far as possible in the form prescribed in Schedule A and shall contain the following particulars :-(a)The name and address of the complainant.(b)[ The name, official designation (if any) and address of the person against whom the complaint involving a grievance or an allegation is made.] [Substituted by G. N. of 26. 5.1976.](c)In a complaint involving a grievance is made after the expiry of twelve months from [the date of the action complained against, the date on which the said action] [Substituted by G. N. of 26. 5.1976.] became known to the complainant, and statement of grounds showing sufficient cause for not making the complaint within the period specified in section 8(5)(a).(d)[ A statement that the complainant has not for the same matter resorted to any other remedy by way of proceedings before any tribunal or court of law [or any other authority empowered to decide that matter] [Added by G. N. of 1.7.1975.]. If the complainant has resorted to any such remedy, the designation of the tribunal or court [or authority as the case may be] [Substituted by G. N. of 14.8.1978.] before which such proceedings were instituted, the date on which they were instituted, the number given to such proceedings, if the proceedings are disposed of the result of such proceedings and if the proceedings are pending the stage at which pending, should be stated.]
