Section 9(1) in Delhi Lokayukta and Upalokayukta Act, 1995
(1)Every complaint involving an allegation shall be made in such form as may be prescribed and shall be accompanied by a deposit of Rs. 500/-(Five hundred rupees). The complainant shall also swear an affidavit in such form as may be prescribed before any office authorized by the Lokayukta in this behalf.
