Section 12(2) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(2)The competent authority shall examine the report forwarded to it under Sub-section (1) and intimate within three months of the date of receipt of the report, the Lokayukta or, as the case may be, the University Up-Lokayukta, the action taken or proposed to be taken on the basis of the report.
