Section 21(2) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
(2)Such notice may be sent through the Police Station of the area in which the complainant or public servant complained against resides or through the Head of the Department in which the public servant is serving or by registered post acknowledgement due or in any other manner which the Lokayukta or the Upa-Lokayukta as the case may be, thinks fit.
