Section 9 in The Orissa Lokpal and Lokayuktas Act, 1995
9. Provisions relating to complaints.
(1)Subject to the provisions of this Act, a complaint may be made under this Act to the Lokpal or a Lokayukta-(a)in the case of a grievance, by the person aggrieved;(b)in the case of an allegation by any person other than a public servant :Provided that where the person aggrieved is dead or is for any reason unable to act for himself, the complaint may be made by any person who in law presents his estate or, as the case may be, by any person who is authorised by him in this behalf.(2)Every complaint shall be made in such form and shall be accompanied by such affidavits and other documents including fee as may be prescribed.(3)Notwithstanding anything contained in any other enactment any letter written to the Lokpal or a Lokayukta by a person in police custody, or in a gaol or in any asylum or other place for insane persons shall be forwarded to the addressee unopened and without delay by the Police Officer or other person in-charge of such gaol, asylum or other place.(4)If upon receipt of a letter under Sub-section (3) the Lokpal or, as the case may be, the Lokayukta is of the view that there exists a prima facie case for a grievance or an allegation and that action under this Act can be taken thereon, he shall require the person who has written the letter to file a complaint in accordance with the provisions contained in Sub-section (2) within such reasonable period, not being less than one month, as he may fix failing which he may reject the letter.
