- The sum deposited under section 9 by a complainant shall,-(a)in a case where the complaint is refused to be investigated or ceases to be investigated under sub-section (4) of section 10, stands forfeited to the State Government.(b)if the Lokayukta, for reasons to be recorded in writing so directs, be utilised for compensating the public functionary complained against, and(c)in any other case be refunded to the complainant.
