(3)The provisions of section 199 of the Code of Criminal Procedure, 1973, (Central Act 2 of 1974). shall apply in relation to an offence under sub-section (1) or sub-section (2) as they apply in relation to an offence referred in sub-section (1) of the said section 199; subject to the modification that no complaint in respect of such offence shall be made by the Public Prosecutor, except with the previous sanction:(a)in the case of an offence against the Lokayukta, of the Lokayukta;(b)in the case of an offence against Upa-Lokayukta of the Upa-Lokayukta concerned.
