Section 12(3) in The Karnataka Lokayukta Act, 1984
(3)If, after investigation of any action [XXX] [Omitted by Act 31 of 1986 w.e.f. 16.6.1986.] involving an allegation has been made, the Lokayukta or an Upalokayukta is satisfied that such allegation [is substantiated] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] either wholly or partly, he shall by report in writing communicate his findings and recommendations along with the relevant documents, materials and other evidence to the competent authority.
