Section 20(2) in The Himachal Pradesh Lokayukta Act, 2014
(2)The Inquiry Wing shall send a statement at such interval as the Lokayukta may direct, to the Lokayukta in respect of action taken on complaints referred to it under the second proviso to sub-section (1) of section 15 and on receipt of such statement, the Lokayukta may issue guidelines for effective and expeditious disposal of such cases.
