- The sum deposited under section 11 by a complainant shall, -(a)in a case where the complaint is refused to be investigated or ceased to be investigated under sub-section (4) of section 12 stand forfeited to the State Government,(b)if the Lokayukta Aayog, for reasons to be recorded in writing so direct, be utilised for compensating the public functionary complained against, and(c)in any other case, be refunded to the complainant.
