Section 12(9) in Gujarat Lokayukta Aayog Act, 2013
(9)If, at any stage of the proceeding, the Lokayukta Aayog -(a)considers it necessary to inquire into the conduct of any person other than the prospective accused; or(b)is of opinion that the reputation of any person other than an accused is likely to be prejudicially affected by the inquiry, it shall give to that person a reasonable opportunity of being heard in the inquiry and to produce evidence in his defense, consistent with the principles of natural justice.
