(1)The Chairperson or Members, as the case may be, in their discretion, at any time, after the commencement of any inquiry under the Act order discontinuance of further inquiry of any complaint involving an allegation, may refuse to inquire or cease to inquire any complaint if in his opinion,-(i)there are no sufficient grounds for inquiring or as the case may be, for continuing the inquiry; or(ii)other remedies are available to the complainant and in the circumstance of the case it would be more proper for the complainant to avail of such remedies.(2)In any case where the Lokayukta decides to discontinue any inquiry in respect of a complaint, it shall record the reasons therefor and communicate the same to the complainant and the public functionary concerned.
