- The Lokpal may process a complaint in the following manner, namely:-(a)protect the identity of the complainant or the public servant complained against till the conclusion of the inquiry or investigation:Provided that the protection, shall not be applicable, in cases where the complainant himself has revealed his identity to any other office or authority while making a complaint to the Lokpal;(b)protect the integrity of the process of inquiry or investigation;(c)dispose of the complaints, in limine, under the following conditions, namely:-(i)where the contents of the complaint are illegible;(ii)where the contents of the complaint are vague or ambiguous;(iii)where the contents of the complaint are trivial or frivolous;(iv)where the complaint does not contain allegation against a public servant;(v)where the complaint is not filed within the period of limitation under section 53 of the Act; and(vi)where the cause of the complaint is pending before any other Court or Tribunal or Authority.(d)the Lokpal shall dispose of the complaints satisfying the conditions as contained in clause (c) above within a period of thirty days.AnnexureForm of Complaint[See Rule 3]
