(4)The Lokayukta may, in his discretion, refuse to investigate, or discontinue the investigation of any complaint involving any allegation if, in his opinion,(a)the complaint is frivolous or vexatious or is not made in good faith; or(b)there are no sufficient grounds for investigation or, as the case may be, for continuing the investigation; or(c)other remedies are available to the complainant and, in the circumstances of the case, it would be more proper for the complainant to avail of such remedies.
