(1)Any person other than a public servant may make a complaint under this Act to the Lokpal.(2)[ - ] [Sub-section (2) omitted vide Act No. 1 of 1998.](3)The complaint shall be in the prescribed form and shall set forth particulars of the misconduct alleged and shall be accompanied by an affidavit in support of the allegation of misconduct and the particulars thereof and a certificate in the prescribed form in respect of the deposit referred to in sub-section (4).(4)The complainant shall deposit in such manner and with such authority or agency as may be prescribed a sum of [one thousand rupee] [Substituted for the words 'five hundred rupees' by Act 1 of 1998.] as fee.
