(2)A complaint shall be filed in any of the following manner, namely: -(i)electronically, in the manner, as laid down by the Lokpal; or(ii)by post; or(iii)in person:Provided that where the complaint is filed electronically, the hard copy thereof shall be required to be submitted to the Lokpal within a period of fifteen days from the date of filing:Provided further that the Lokpal shall not keep the said complaint, received electronically, as pending, if the same is complete in all respects.
