(3)Soon after the receipt of notice of motion referred in sub-section (2), the Speaker or Chairman, as the case may be, after consulting such persons, if any, as he thinks fit and after considering such materials, if any, as may be available to him and after satisfying himself as to the prima facie case regarding incapacity or misbehaviour of the Lokayukta or Upalokayukta, as the case may be, either admit the motion or refuse to admit the same.
