Section 12(5) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999
(5)In any case where the Lokayukta decides not to entertain complaint or to discontinue any investigation in respect of a complaint, he shall record his reasons therefor and communicate the same to the complainant and the public functionary concerned.Form I[See rule 3(1)]Form of ComplaintBefore the Lokayukta, HaryanaComplainant _______ son of d/o, w/o _________________ (add description of profession, residence etc._)In the matter of allegation against ________ S/o, d/o, w/o ________ holding the office of ___________ at ________.The above named complainant is satisfied that the aforesaid public servant :-(i)has knowingly and intentionally abused his position as such to obtain any undue gain ________ or favour to himself or to any other person or to cause undue harm to any other person; and/or(ii)was actuated in the discharge of his functions as such public servant by corrupt motives; and/or(iii)is guilty of corruption; and/or(iv)is in possession of pecuniary resources of property disproportionate to his known source of income and such pecuniary resources or property is held by the public servant personally or by any member of his family or by some other person on his behalf.(Strike out the clause or clauses not relevant to the complaint.)To support the allegations the complainant relies on the following facts and is also filing an affidavit :-
