Section 12(2) in Andhra Pradesh Lokayukta Act, 1983
(2)The competent authority shall examine the report forwarded to it under sub-section (1) and without any further inquiry' take action on the basis of the recommendation and intimate within three months of the date of receipt of the report, the Lokayukta or, as the case may be, the Upa-Lokayukta, the action taken or proposed to be taken on the basis of the report.
