24. Action on investigation against public servant being Prime Minister, Ministers or members
of Parliament.—Where, after the conclusion of the investigation, the findings of the Lokpal disclose the
commission of an offence under the Prevention of Corruption Act, 1988 (49 of 1988) by a public servant
referred to in clause
(a) or clause
(b) or clause
(c) of sub-section
(1) of section 14, the Lokpal may file a
case in the Special Court and shall send a copy of the report together with its findings to the competent
authority.
13
CHAPTER VIII
POWERS OF LOKPAL
