The Lokpal and Lokayuktas Act, 2013
Chapter XV Miscellaneous
48. Reports of Lokpal.
It shall be the duty of the Lokpal to present annually to the
President a report on the work done by the Lokpal and on receipt of such report
the President shall cause a copy thereof together with a memorandum explaining,
in respect of the cases, if any, where the advice of the Lokpal was not
accepted, the reason for such non-acceptance to be laid before each House of
Parliament.