Section 26(2) in Gujarat Lokayukta Aayog Act, 2013
(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for,-(a)the competent authority under section 2;(b)the salary and the allowances and pension payable to, and other conditions of service of the Lokayukta and Up-Lokayukta under sub-sections (3) and (4) of section 5;(c)other places where the benches of Lokayukta shall sit;(d)the manner for obtaining the opinion of Chief Justice of High Court;(e)the administrative powers of Lokayukta under sub-section (4) of section 8;(f)the forms of complaints and the affidavits, under sub-section (2) of section 11 and the manner in which and the authority or agency for depositing the amount under sub-section (4) of that section 11;(g)the other matters in respect of which the Lokayukta Aayog shall have powers of a Civil Court under clause (f) of subsection (2) of section 13;(h)the form of consolidated annual report under sub-section (1) of section 17;(i)the categories of officers and employees who may be appointed, their salaries and allowances and other conditions of service under sub-section (1) of section 18;(j)the other purposes of disclosure of any information or particulars under clause (c) of sub-section (2) of section 19 and the officer or other authority who may give notice for the purpose of sub-section (3) of section 19:(k)any other matters which is to be, or may be, prescribed for which the Act makes no provision and are necessary for the proper implementation of this Act.
