Section 12 in The Himachal Pradesh Lokayukta Act, 2014
12. Expenses of Lokayukta to be charged on Consolidated Fund of State.
- The administrative expenses of the Lokayukta, including all salaries, allowances and pensions payable to or in respect of the Lokayukta or Secretary or other officers or staff of the Lokayukta, shall be charged upon the Consolidated Fund of the State and any fees or other moneys taken by the Lokayukta shall form part of that Fund.Chapter-VI Jurisdiction in Respect of Inquiry
