Section 18 in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
18. Conferment of additional functions on Lokayukta and Up-Lokayuktas etc. -
(1)The State Government may, by notification published in the Gazette and after consultation with the Lokayukta, confer on the Lokayukta or an Up-Lokayukta, as the case may be, such additional functions in relation to the eradication of corruption as may be specified in the notification.(2)The State Government may, by order in writing and after consultation with the Lokayukta, confer on the Lokayukta or an Up-Lokayukta such powers of 3'isupervisory nature over agencies, authorities or officers set-up, constituted or appointed by the State Government for the eradication of corruption.(3)The State Government may, by order in writing and subject to such conditions and limitations as may be specified in the order, require the Lokayukta to investigate any action (being an action in respect of which a complaint may be made under this Act, to the Lokayukta or an Up-Lokayukta) and notwithstanding anything contained in this Act, the Lokayukta shall comply with such order :Provided that the Lokayukta may entrust investigation of any such action (being action in respect of which a complaint may be made under this Act to an Up-Lokayukta) to an Up-Lokayukta.(4)When any additional functions are conferred on the Lokayukta or an Up-Lokayukta under sub-section (1) or when the Lokayukta or an Up-Lokayukta is to investigate any action under sub-section (3), the Lokayukta or Up-Lokayukta shall exercise the same powers and discharge the same functions as he would in the case of any investigation made on a complaint involving an allegation and the provisions of this Act shall apply accordingly.
