Section 19(2) in The Karnataka Lokayukta Act, 1984
(2)Where powers are conferred on an Upalokayukta under sub-section (1) such Upalokayukta shall exercise the same powers and discharge the same functions as he would in the case of any investigation [made on a complaint] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] involving a grievance or an allegation, as the case may be, and the provisions of this Act shall apply accordingly.
