Section 10 in The Himachal Pradesh Lokayukta Act, 2014
10. Inquiry Wing.
(1)Notwithstanding anything contained in any law for the time being in force, the Lokayukta shall constitute an Inquiry Wing headed by the Director of Inquiry for the purpose of conducting preliminary inquiry into any offence alleged to have been committed by a public servant punishable under the Prevention of Corruption Act, 1988 or the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983:Provided that till such time the Inquiry wing is constituted by the Lokayukta, the State Government shall make available such number of officers and other staff from its Departments, as may be required by the Lokayukta, for conducting preliminary inquiries under this Act.(2)For the purposes of assisting the Lokayukta in conducting a preliminary inquiry under this Act, the officers of the Inquiry Wing not below the rank of the Deputy Secretary to the Government, shall have the same powers as are conferred upon the Inquiry Wing of the Lokayukta under section 22.Chapter-IV Prosecution Wing
