Section 18 in The Orissa Lokpal and Lokayuktas Act, 1995
18. Conferment of additional functions on Lokpal and Lokayuktas.
(1)The Governor may, after consultation with the Lokpal and by notification confer on the Lokpal or a Lokayukta, as the case may be, such additional functions in relation to the redress of grievance and eradication of corruption as may be specified in the notification.(2)The Governor may, by order in writing and after consultation with the Lokpal, confer on the Lokpal or a Lokayukta such powers of a Supervisory nature over agencies set up or authorities constituted or officers appointed by the State Government for the redress of grievance and eradication of corruption.(3)The Governor may, by order in writing and subject to such conditions and limitations as may be specified in the order, require the Lokpal to investigate any action (being action in respect of which a complaint maybe made under this Act to the Lokpal or a Lokayukta), and notwithstanding anything contained in this Act, the Lokpal shall comply with such order :Provided that the Lokpal may entrust investigation of any such action (being action in respect of which a complaint may be made under this Act to a Lokayukta) to a Lokayukta.(4)When any additional functions are conferred on the Lokpal or a Lokayukta under Sub-section (1), or when the Lokpal or a Lokayukta is to investigate any action under Sub-section (3), the Lokpal or 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 a grievance an allegation, as the case may be, arid the provisions of this Act shall apply accordingly.
