Section 14 in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
14. Staff of Lokayukta and Up-Lokayukta. -
(1)The Lokayukta may appoint, or authorise an Up-Lokayukta or any officer subordinate to the Lokayukta or an Up-Lokayukta to appoint, officers and other employees to assist the Lokayukta and the Up-Lokayuktas in the discharge of their functions under this Act:Provided that nothing in this sub-section shall be construed to prevent any person who holds a post under the Central or the State Government from being appointed on deputation with the consent of that Government.(2)The number and categories of officers and employees who may be appointed under sub-section (1), their salaries, allowances and other conditions of service and the administrative powers of the Lokayukta and Up-Lokayuktas shall be such as may be determined by general or special order of the State Government made after consultation with the Lokayukta.(3)Without prejudice to the provisions of sub-section (1), the Lokayukta or an Up-Lokayukta may for the purpose of conducting investigation under this Act utilise the services of -(i)any officer or investigation agency of the State or Central Government with the concurrence of that Government,(ii)any other person or agency.
