Section 33(1) in The Himachal Pradesh Lokayukta Act, 2014
(1)Every complaint of allegation or wrong-doing made against any officer or employee or agency under or associated with the Lokayukta for an offence punishable under the Prevention of Corruption Act, 1988 or the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 shall be dealt with in accordance with the provisions of this section.
