Section 22(3) in Gujarat Lokayukta Aayog Act, 2013
(3)The State Government may, by order in writing and subject to such conditions and limitations as may be specified in the order, require the Lokayukta Aayog to cause investigation in any action (being action in respect of which a complaint may be made under this Act to the Lokayukta Aayog and notwithstanding anything contained in this Act, the Lokayukta Aayog shall comply with such order.
