Section 20(2) in Delhi Lokayukta and Upalokayukta Act, 1995
(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for -(a)the authorities for the purposes required to be prescribed under sub-clause (B) of clause (d) of section 2;(b)the allowances and pension payable to and other conditions of service of, the Lokayukta and Upalokayukta;(c)the forms in which complaints may be made or as the case may be, affidavits may be sworn;(d)secrecy of information for purposes required to be prescribed under clause (c) of sub-section (2) of section 14;(e)any other matter which is to be or may be prescribed in respect of which this Act makes no provision or makes insufficient provision and provision is in the opinion of the Lieutenant Governor necessary for the proper implementation of this Act.
