(1)The Government in consultation with the [Lokpal shall appoint a Secretary and such other officers and employees as may be prescribed to assist him in the discharge of his functions (including verification and inquiries in respect of complaints) under this Act.] [words 'Presiding' omitted vide Act No. 1 of 1998.](2)Without prejudice to the provisions of sub-section (1) the [Lokpal] [Word 'Presiding' omitted vide Act No. 1 of 1998.] may for the purpose of dealing with any complaints, or any classes of complaints, secure the services of any officer or employees or investigating agency of the Central Government or State Government with the concurrence of that Government.(3)The terms and conditions of service of the officers and employees referred to in sub-section (1) and of the officers, employees, agencies and persons referred to in sub-section (2) (including such special conditions as may be considered necessary for enabling them to act without fear in the discharge of their functions) shall be as may be prescribed by the Government in consultation with the [Lokpal.] [Word 'Presiding' omitted vide Act No. 1 of 1998.]Jurisdiction and Procedure in Respect of Inquiries
