Section 18(4) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(4)When any additional functions are conferred on the Lokayukta or an Up-Lokayukta under sub-section (1) or when the Lokayukta or an Up-Lokayukta is to investigate any action under sub-section (3), the Lokayukta or Up-Lokayukta shall exercise the same powers and discharge the same functions as he would in the case of any investigation made on a complaint involving an allegation and the provisions of this Act shall apply accordingly.
