19. Conferment of additional functions on Lokayukta.
(1)The Governor, may, by notification published in the Official Gazette, and after consultation with the Lokayukta, confer on the Lokayukta such additional functions in relation to the eradication of corruption as may be specified in the notification.(2)The Governor may, by order in writing and after consultation with the Lokayukta, confer on the Lokayukta such powers of a supervisory nature over agencies, authorities or officers set up, constituted or appointed by State Government for the eradication of corruption as may be specified in the order.(3)The Governor may, by order in writing and subject to such conditions and limitations as may be specified in the order, require the Lokayukta to investigate any action (being action in respect of which a complaint may be made under this Act, to the Lokayukta) and notwithstanding anything contained in this Act, the Lokayukta shall comply with such order:(4)When any additional functions are conferred on the Lokayukta under sub-section (1), or when the Lokayukta is to investigate any action under sub-section (3), the 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.
