(1)The Lokayukta shall, by notification, constitute Directorate of Inquiry/ Investigation and Prosecution headed by the Director for the purpose of prosecution of public servants in relation to any complaint before the Lokayukta under this Act:Provided that till such time the Directorate is constituted by the Lokayukta, the State Government shall make available such number of officers and other staff from such of its Departments including Anti Corruption Bureau (ACB) as may be required by the Lokayukta, for conducting prosecution under this Act.(2)The Director shall, after having been so directed by the Lokayukta, file a case in accordance with the findings of the investigation report, before the Special Court. All necessary steps shall be taken by the Public Prosecutor appointed by Lokayukta for Prosecution of the offence punishable under the Prevention of Corruption Act, 1988.(3)The report referred to under sub-section (2) shall be deemed to be a report, filed on completion of investigation, referred to in section 173 of the Code of Criminal Procedure, 1973.(4)For the purposes of assisting the Lokayukta in conducting a preliminary inquiry or investigation under this Act, the officers of this Directorate shall have the same powers as are conferred upon the Lokayukta under section 27of this Act.Chapter IV Expenses of Lokayukta
