(3)Where two or more Upalokayuktas are appointed under this act, the [Lokayukta] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] may, by general or special order, assign to each of them matters which may be investigated by them under this Act:Provided that no investigation made by an Upalokayukta under this Act, and no action taken or things done by him in respect of such investigation shall be open to question on the ground only that such investigation relates to a matter which is not assigned to him by such order.
