(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.
