(4)When any additional functions are conferred on the Lokayukta or the Upa-Lokayukta under sub-section (1) or when the Lokayukta or the Upa-Lokayukta, is to investigate any allegation under sub-section (3), the Lokayukta or the Upa-Lokayukta shall exercise the same powers and discharge the same functions, as he would have exercised and discharged in the case of any investigation made on a complaint involving an allegation and the provisions of this Act shall apply accordingly.
