Section 13A(4) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(4)The State Government may authorise a [Divisional Vigilance Committee] [Substituted by M.P. Act No. 24 of 2003 (w.e.f. 14-5-2003).] to have jurisdiction over [another Division] [Substituted by M.P. Act No. 24 of 2003 (w.e.f. 14-5-2003).] also for which no separate committee is constituted.
