Section 15(3) in The Karnataka Lokayukta Act, 1984
(3)Without prejudice to the provisions of sub-section (1) the Lokayukta or an Upalokayukta may for the purpose of conducting investigations under this Act utilise the services of,-(a)[ any officer or investigating agency of the State Government; or [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.](aa)any officer or investigating agency of the Central Government [with the prior concurrence of the Central Government and State Government;] or](b)[any person or any other agency.] [Deemed to have been substituted by Act 25 of 2010 w.e.f.01.08.2006.]
