(1)Lokayukta may, by notification and with prior approval of the Government make such regulations, as he may deem necessary for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of foregoing power, such regulations made with prior approval of the Government may provide for all or any of the following matters, namely:-(a)a normal working hours of the office of the Lokayukta and Upa-Lokayukta and holding of sittings of the Lokayukta and Upa-Lokayukta, outside normal working hours;(b)holding of sittings of the Lokayukta and the Upa-Lokayukta at places other than the place of ordinary sittings;(c)procedure which may be followed by the Lokayukta and Upa-Lokayukta for conducting proceedings including enquiries and investigation;(d)such forms and notices as may be necessary in the opinion of the Lokayukta for conducting the enquiries and investigation; and(e)matters relating to staff, its appointment, conditions of service, etc.
