(3)The Governor may, by order in writing and subject to such conditions and limitations as may be specified in the order, require the Lokayukta or Upa-Lokayukta, to investigate any allegation or grievance (being an allegation or grievance in respect of which a complaint may be made under this Act to the Lokayukta or Upa-Lokayukta) and notwithstanding anything contained in this Act, the Lokayukta or Upa-Lokayukta, as the case may be, shall comply with such order.
