Section 14(2) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(2)The number and categories of officers and employees who may be appointed under sub-section (1), their salaries, allowances and other conditions of service and the administrative powers of the Lokayukta and Up-Lokayuktas shall be such as may be determined by general or special order of the State Government made after consultation with the Lokayukta.
