(7)For prosecution for an offence of giving or fabricating false evidence under section 193 of the Indian Penal Code, 1860 (Central Act 45 of 1860), when such an offence is alleged to have been committed in, or in relation to any proceeding before the Lokayukta or the Upa-Lokayukta, as the case may be, the provisions of section 195 and 340 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), shall apply to the Lokayukta or Upa-Lokayukta as they apply in relation to the same offence, when such offence is alleged to have been committed in, or relation to any proceeding in any Court subject to the modification that a complaint under section 340 shall be signed by the Lokayukta or Upa-Lokayukta or such officer of the Lokayukta as the Lokayukta or Upa-Lokayukta may appoint and for the purpose of the said sections 195 and 340 the Lokayukta is declared to be Court.
