(1)The Lokayukta may appoint such officers and other employees, as may be prescribed by the State Government, to assist the Lokayukta in discharging his functions under this Act.(2)Without prejudice to the provisions of sub-section (1), the Lokayukta may, for the purpose of conducting investigations under this Act, utilize, in such manner as may be prescribed, the services of, -(a)any officer or investigating agency of the State Government with the concurrence of that Government;(b)any other person or agency.
