(1)Subject to the provisions of this Act, -(a)the jurisdiction of the Lokayukta may be exercised by Benches thereof;(b)a Bench may be constituted by the Chairperson with two or more Members as the Chairperson may deem fit;(c)every Bench shall ordinarily consist of at least one Judicial Member and the senior member of that bench shall preside over the bench;(d)where a Bench consists of the Chairperson, such Bench shall be presided over by the Chairperson.(2)The Lokayukta shall notify the areas in relation to which each Bench of the Lokayukta may exercise jurisdiction.(3)Notwithstanding anything contained in sub-section (2), the Chairperson shall have the power to constitute or reconstitute Benches, from time to time.(4)If at any stage of the hearing of any case or matter, it appears to the Chairperson or a Member that the case or matter is of such nature that it ought to be heard by a Bench consisting of three or more Members, the case or matter may be transferred by the Chairperson or, as the case may be, referred to him for transfer, to such Bench as the Chairperson may deem fit.
