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State of Karnataka - Section

Section 21 in The Karnataka Lokayukta Act, 1984

21. Power to delegate.

- The Upalokayukta may, subject to such rules as may be prescribed, by general or special order, in writing, direct that the functions and powers conferred by section 19 may also be exercised or discharged by such of the officers, employees or agencies referred to in section 15 as may be specified in the order.