Section 20 in The Himachal Pradesh Lokayukta Act, 2014
20. Supervisory powers of Lokayukta.
(1)The Lokayukta shall have the powers of superintendence over and to give direction in respect of the matters referred by the Lokayukta for preliminary inquiry or investigation under this Act:Provided that while exercising powers of superintendence or giving direction under this subsection, the Lokayukta shall not exercise powers in such a manner so as to require any agency to whom the investigation has been given, to investigate and dispose of any case in a particular manner.(2)The Inquiry Wing shall send a statement at such interval as the Lokayukta may direct, to the Lokayukta in respect of action taken on complaints referred to it under the second proviso to sub-section (1) of section 15 and on receipt of such statement, the Lokayukta may issue guidelines for effective and expeditious disposal of such cases.(3)Any officer of Inquiry and Investigating Wing, investigating a case referred to it by the Lokayukta, shall not be transferred without the approval of the Lokayukta.(4)The Prosecuting Wing may, with the consent of the Lokayukta, appoint a panel of Advocates, other than the Government Advocates, for conducting the cases referred to it by the Lokayukta.(5)The State Government may from time to time make available such funds as may be required by the Lokayukta for conducting effective inquiries or investigations into complaints or cases.
