Section 18(3) in The Orissa Lokpal and Lokayuktas Act, 1995
(3)The Governor may, by order in writing and subject to such conditions and limitations as may be specified in the order, require the Lokpal to investigate any action (being action in respect of which a complaint maybe made under this Act to the Lokpal or a Lokayukta), and notwithstanding anything contained in this Act, the Lokpal shall comply with such order :Provided that the Lokpal may entrust investigation of any such action (being action in respect of which a complaint may be made under this Act to a Lokayukta) to a Lokayukta.
