Section 18(4) in The Orissa Lokpal and Lokayuktas Act, 1995
(4)When any additional functions are conferred on the Lokpal or a Lokayukta under Sub-section (1), or when the Lokpal or a Lokayukta is to investigate any action under Sub-section (3), the Lokpal or Lokayukta shall exercise the same powers and discharge the same functions as he would in the case of any investigation made on a complaint involving a grievance an allegation, as the case may be, arid the provisions of this Act shall apply accordingly.
