(1)Subject to the provisions of this Act-(a)The jurisdiction, powers and authority of the Lokayukta may be exercised by Benches thereof,(b)a Bench shall be constituted by the Chairperson with one or more Members as the Chairperson may deem fit,(c)every Bench shall ordinarily consist of at least one Judicial Member,(d)Where a Bench consists of Chairperson, such bench shall be presided over by the Chairperson,(e)Where a Bench consists of a Judicial and a non Judicial Member not being the Chairperson, such Bench shall be presided over by the Judicial Member,(f)The Benches of the Lokayukta shall ordinarily sit at Patna and at such other places as the Lokayukta may, by regulation specify.
