(1)Any complaint or matter received by the Lokayukta Aayog shall only be inquired into or investigated by a bench of the Lokayukta Aayog.(2)The Lokayukta Aayog shall function in benches of not less than two members. In consideration of work load, importance of issues at hand and other objective criteria, benches may comprise of two, three or five members:Provided that each bench shall have atleast one judicial member and one administrative member :Provided further that in respect of or during any investigation or inquiries in relation to a complaint if any allegation is also made against the Chief Minister either directly or in conjunction with any other public functionary, the bench shall comprise of five members.(3)Every Bench shall be presided over by the senior most judicial member.(4)The Benches of the Lokayukta Aayog shall ordinarily sit at Gandhinagar and at such other places as may be prescribed.(5)On an application for transfer made by the complainant or the public functionary, the Lokayukta, after giving an opportunity of being heard to the complainant or to the public functionary, as the case may be, may transfer any case pending before one Bench for disposal or investigation to any other Bench.
