Section 10(2) in The Himachal Pradesh Lokayukta Act, 2014
(2)For the purposes of assisting the Lokayukta in conducting a preliminary inquiry under this Act, the officers of the Inquiry Wing not below the rank of the Deputy Secretary to the Government, shall have the same powers as are conferred upon the Inquiry Wing of the Lokayukta under section 22.Chapter-IV Prosecution Wing
