Section 13 in Chhattisgarh Lok Aayog Adhiniyam, 2002
13. Staff of Lok Aayog.
(1)There shall be a Secretary of the Lok Aayog, who shall assist the Lok Aayog in the discharge of its functions under this Adhiniyam.(2)There shall be such other officers and employees under the Secretary of the Lok Aayog as may be provided in the rules framed under this Adhiniyam.(3)Pramukh Lokayukt shall have such administrative powers as shall be prescribed in consultation with him, for the purpose of enabling him to exercise administrative control over all officers and other employees who may be appointed under the Lok Aayog.(4)The salaries, allowances and other conditions of service of the Secretary of the Lok Aayog and other officers and employees who may be appointed under sub-section (2) shall be such as may be prescribed in consultation with the Pramukh Lokayukt.(5)Without prejudice to the provisions of sub-section (1), the Lok Aayog may, for the purpose of conducting inquiries under this Adhiniyam, utilize the services of :-(a)an investigating agency appointed by the State Government for the Lok Aayog; or(b)any officer or investigating agency of the State or Central Government with the concurrence of that Government; or(c)any other person or agency.
