Section 20(1) in The Himachal Pradesh Lokayukta Act, 2014
(1)The Lokayukta shall have the powers of superintendence over and to give direction in respect of the matters referred by the Lokayukta for preliminary inquiry or investigation under this Act:Provided that while exercising powers of superintendence or giving direction under this subsection, the Lokayukta shall not exercise powers in such a manner so as to require any agency to whom the investigation has been given, to investigate and dispose of any case in a particular manner.
