Section 18(1) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(1)The Governor may, by notification published in the official Gazette, and after consultation with the Lokayukta, confer on the Lokayukta or an Up-Lokayukta, as the case may be such additional functions in relation to the eradication of corruption as may be specified in the notification.
