(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for:-(a)the competent authority to be prescribed, under sub-clause (iv) of clause (d) of section 2;(b)the matters in respect of which the Lokayukta or Upa-Lokayukta shall have powers of the Civil Court;(c)the other purpose in relation to disclosure of any information or evidence to be prescribed under clause (c) of sub-section (2) of section 18;(d)the form in which complaints may be made under section 11 and the affidavits which may accompany such complaint and the fees if any which may be charged in respect thereof;(e)the conditions of service of the Lokayukta and the Upa-Lokayukta.
