(1)There shall be such officers and employees as may be prescribed to assist the Lokayukta and the Up-Lokayukta as in the discharge of their functions under this Act.(2)The categories, recruitment and conditions of service of the officers and employees referred in sub-section (1) including such special conditions as may be necessary for enabling them to act without fear in the discharge of their functions, shall be such as may be prescribed in consultation with the Lokayukta Aayog.(3)Without prejudice to the provisions of sub-section (1), the Lokayukta Aayog may, for the purpose of conducting investigations under this Act, request the services of any officer or investigation agency of the State Government. The State Government may, having regard to administrative exigencies, make available such officer/s or agency as deemed fit for the purpose of that specific investigation :Provided that nothing in this sub-section shall be construed to mean a permanent allocation of such officer/s or agency to the Lokayukta Aayog.(4)For the purpose of investigating into any matter, any officer, agency or person whose services are utilised under sub-section (3) may, subject to the direction of the Lokayukta Aayog,-(a)summon and enforce the attendance of any person and examine him;(b)require the discovery and production of any document; and(c)requisition any public record or copy thereof from any office.(5)The provisions of sections 13 and 19 shall apply in relation to any information furnished to any officer, agency or person whose services are utilised under sub-section (3) as they apply in relation to the information furnished to the Lokayukta Aayog during the course of the investigation of any action by him.
