Section 13(3) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(3)Without prejudice to the provisions of sub-section (1), the Lokayukt or an Up-Lokayukt may for the purpose of conducting enquiries under this Act, utilize the services of,-(i)[ [Divisional Vigilance Committee] [Inserted by M.P. Act No. 20 of 1994 (w.e.f. 8-6-1994) and existing clauses be renumbered as (ii) and (iii).] constituted under Section 13-A;](ii)any officer or investigation agency of the State or Central Government with the concurrence of that Government; or(iii)any other person or agency.
