10. Secretary, other Officers and Staff of Lokayukta.
(1)The Secretary to Lokayukta shall be appointed on the recommendation of the Lokayukta.The Secretary shall be drawn from the Indian Administrative Service permanently allotted to the State Cadre, drawing pay in the super time scale of the service, or the State Superior Judicial Service in the super time scale, and shall receive the pay which he would have drawn but for his appointment as Secretary.The Secretary shall hold office for a period as may be decided by the Government in consultation with the Chairperson.(2)The other Gazetted Officers, the Ministerial Officers and the Group 'D' staff in the establishment shall be appointed by the Chairperson in accordance with the State Government's existing reservation policy and established procedure of such recruitment, including deputation and on the same terms and conditions as applicable to the same rank of employees of the State Government:Provided that the Chairperson may, by general or special order, delegate to the Secretary the power to make appointment to a post or a class of posts in class of posts in Group 'C' or Group 'D' specified in such order.(3)Subject to the provisions of any law made by State Legislature, the conditions of service of Secretary and other officers including officers of the Investigation Wing and staff of the Lokayukta shall be such as may be specified by regulations made by the Lokayukta for the purpose:Provided that the regulations made shall, so far as they relate to creation of posts, salaries, allowances, leave or pensions and working conditions, require the approval of the State Government.
