Section 21(2) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for -(a)the authorities for the purpose required to be prescribed under sub-clause (ii) of clause (c) of Section 2;(b)the allowances and pension, if any, payable to and other conditions of service of, the Lokayukta and Up-Lokayuktas;(c)the form, if any, in which, complaints may be made and the fees, if any, which may be charged and the security, if any, for costs of person against whom an allegation is made which may be required to be furnished in respect thereof;(d)the powers of a Civil Court which may be exercised by the Lokayukta or an Up-Lokayukta;(e)any other matter which is to be or may be prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is in the opinion of the State Government necessary for the proper implementation of this Act.
