(1)Where the Lokayukta or Upa-Lokayukta, after making the preliminary inquiry under section 12; finds that there are reasonable grounds for conducting a detail investigation and proposes to conduct such an investigation under this Act, he shall forward a copy of the complaint, alongwith it's enclosures to the public functionary and the competent authority concerned and proceed to make a detailed investigation.(2)The Lokayukta or Upa-Lokayukta, shall afford to the public functionary concerned an opportunity to offer his comments on the complaint.(3)Save as aforesaid, the procedure for conducting any such investigation shall be such as the Lokayukta or Upa-Lokayukta, as the case may be, considers appropriate in the circumstances of the case he shall have powers to regulate the same.(4)The public functionary against whom investigation has to be made under this section and the complainant, if any, shall have the right to be represented in person or by counsel.(5)In every detailed investigation under this Act, the Government shall be made a party and shall have the right to be represented by a counsel.(6)The Lokayukta or the Upa-Lokayukta may, if he considers necessary so to do, having regard to the nature and circumstances of the case under investigation, appoint a counsel to assist him on such terms and conditions as may be prescribed.(7)The Lokayukta or the Upa-Lokayukta may, at any stage, also permit:-(a)any witness; or(b)any other person,who claims that he is to be represented in person or by counsel, to take such part in the proceedings as the Lokayukta or the Upa-Lokayukta may, in the interest of justice, think fit.
