(1)The Lokayukta may, by notification, constitute a prosecution wing and appoint a Prosecution Director and such other officers and employees 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 to assist the Prosecution Director for the purpose of prosecution of public servants in relation to any complaint by the Lokayukta under this Act.(2)The Prosecution Director shall, after having been so directed by the Lokayukta, after due inquiry file a complaint before the Special Court, and take all necessary steps in respect of the prosecution of public servants in relation to any offence punishable under the Prevention of Corruption Act, 1988 and Bihar Special Courts Act, 2009.
