Section 13(2) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(2)The categories of officers and employees who may be appointed under sub-section (1), their salaries, allowances and other conditions of service and the administrative powers of the Lokayukta and Upa-Lokayuktas shall be such as may be prescribed, after consultation with the Lokayukta.
