Section 13 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
13. Staff of Lokayukt and Up-Lokayukt.
(1)The Lokayukt may appoint, or authorise an Up-Lokayukt or any Officer subordinate to the Lokayukt or an Up-Lokayukt to appoint, officers and other employees to assist the Lokayukt and the Up-Lokayukt in the discharge of their functions under this Act.(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 Lokayukt and Up-Lokayukt shall be such as may be prescribed, after consultation with the Lokayukt.(3)Without prejudice to the provisions of sub-section (1), the Lokayukt or an Up-Lokayukt may for the purpose of conducting enquiries under this Act, utilize the services of,-(i)[ [Divisional Vigilance Committee] [Inserted by M.P. Act No. 20 of 1994 (w.e.f. 8-6-1994) and existing clauses be renumbered as (ii) and (iii).] constituted under Section 13-A;](ii)any officer or investigation agency of the State or Central Government with the concurrence of that Government; or(iii)any other person or agency.(4)[ The services of officers and employees, other than those appointed by the Lokayukt under sub-section (1) shall not be taken back before the expiry of the period of deputation by the concerned department without prior concurrence of the Lokayukt.] [Inserted by M.P. Act No. 25 of 1998 (w.e.f. 31-8-1998).]
