Section 13(2) in Delhi Lokayukta and Upalokayukta Act, 1995
(2)without prejudice to the provisions of sub-section (1), the Lokayukta or an Upalokayukta may, for the purpose of conducting inquiries under this Act, utilize the services of -(i)any officer on investigation agency of the Government or the Central Government, with the concurrence of that Government, or(ii)any other person or agency.
