- [(1) There shall be such officers and employees as may be prescribed to assist the Lokayukta and the Upalokayutha or the Upalokayuktas in the discharge of their functions under this Act.] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.](2)The categories, recruitment and conditions of service of the officers and employees referred in sub-section (1) including such special conditions as may be necessary for enabling them to act without fear in the discharge of their functions, shall be such as may be prescribed in consultation with the Lokayukta [x x x ] [Omitted by Act 31 of 1986 w.e.f. 16.6.1986.].(3)Without prejudice to the provisions of sub-section (1) the Lokayukta or an Upalokayukta may for the purpose of conducting investigations under this Act utilise the services of,-(a)[ any officer or investigating agency of the State Government; or [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.](aa)any officer or investigating agency of the Central Government [with the prior concurrence of the Central Government and State Government;] or](b)[any person or any other agency.] [Deemed to have been substituted by Act 25 of 2010 w.e.f.01.08.2006.](4)[ The officers and other employees referred to in sub-section (1) shall be under the administrative and disciplinary control of the Lokayukta. Provided that [when the office of the Lokayukta is vacant by reason of his death, resignation, retirement, removal or otherwise or] [Inserted by Act 31 of 1986 w.e.f. 16.6.1986.] 2 when Lokayukta is unable to discharge his functions owing to absence, illness or any other cause, the Upalokayukta or if there are more than one Upalokayukta, the senior among them may discharge the functions of the Lokayukta under this sub-section]
