Section 20(2) in The Orissa Lokpal and Lokayuktas Act, 1995
(2)In particular, and without prejudice to the generality of the foregoing provision, such rules may provide for-(a)the authorities for the purpose required to be prescribed under Sub-clause (ii) of Clause (c) of Section 2;(b)the allowance and other conditions of service of the Lokpal and Lokayuktas;(c)the time within which, and the form in which, complaints may be made and the documents which shall accompany such complaints;(d)the powers of a Civil Court which may be exercised by the Lokpal or a Lokayukta;(e)any other matter which is to be or may be prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is in the opinion of the State Government necessary for the proper implementation of this Act.
