Section 14 in The Orissa Lokpal and Lokayuktas Act, 1995
14. Staff of Lokpal and Lokayuktas.
(1)The Lokpal may appoint, or authorise a Lokayukta or any officer subordinate to the Lokpal or a Lokayukta to appoint, officers and other employees to assist the Lokpal and the Lokayuktas 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 Lokpal and Lokayuktas shall be such as may be prescribed after consultation with the Lokpal.(3)Without prejudice to the provisions of Sub-section (1), the Lokpal or a Lokayukta may, for the purpose of conducting investigations under this Act, utilise the services of -(i)any officer or investigation agency of the State Government with the concurrence of that Government ; or(ii)any other person or agency.
