Section 17(2) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(2)The Governor may, by order in writing and after consultation with the Lokayukta, confer on the Lokayukta or an Upa-Lokayukta such powers of a supervisory nature over agencies, authorities or officers set up, constituted or appointed by State Government for the redress of grievances and eradication of corruption.
