(5)Without prejudice to the provisions of sub-sections (1), (2) and (4), the Lokayukta or Upa-Lokayukta may, for the purpose of dealing with any particular case or class of cases, secure:-(a)the services of any officer or employee or investigating agency of the Government of Goa or the Government of India with the concurrence of that Government; or(b)the services of any expert.
