Section 17 in The Himachal Pradesh Lokayukta Act, 2014
17. Lolayukta may require any public servant or any other person to furnish information.
- Subject to the provisions of this Act, for the purpose of any preliminary inquiry or investigation, the Lokayukta or the investigating agency, as the case may be, may require any public servant or any other person who, in its opinion, is able to furnish information or produce documents relevant to such preliminary inquiry or investigation, to furnish any such information or produce any such document.
