Section 23(2) in The Karnataka Lokayukta Act, 1984
(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for, -(a)the authorities to be prescribed under sub-clause (d) of clause (4) of section 2;(b)the allowances and pensions payable to and other conditions of service of the Lokayukta and an Upalokayukta;(c)the form and manner in which [a complaint] [Substituted By Act 31 Of 1986 W.E.F. 16.6.1986.] may be made;(d)the powers of a civil court which may be exercised by the Lokayukta or an Upalokayukta under clause (f) of sub-section (2) of section 11;(e)the salary, allowances, recruitment and other conditions of service of the staff and employees of the Lokayukta or Upalokayukta under sub-section (2) of section 15;(f)inquiries against [Government servants] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] under section 19;(g)any other matter for which rules have to be made [or are necessary] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986.] under this Act.
