(1)The Lokayukta or Upa-Lokayukta shall have a Secretary and such or other officers and employees as may be determined by the Governor in consultation with the Lokayukta or Upa-Lokayukta, to assist the Lokayukta or Upa-Lokayukta in the exercise of their powers and the discharge of their functions under this Act.(2)The conditions of service of the Secretary and other officers and employees shall be such as may be specified by the Governor.(3)Appointment of Secretary and such other officers and employees shall be made by the Lokayukta in consultation with the Upa-Lokayukta, if any:Provided that where such appointment is made by direct recruitment, the Goa Public Service Commission shall be consulted.(4)The rules for reservation of appointments and posts in Government service in favour of the Scheduled Castes, Scheduled Tribes and Other Backward Classes of Citizens shall, mutatis mutandis, apply to appointments to be made under this section.(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.(6)The terms and conditions of service of the officers, employees, agencies and persons referred to in sub-section (5) shall be such as may be specified by the Lokayukta or Upa-Lokayukta.(7)In the discharge of their functions under this Act, the officers and employees referred to in sub-section (1) and the officers, employees, agencies and persons referred to in sub-section (5) shall be subject to the exclusive administrative control and direction of the Lokayukta or Upa-Lokayukta.
