(1)The Lokayukta may with the prior approval of the State Government, by notification, make such regulations as may deem necessary for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the such regulations may provide for all or any of the matters namely:(a)the normal working hours of the office of the Lokayukta, and holding of sittings of the Lokayukta outside normal working hours;(b)the holding of sittings of the Lokayukta at places other than the place of ordinary sittings;(c)the procedure which may be followed by the Lokayukta for conducting proceedings including inquiry and investigation;(d)the forms in which complaints may be made, the affidavits which may accompany such complaints, and the fees, if any, which may be charged in respect thereof;(e)the forms and notices as may, in the opinion of the Lokayukta, be necessary for carrying out the inquiry and investigation.
