(1)Subject to the provisions of this Act, -(a)the jurisdiction of the Lokayukta may be exercised by Benches thereof;(b)a Bench may be constituted by the Chairperson with two or more Members as the Chairperson may deem fit;(c)every Bench shall ordinarily consist of at least one Judicial Member and the senior member of that bench shall preside over the bench;(d)where a Bench consists of the Chairperson, such Bench shall be presided over by the Chairperson.
