(3)(a)Save as otherwise provided in the foregoing provisions of this section, the procedure for making any investigation shall be such as the Lokayukta considers appropriate in the circumstances of each case, but regard shall always be given to the principles of natural justice.(b)For the purpose of investigation under this Act, the Lokayukta may, with the concurrence of the State Government, utilize the services of any officer or investigating agency including the Police of that Government and such officer or investigating agency including the Police shall do all such act or deed, which shall be essential for such investigation.
