Section 13(5) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(5)Without prejudice to the provisions of sub-section (1), the Lok Aayog may, for the purpose of conducting inquiries under this Adhiniyam, utilize the services of :-(a)an investigating agency appointed by the State Government for the Lok Aayog; or(b)any officer or investigating agency of the State or Central Government with the concurrence of that Government; or(c)any other person or agency.
