(1)The Lokayukta may appoint, or authorise any officer subordinate to the him to appoint officers, and other employees to assist the lokayukta in the discharge of his functions under this Act.(2)The categories of officers and employees who may be appointed under sub-section (1), their salaries, allowances and other conditions of service and the administrative powers of the Lokayukta shall be such as may be prescribed after consultation with the Lokayukta.(3)Without prejudice to the provisions of sub-section (1), the Lokayukta may, for the purpose of conducting investigations under this Act utilize the services of-(i)any officer or investigation agency of the State Government;(ii)any officer or investigation agency of the Central Government, with the consent of that Government obtained in accordance with article 253A of the Constitution; or(ii)any other person or agency.(4)For the purpose of investigating into any matter, of any officer, agency or person whose services are utilised under sub-section (3) may, subject to the direction of the Lokayukta,-(a)summon and enforce the attendance of any person and examine him;(b)require the discovery and production of any document; and(c)requisition any public record or copy thereof from any office.(5)The provisions of sections 11 and 16 shall apply in relation to any information furnished to any officer, agency or person whose services are utilised under sub-section (3) as they apply in relation to the information furnished to the Lokayukta during the course of the investigation of any action by him.
