22. Conferment of additional functions on Lokayukta.
(1)The State Government may, by notification published in the Official Gazette and after consultation with the Lokayukta Aayog, confer on the Lokayukta Aayog such additional functions in relation to the eradication of corruption as may be specified in the notification.(2)The State Government may, by order in writing and after consultation with the Lokayukta Aayog, confer on the Lokayukta Aayog such powers of a supervisory nature over agencies, authorities or officers set up constituted or appointed by the State Government for the eradication of corruption as may be specified in the order.(3)The State Government may, by order in writing and subject to such conditions and limitations as may be specified in the order, require the Lokayukta Aayog to cause investigation in any action (being action in respect of which a complaint may be made under this Act to the Lokayukta Aayog and notwithstanding anything contained in this Act, the Lokayukta Aayog shall comply with such order.(4)When any additional functions are conferred on the Lokayukta Aayog under sub-section (1) or when the Lokayukta Aayog is to cause investigation in any action under sub-Section (3), the Lokayukta Aayog shall exercise the same powers and discharge the same functions as it would in the case of any investigation made on a complaint involving an allegation, and the provisions of this Act shall apply accordingly.
