Section 5(4) in Delhi Lokayukta and Upalokayukta Act, 1995
(4)The Uplokayukta shall, during and in respect of the period while he is so acting as or discharging the functions of Lokayukta, have all the powers and immunities of the Lokayukta and be entitled to salary, allowances and perquisites as are specified in the Second Schedule in relation to Lokayukta.
