(1)Subject to the provisions of this Act and the rules made thereunder, the Lokayukta may, after approval of the State Government by notification in the Official Gazette, make regulations to carry out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the conditions of service of the Secretary and other Officers and staff of the Lokayukta and the matters which in so far as they relate to salaries, allowances, leave or pensions, require the approval of the State Government under subsection (2) of section 10;(b)the place of sitting of benches of the Lokayukta under clause (f) of sub-section (1) of 18;(c)the manner and procedure of conducting an inquiry or investigation;(d)any other matter which is required to be or may be specified under this Act.
