Section 14(3) in The Orissa Lokpal and Lokayuktas Act, 1995
(3)Without prejudice to the provisions of Sub-section (1), the Lokpal or a Lokayukta may, for the purpose of conducting investigations under this Act, utilise the services of -(i)any officer or investigation agency of the State Government with the concurrence of that Government ; or(ii)any other person or agency.
