(3)The terms and conditions of service of the officers and employees referred to in sub-section (1) and of the officers, employees, agencies and persons referred to in sub-section (2) (including such special conditions as may be considered necessary for enabling them to act without fear in the discharge of their functions) shall be as may be prescribed by the Government in consultation with the [Lokpal.] [Word 'Presiding' omitted vide Act No. 1 of 1998.]Jurisdiction and Procedure in Respect of Inquiries
