25. Power of Lokayukta to utilise services of officers of Government.
(1)The Lokayukta may, for the purpose of conducting any preliminary inquiry or detailed inquiry, utilize the services of any officer or agency of the Government with the approval of the Government.(2)For the purpose of preliminary inquiry or detailed inquiry, any officer or agency whose services are utilized under sub-section (1) may, subject to the direction and control of the Lokayukta,-(a)summon and enforce the attendance of any person and examine him;(b)require the discovery and production of any document; and(c)request any public record or copy thereof from any officer.(3)The officer or agency whose services are utilised under subsection (1) shall inquire into any matter pertaining to the preliminary inquiry or detailed inquiry and submit a report thereon to the Lokayukta within such period as may be specified by it in this behalf.
