(3)Subject to the provisions of any law made by State Legislature, the conditions of service of Secretary and other officers including officers of the Investigation Wing and staff of the Lokayukta shall be such as may be specified by regulations made by the Lokayukta for the purpose:Provided that the regulations made shall, so far as they relate to creation of posts, salaries, allowances, leave or pensions and working conditions, require the approval of the State Government.
