(1)The Lokayukta may appoint or authorize any officer subordinate to him to appoint officers and other employee to assist him in discharge of his function under this Act.(2)The categories and number of officers and employees who may be appointed under sub-section (1), their salaries, allowances and other conditions of service and the administrative powers of the Lokayukta shall be such as may be prescribed after consultation with the Lokayukta.(3)Without prejudice to the provisions of sub-section (1), the Lokayukta may, for the purpose of conduction investigation under this Act, utilize the services of (i) any officer or investigation agency of the State Government with the concurrence of the state Government, or (ii) any other person or agency.
