Section 36 in The Himachal Pradesh Lokayukta Act, 2014
36. Grants by the State Government.
- The State Government may, after due appropriation made by the Legislative Assembly by law in this behalf, make to the Lokayukta grants of such sums of money as required to be paid for the salaries and allowances payable to, the Lokayukta and the administrative expenses including the salaries and allowances and pension payable to, or in respect of officers and other employees of the Lokayukta.
