Section 17(2) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(2)[ In particular and without prejudice to the generality of powers in sub-section (1), the State Government in consultation with the Lokayukt may by rules provide for the mode and manner of selection of Chairperson and Members of the [Divisional Vigilance Committee] [Inserted by M.P. Act No. 20 of 1994 (w.e.f. 8-6-1994).], their honorarium and other allowances, conditions of service, staff of the committee and allied matters.]
