Section 19(1) in The Karnataka Lokayukta Act, 1984
(1)The Government may, by order, in writing and after consultation with an Upalokayukta, confer on the Upalokayukta powers to hold, in such manner and through such officers, employees and agencies referred to in section 15 as may be prescribed, enquiries against Government servants and persons referred to in item (g) of clause (12) of section 2 [other than those falling under clauses (ii) and (iv) of subsection (1) of section 7] [Inserted by Act 1 of 1988 w.e.f. 25.2.1988], in disciplinary or [other proceedings transferred under sub-section (3) of section 26 commenced] [Substituted by Act 31 of 1986 w.e.f. 16.6.1986] in furtherance of the recommendations of the Upalokayukta or otherwise.
