Section 15(4) in The Karnataka Lokayukta Act, 1984
(4)[ The officers and other employees referred to in sub-section (1) shall be under the administrative and disciplinary control of the Lokayukta. Provided that [when the office of the Lokayukta is vacant by reason of his death, resignation, retirement, removal or otherwise or] [Inserted by Act 31 of 1986 w.e.f. 16.6.1986.] 2 when Lokayukta is unable to discharge his functions owing to absence, illness or any other cause, the Upalokayukta or if there are more than one Upalokayukta, the senior among them may discharge the functions of the Lokayukta under this sub-section]
