8. Transaction and disposal of business by Lokayukta Aayog.
(1)The business of the Lokayukta Aayog shall be transacted in accordance with the provisions of this Act and as far as possible, be transacted unanimously.(2)The Lokayukta Aayog may by unanimous decision regulate the procedure for the transaction of business as also allocation of its business amongst the benches of the Lokayukta Aayog.(3)Subject to provisions of sub section (2), if there is difference of opinion on any matter within a bench, such matter shall be decided by the majority opinion and if a bench is equally divided then in that case, the bench shall refer the matter to Lokayukta on administrative side for being referred to the Lokayukta or other Up-Lokayukta, as the case may be.(4)The Lokayukta shall be the administrative head of the Lokayukta Aayog.Explanation. - For the purposes of this section, the Lokayukta Aayog shall mean Lokayukta Aayog comprising of Lokayukta and at least one Up-Lokayukta (Judicial) and at least one Up-Lokayukta (Administrative).
