(3)Without prejudice to the provisions of sub-section (1), the Lok Ayukta or an Upa-Lok Ayukta may, for the purpose of conducting investigations under this Act, utilise the services of, -(a)any officer or investigation agency of the State Government; or(b)any officer or investigation agency of the Central Government, with the prior concurrence of the Government; or(c)any other agency.
