The Lokpal and Lokayuktas Act, 2013

60. Power of Lokpal to make regulations.

1.      Subject to the provisions of this Act and the rules made there under, the Lokpal may, by notification in the Official Gazette, make regulations to carry out the provisions of this Act.

2.      In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-

a.      the conditions of service of the secretary and other officers and staff of the Lokpal and the matters which in so far as they relate to salaries, allowances, leave or pensions, require the approval of the President under sub-section (4 ) of section 10;

b.     the place of sittings of benches of the Lokpal under clause (f ) of sub-section (1 ) of section 16;

c.      the manner for displaying on the website of the Lokpal, the status of all complaints pending or disposed of along with records and evidence with reference thereto under sub-section (10 ) of section 20;

d.     the manner and procedure of conducting preliminary inquiry or investigation under sub-section (11 ) of section 20;

e.      any other matter which is required to be, or may be, specified under this Act.