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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1)(a) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981

(a)The Lokayukt shall be appointed after consultation with [the Chief Justice of the Madhya Pradesh High Court and] [Substituted by M.P. Act No. 1 of 1987 (w.e.f. 9-1-1987).] the Leader of the Opposition in the Legislative Assembly, or if there be no such leader, a person selected in this behalf by the members of the opposition in that House in such manner as the Speaker may direct;