Section 3(1) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(1)For the purpose of conducting investigations in accordance with the provisions of this Act, the Governor shall, by warrant under his hand and seal, appoint a person to be known as the Lokayukt and one or more persons to be known as Up-Lokayukt:Provided that,-(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;(b)[ Up-Lokayukt shall be appointed after consultation with the Lokayukt, or where a sitting Judge of a High Court is to be appointed, the Chief Justice of that High Court in which he is working, shall also be consulted.] [Substituted by M.P. Act No. 1 of 1987 (w.e.f. 9-1-1987).]
