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

State of Uttar Pradesh - Subsection

Section 3(1)(a) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(a)the Lokayukta shall be appointed after consultation with the Chief Justice of the High Court of Judicature at Allahabad and the Leader of the Opposition in the Legislative Assembly, and if there be no such leader a person elected in this behalf by the members of the opposition in that House in such manner as the Speaker may direct;