(1)For the purpose of conducting investigations and inquiries in accordanc with the provisions of this Act, the Governor shall, by warrant under his hand and seal, appoint a person to be known as the Lokayukta.Provided that the Lokayukta shall be appointed by the Governor on the advice tendered by the Chief Minister in consultation with the Speaker and the Leader of the Opposition of the Legislative Assembly of the State.(2)A person shall not be qualified for appointment as Lokayukta unless he is a retired Judge of the High Court or is qualified to be a Judge of High Court.(3)Notwithstanding anything contained in any other provision of this Act, a person of high integrity and eminence shall be appointed a Lokayukta if such recommendation is made by the Chief Minister in consultation with the Speaker and the Leader of the Opposition of the State Legislative Assembly.(4)(a)Temporary or casual vacancy in the office of the Lokayukta shall be filled up in accordance with prescribed rules for a period not exceeding six months.(b)If the Lokayukta is unable to perform his duties for six months or more, the Governor may declare the office vacant;Provided that the Governor shall hear such Lokayukta before declaring such office as vacant.(c)A vacancy occurring in the office of the Lokayukta by reason of his death, resignation, retirement or removal shall be filled up as soon as * possible, but not later than three months from the date of occurrence of such vacancy.
