Section 9(3) in The Himachal Pradesh Lokayukta Act, 2014
(3)The appointment of officers and other staff of the Lokayukta shall be made by the Lokayukta or such officer of Lokayukta as the Lokayukta may direct :Provided that the Governor may by rule require that the appointment in respect of any post or posts as may be specified in the rule, shall be made after consultation with the Himachal Pradesh Public Service Commission.
