4. Appointment of Chairperson and Members on the recommendation of Selection Committee.
(1)The Chairperson and the Members shall be appointed by the Governor.(2)The appointment shall be made on the recommendation of the Selection Committee comprising of the following Members:-(a)Chief Minister - Chairperson;(b)Speaker of the Legislative Assembly - Member;(c)Leader of Opposition or the Leader of the single largest Party in Opposition in the Legislative Assembly- Member.(3)The Selection Committee may for the purposes of selecting the Chairperson and Members and for preparing a panel of persons to be considered for appointment as such, choose to constitute a Search Committee consisting of three persons having special knowledge and expertise in anti-corruption policy, public administration, vigilance, finance and law.(4)The Selection Committee shall regulate its own procedure for selecting the Chairperson and Members which shall be transparent.(5)The term of the Search Committee, if constituted, referred to in sub-section (3), the fees and allowances payable to its Members and the manner of selection of panel of names shall be such as may be prescribed.
