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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(1) in The Himachal Pradesh Lokayukta Act, 2014

(1)The Lokayukta shall be appointed by the Governor after obtaining the recommendations of a Selection Committee consisting of-
(a) the Chief Minister ….Chairperson;
(b) the Speaker of the Legislative Assembly …..Member;
(c) the Leader of Opposition in the LegislativeAssembly …..Member; and
(d) the Chief Justice of the High Court …..Member.