Section 3(2) in Delhi Lokayukta and Upalokayukta Act, 1995
(2)A person shall not be qualified for appointment as -(a)the Lokayukta, unless he is or has been Chief Justice of any High Court in India, or a Judge of a High Court for seven years(b)an Upalokayukta, unless he is or has been a Secretary to the Government or a District Judge in Delhi for seven years or has held the post of a Joint Secretary to the Government of India.
