(1)For the purpose of conducting investigations and enquiries in accordance with the provisions of this Act, the Governor shall, by warrant under his hand and seal and, on the recommendations of a Selection Committee as provided below, appoint a person to be known as the Lokayukta and not more than four other persons each to be known as Up-Lokayukta:Provided that not more than half of such Up-Lokayuktas shall be judicial members and the remaining shall be administrative members.
