Section 2(d) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(d)"Lokayukta" means a person appointed as the Lokayukta under section 3.[and shall also include a person nominated under clause (c) of Sub-section (2) of section 5] [Inserted by Rajasthan Act No. 12 of 1978 [28-10-1978].]:
