Section 4(1) in The Lokpal And Lokayuktas Act, 2013
(1)The Chairperson and Members shall be appointed by the President after obtaining the recommendations of a Selection Committee consisting of—(a)the Prime Minister—Chairperson;(b)the Speaker of the House of the People—Member;(c)the Leader of Opposition in the House of the People—Member;(d)the Chief Justice of India or a Judge of the Supreme Court nominated by him—Member;(e)one eminent jurist, as recommended by the Chairperson and Members referred to in clauses (a) to (d) above, to be nominated by the President—Member.
