Section 3 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
3. Appointment of Lokayukt and Up-Lokayukt.
(1)For the purpose of conducting investigations in accordance with the provisions of this Act, the Governor shall, by warrant under his hand and seal, appoint a person to be known as the Lokayukt and one or more persons to be known as Up-Lokayukt:Provided that,-(a)The Lokayukt shall be appointed after consultation with [the Chief Justice of the Madhya Pradesh High Court and] [Substituted by M.P. Act No. 1 of 1987 (w.e.f. 9-1-1987).] the Leader of the Opposition in the Legislative Assembly, or if there be no such leader, a person selected in this behalf by the members of the opposition in that House in such manner as the Speaker may direct;(b)[ Up-Lokayukt shall be appointed after consultation with the Lokayukt, or where a sitting Judge of a High Court is to be appointed, the Chief Justice of that High Court in which he is working, shall also be consulted.] [Substituted by M.P. Act No. 1 of 1987 (w.e.f. 9-1-1987).](2)[ A person shall not be qualified for appointment as,-(a)Lokayukt, unless he has been a Judge of the Supreme Court [or Chief Justice or Judge of any High Court in India;](b)Up-Lokayukt, unless he is or has been a Judge of any High Court in India or has held the office of the Secretary to Government of India or has held any other post under the Central or a State Government carrying a scale of pay [which is not less than that of an Additional Secretary to Government of India] [Substituted by M.P. Act No. 24 of 2003 (w.e.f. 20-5-2003).] .](3)Every person appointed as Lokayukt or Up-Lokayukt shall, before entering upon his office, make and subscribe, before the Governor, or some person appointed in that behalf by him, an oath or affirmation in the form set out for the purpose in the First Schedule.(4)The Up-Lokayukt shall be subject to the administrative control of the Lokayukt and, in particular, for the purpose of convenient disposal of investigations under this Act, the Lokayukt may issue such general or special directions as he may consider necessary to the Lokayukt and may withdraw to himself [or may, subject to the provisions of Section 7, make over any case to Up-Lokayukt for disposal:] [Substituted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).]Provided that, nothing in this sub-section shall be construed to authorise the Lokayukt to question any finding, conclusion or recommendation of Up-Lokayukt.
