(1)For the purposes of conducting investigations in accordance with the provisions of this Act, the Governor shall, by warrant under this hand and seal, appoint a person to be known as the Lokayukta :Provided that the Lokayukta shall be appointed on the advice of the Chief Minister who shall consult the Speaker of Haryana Legislative Assembly, Leader of Opposition and the Chief Justice of India in case of appointment of a person who is or has been a Judge of the Supreme Court or Chief Justice of the High Court, and Chief Justice of the Punjab and Haryana High Court in case of appointment of a person who is or has been a Judge of a High Court :Provided further that the result of consultation shall have persuasive value but not binding on the Chief Minister.
