Section 3(1) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(1)For the purpose of conduction 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 Lokayukta and [may, by similar warrant, appoint] [Inserted by Rajasthan Act No. 12 of 1978, published in Rajasthan Gazette, Part IV-A dated 28-10-1978.] one or more persons to be known as the Up-Lokayukta or Up-Lokayuktas:Provided that,-(a)the Lokayukta shall be appointed after consultation with the Chief Justice of the High Court and the Leader of the Opposition in the Legislative Assembly, or if there be no such Leader, a person elected in this behalf by the Members of the Opposition in that House in such manner as the Speaker may direct.(b)the Up-Lokayukta or Up-Lokayuktas shall be appointed after consultation with the Lokayukta:Provided further that the first Up-Lokayukta shall be the person who is holding the office of Vigilance Commissioner immediately before the commencement of this Act.
