Section 3(1) in Andhra Pradesh Lokayukta Act, 1983
(1)for the purpose of conducting investigation 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 one or more persons to be known as the Upa-Lokayukta or Upa-Lokayuktas:Provided that,-(a)[ the person to be appointed as the Lokayukta shall be a retired Judge of a High Court] [Substituted by Act No. 22 of 2019, dated 14.8.2019.];(b)the Lokayukta shall be appointed after consultation with the Chief Justice of the High Court concerned;(c)the Upa-Lokayukta shall be appointed from among the District Judges of Grade I, out of a panel of five names forwarded by the Chief Justice of the High Court of Andhra Pradesh.
