(1)The Secretary to Lokayukta shall be appointed on the recommendation of the Lokayukta.The Secretary shall be drawn from the Indian Administrative Service permanently allotted to the State Cadre, drawing pay in the super time scale of the service, or the State Superior Judicial Service in the super time scale, and shall receive the pay which he would have drawn but for his appointment as Secretary.The Secretary shall hold office for a period as may be decided by the Government in consultation with the Chairperson.
