Section 3 in The Orissa Lokpal and Lokayuktas Act, 1995
3. Appointment of Lokpal and Lokayuktas.
(1)For the purpose of conducting investigations in accordance with the provisions of this Act, the Governor shall appoint a person to be known as the Lokpal and one or more persons to be known as the Lokayukta or Lokayuktas :Provided that-(a)the Lokpal shall be appointed after consultation with the Chief Justice of the High Court of Orissa and the Leader of the Opposition, if there is any;(b)the Lokayukta or Lokayuktas shall be appointed after consultation with the Lokpal.(2)Person shall not be qualified for appointment as-(a)Lokpal unless he is or has been a Judge of the Supreme Court or of a High Court ; and(b)a Lokayukta unless he is qualified to be a Judge of a High Court.(3)Every person appointed as the Lokpal or a Lokayukta shall, before entering upon his office, make and subscribe before the Governor, or some person appointed in that behalf by the Governor, an oath or affirmation in the form set out for the purpose in the First Schedule.(4)The Lokayuktas shall be subject to the administrative control of the Lokpal and, in particular, for the purpose of convenient disposal of investigations under this Act, the Lokpal may issue such general or special directions as he may consider necessary to the Lokayuktas :Provided that nothing in this sub-section shall be construed to authorise the Lokpal to question any finding, conclusion or recommendation of a Lokayukta.
