Section 3(1) in The Orissa Lokpal and Lokayuktas Act, 1995
(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.
