(3)A person to be appointed as an Upa-Lok Ayukta shall be a person who holds or has held the office of a Judge of a High Court and shall be appointed on the advice tendered by the Chief Minister in consultation with the Speaker of the Legislative Assembly of the State and the Leader of Opposition in the Legislative Assembly of the State.Provided that the Chief Justice of the High Court concerned shall be consulted, if a sitting judge is appointed as an Upa-Lok Ayukta.
