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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar Lokayukta Act, 2011

(2)The Lokayukta shall consist of.
(a)a Chairperson; and
(b)two Members, provided that out of "Chairperson and two Members" at least two persons shall be Judicial Members.
Provided further that the Lokayukta appointed prior to the commencement of this Act shall continue as the first Chairperson till the completion of his term.