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State of Himachal Pradesh - Section

Section 5 in The Himachal Pradesh Lokayukta Act, 2014

5. Filling of vacancy of Lokayukta.

- The Governor shall take or cause to be taken all necessary steps for the appointment of new Lokayukta at least three months before the expiry of the term of the Lokayukta, in accordance with the procedure laid down in this Act.