Section 3 in Chhattisgarh Lok Aayog Adhiniyam, 2002
3. Constitution of Lok Aayog.
(1)There shall be a Lok Aayog for the purpose of conducting inquiries in accordance with the provisions of this Adhiniyam.(2)The Lok Aayog shall consist of two members, one to be known as the Pramukh Lokayukt, and the other as the Lokayukt.(3)The Pramukh Lokayukt shall be a person who has been a Judge of a High Court or has held a judicial office higher than that of a Judge of a High Court.(4)The Lokayukt shall be a person with experience in administrative and quasi-judicial matters, and shall have functioned at the level of a Secretary to the Government of India or the Chief Secretary to any State Government of India :Provided that the Pramukh Lokayukt, shall have administrative control over the Lok Aayog.(5)Governor shall by warrant under his hand and seal, appoint the Pramukh Lokayukt and the Lokayukt, on the advice of the Chief Minister who shall consult the Chief Justice of the High Court of Chhattisgarh and the Speaker of the Chhattisgarh Legislative Assembly.(6)Every person appointed as a Pramukh Lokayukt or a Lokayukt shall, before entering upon his office, take and subscribe before the Governor or some person appointed in that behalf by him, an oath of affirmation in the form set out for the purpose in the First Schedule.(7)The Pramukh Lokayukt or the Lokayukt shall not hold any other office of trust or profit or be connected with any political party or carry on any business or practice any profession or hold any post in any society, including any co-operative society, trust, or any local authority, or membership of the Legislative Assembly of any State or of the Parliament.
