Section 4(3) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(3)A vacancy occurring in the office of the Pramukh Lokayukt shall be filled in as soon as possible but not later than [one year] [Substituted 'six months' by C.G. Act No. 7 of 2007, dated 2.8.2007.] from the date of occurrence of such vacancy.
