(1)The Chairperson and Members shall be appointed by the Governor after obtaining the recommendations of a Selection Committee consisting of.(a)the Chairman, Bihar Legislative Council & Convener;(b)the Speaker, Bihar Legislative Assembly & Member;(c)two sitting Senior Judges of the Patna High Court to be nominated by the Chief Justice & Member;(d)Immediate surviving outgoing Lokayukta & Member;Provided that while considering selection of Members of the Lokayukta, the existing Chairperson shall also be the Member of the Selection Committee.
