Section 9 in The Himachal Pradesh Lokayukta Act, 2014
9. Secretary, other officers and staff of Lokayukta.
(1)There shall be a Secretary to the Lokayukta in the rank of Secretary to the State Government, who shall be appointed by the Lokayukta from a panel of names sent by the State Government.(2)There shall be a Director of Inquiry and Director of Prosecution not below the rank of the Additional Secretary to the State Government or equivalent, who shall be appointed by the Lokayukta from a panel of names sent by the State Government.(3)The appointment of officers and other staff of the Lokayukta shall be made by the Lokayukta or such officer of Lokayukta as the Lokayukta may direct :Provided that the Governor may by rule require that the appointment in respect of any post or posts as may be specified in the rule, shall be made after consultation with the Himachal Pradesh Public Service Commission.(4)Subject to the provisions of any law made by the State Legislature, the salary, allowances and other conditions of service of Secretary and other officers and staff of the Lokayukta shall be such as may be prescribed after consultation with the Lokayukta.Chapter-III Inquiry Wing
