Section 3(2) in The Orissa Lokpal and Lokayuktas Act, 1995

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State of Odisha - Subsection

Section 3(2) in The Orissa Lokpal and Lokayuktas Act, 1995

(2)Person shall not be qualified for appointment as-

(a)Lokpal unless he is or has been a Judge of the Supreme Court or of a High Court ; and

(b)a Lokayukta unless he is qualified to be a Judge of a High Court.