Section 13A(2) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(2)One of the members shall be the Chairperson of the Committee. The Chairperson and the members shall be appointed by the State Government [on the recommendation of] [Substituted by M.P. Act No. 2 of 1995 (w.e.f. 7-1-1995).] Lokayukt.
