Section 3(2) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(2)Every person appointed as the Lokayukta or an Up-Lokayukta shall, before entering upon his office, make and subscribe, before the Governor, or sum persons appointed in that behalf by him, an oath or affirmation in the form set out for the purpose in the First Schedule.
