Section 3(5) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(5)Governor shall by warrant under his hand and seal, appoint the Pramukh Lokayukt and the Lokayukt, on the advice of the Chief Minister who shall consult the Chief Justice of the High Court of Chhattisgarh and the Speaker of the Chhattisgarh Legislative Assembly.
