(3)There shall be paid to the Lokayukta and the Upalokayukta every month a salary [equal to that of the Chief Justice of a High Court and that of a Judge of the High Court respectively] [Substituted by Act 30 of 1991 w.e.f. 1.1.1991.].[Proviso x x x ] [Omitted by Act 15 of 1986 w.e.f. 4.12.1985.]
