11. Submission of panel or panels of names to Selection Committee.
(1)The Search Committee shall submit the panel or panels of names, as the case may be, for consideration of the Selection Committee within a period not exceeding thirty days from the date of receipt of the list of eligible candidates and other applicants referred to in sub-rule (2) of rule 10 from the State Government.(2)The Search Committee shall recommend, -(a)in case of Chairperson of Lokayukta, a panel of at least five names; and(b)in case of Members of Lokayukta, a panel containing at least three times the number of vacancies advertised, for the consideration of the Selection Committee.(3)While selecting the panel of names to be recommended, the Search Committee shall have due regard to the representation of the persons belonging to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Minorities and Women in accordance with the proviso to sub-section (3) of section 4 of the Act.
