[16 of 2024] [03th December 2024] AN
ACT FURTHER TO AMEND THE ANDHRA PRADESH LOKAYUKTA ACT, 1983. Be
it enacted by the Legislature of the State of Andhra Pradesh in the
Seventy-fifth Year of the Republic of India as follows:- (1)
This Act may be
called the Andhra Pradesh Lokayukta (Amendment) Act, 2024. (2)
It shall come into
force on such date as the Government may, by notification in the Official
Gazette, appoint, and different dates may be notified for different provisions
of this Act. In
the Andhra Pradesh Lokayukta Act, 1983 (hereinafter referred to as the
principal Act), in section 3, for the proviso to sub-section (1)
the following shall
be substituted, namely, - "Provided
that. - (a)
the person to be
appointed as the Lokayukta shall be a retired Chief Justice or a retired Judge
of the High Court; (b)
a person to be
appointed as a Upa-Lokayukta shall be a retired District Judge of the State of
Andhra Pradesh; (c)
The appointment and
the term of office of Lokayukta and Upa-Lokayukta shall be made on the
recommendation of the Selection Committee comprising the following Members - (i)
Chief Minister -
Chairperson; (ii)
Speaker of the Legislative
Assembly - Member; (iii)
Minister of Home
Affairs or Any other Minister nominated by the Chief Minister- Member; (iv)
Leader of Opposition
in the Legislative Assembly -Member; (v)
Chairperson of
Legislative Council - Member. Provided
that if there is no Leader of Opposition in Legislative Assembly recognized as
such, the remaining four members shall constitute the Selection Committee. (d)
The manner and
procedure, including the selection of a panel of names to be considered for
appointment as the Lokayukta and Upa-Lokayukta by the selection Committee,
shall be such as may be prescribed.". In
the Principal Act, In Section 5, in sub-section (1), for Opening paragraph, the
following shall be substituted, namely, - "The
Lokayukta and Upa-Lokayukta shall hold office for such term as stipulated in
the appointment order by the Governor, which shall not exceed five (5) years
from the date of such appointment."The
Andhra Pradesh Lokayukta (Amendment) Act, 2024
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