The Lokpal and Lokayuktas Act, 2013

Part III Establishment of the Lokayukta

63. Establishment of Lokayukta.

Every State shall establish a body to be known as the Lokayukta for the State, if not so established, constituted or appointed, by a law made by the State Legislature, to deal with complaints relating to corruption against certain public functionaries, within a period of one year from the date of commencement of this Act.