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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in The Bihar Lokayukta Act, 1973

(1)A person appointed as the Lokayukta shall hold office for a term of five years from the date on which he enters upon his office:Provided that-
(a)The Lokayukta may by writing under his hand addressed to the Governor resign his office;
(b)The Lokayukta may be removed from office in the manner specified in Section 6.