Section 4 in Chhattisgarh Lok Aayog Adhiniyam, 2002
4. Term of office of members and other conditions of service.
(1)Every person appointed as a member of Lok Aayog shall hold office for a term of five years from the date tin which he enters upon his office and shall not be eligible for re-appointment thereafter :[Provided that the Pramukh Lokayukta shall, notwithstanding the expiration of his term, continue to hold office untill his successor enters upon his office.Provided further that-(a)he may, by writing under his hand addressed lo the Governor, resign his office and such resignation shall take effect as soon as it is tendered;(b)he may be removed from office in the manner specified in Section 5 of this Adhiniyam.](2)No proceedings of the Lok Aayog shall be invalid only on account of any vacancy in the office of the Pramukh Lokayukt or of a Lokayukt.(3)A vacancy occurring in the office of the Pramukh Lokayukt shall be filled in as soon as possible but not later than [one year] [Substituted 'six months' by C.G. Act No. 7 of 2007, dated 2.8.2007.] from the date of occurrence of such vacancy.(4)On ceasing to hold office, the Pramukh Lokayukt and Lokayukt shall be ineligible for further employment under the Government of Chhattisgarh or for any employment under or in any co-operative society, Government company, or Corporation or local authority in the State of Chhattisgarh.(5)There shall be paid to the Pramukh Lokayukt and Lokayukt such salaries as are specified in the Second Schedule.(6)The allowances and pension payable to, and other conditions of service of Pramukh Lokayukt and the Lokayukt shall be such as may be prescribed :Provided that-(a)in prescribing the allowances and pension payable to and other conditions of Service of the Pramukh Lokayukt or the Lokayukt, regard shall he had to the allowances and pensions payable to and other conditions of service enjoyed by him in the last office held prior to appointment as Pramukh Lokayukt or Lokayukt as the case may be;(b)the allowances and pension payable to and other conditions of service of the Pramukh Lokayukt or the Lokayukt shall not be varied to his disadvantage after appointment under this Adhiniyam.
