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