Section 5(1) in Delhi Lokayukta and Upalokayukta Act, 1995
(1)Every person appointed as Lokayukta or Upalokayukta shall hold office for a term of five years from the date on which he enters upon his office and not be eligible for re-appointment thereafter:Provided that -(a)Lokayukta or Upalokayukta may, by writing under his hand addressed to the Lieutinant Governor, resign his office and such resignation shall be effective as soon as it is accepted by the Lieutenant Governor;(b)Lokayukta or Upalokayukta may be removed from his office in the manner specified in Section 6.
