Section 24(5) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(5)Chairman (including every office-bearer of that description by whatever name called) and Managing Directors of all such Corporations, Government Companies, and Societies as may be notified by the State Government from time to time under items (b), (c) and (d) of sub-clause (j) of Section 2 of the Act.
