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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(5) in Tamil Nadu Lokayukta Act, 2018

(5)A person who is appointed as the Chairperson or a Member, as the case may be, shall, before he enters upon his office, if,-
(a)he holds any office of trust or profit, resign from such office; or
(b)he is carrying on any business, sever his connection with the conduct and management of such business; or
(c)he is practicing any profession, cease to practice such profession.