Section 6 in The Himachal Pradesh Lokayukta Act, 2014
6. Term of office of Lokayukta.
- The Lokayukta shall, on the recommendations of the Selection Committee, be appointed by the Governor by warrant under his hand and seal and hold office as such for a term of five years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier:Provided that he may-(a)by writing under his hand addressed to the Governor, resign his office and such resignation shall be effective as soon as it is tendered; or(b)be removed from his office in the manner as provided in this Act.
