Section 5(2) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(2)[ In the event of occurrence of any vacancy in the office of the Lokayukt by reason of his death, resignation, removal or for any other reason] [Substituted by M.P. Act No. 7 of 2004 (w.e.f. 1-4-2004).], the Up-Lokayukt or if there are more than one then such one of them as the Governor may, by order direct shall, notwithstanding anything contained in clause (a) of sub-section (2) of Section 3, act as Lokayukt until the date a new Lokayukt appointed in accordance with the provisions of this Act to fill such vacancy enters upon his office.(2-A) When the Lokayukt is unable to discharge his functions owing to absence, illness or any other cause, the Up-Lokayukt or if there are more than one then such one of them as the Governor may, by order, direct, shall, notwithstanding anything contained in clause (a) of sub-section (2) of Section 3, discharge his functions until the date the Lokayukt resumes his duties.(2-B) The Up-Lokayukt shall, during, and in respect of, the period while he is so acting as, or discharging the functions of Lokayukt, have all the powers and immunities of the Lokayukt and be entitled to salary, allowances and perquisites as are specified in the Second Schedule in relation to Lokayukt.(2-C) A vacancy occurring in the office of the Lokayukt or an Up-Lokayukt by reason of his death, resignation or removal shall be filled in as soon as possible but not later than one year from the date of occurrence of such vacancy.] [Substituted by M.P. Act No. 1 of 1987 (w.e.f. 9-1-1987).]
