Section 5(1) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(1)Every person appointed as the Lokayukta or Up-Lokayukta shall hold office for a terms of [six years] [Substituted for 'five years' by U.P. Act No. 8 of 1988 (w.e.f. 8.1.1988).] from the date on which he enters upon his office :Provided that, -(a)the Lokayukta or an Up-Lokayukta may, by writing under his hand addressed to the Governor, resign his office;(b)the Lokayukta or an Up-Lokayukta may be removed from office in the manner specified in Section 6.
