(2)On ceasing to hold office, the Lokayukta or Upa-Lokayukta shall be ineligible for further appointment as the Lokayukta or Upa-Lokayukta or for any employment under the Government of Goa or for any employment under any local authority, University, Statutory Body or Corporation, Society, Co-operative Society, Government Company, other body or corporation, as is referred to in sub-clauses (iii) to (x) of clause (q) of section 2;
