5. Term of office and other conditions of services of Lokayukta and Upalokayukta.
(1)A person appointed as the Lokayukta or Upaloakayukta shall hold office for a term of five years from the date on which he enters upon his office: Provided that, -(a)the Lokayukta or an Upalokayukta may, by writing under his hand addressed to the Governor, resign his office;(b)the Lokayukta or an Upalokayukta may be removed from office in the manner provided in section 6.(2)On ceasing to hold office, the Lokayukta or an Upalokayukta shall be ineligible for further employment to any office of profit under the Government of Karnataka or in any authority, corporation, company, society or university referred to in item (g) of clause (12) of section 2.(3)There shall be paid to the Lokayukta and the Upalokayukta every month a salary [equal to that of the Chief Justice of a High Court and that of a Judge of the High Court respectively] [Substituted by Act 30 of 1991 w.e.f. 1.1.1991.].[Proviso x x x ] [Omitted by Act 15 of 1986 w.e.f. 4.12.1985.](4)The allowances payable to and other conditions of service of the Lokayukta or an Upalokayukta shall be such as may be prescribed: Provided that,-(a)in prescribing the allowances payable to and other conditions of service of the Lokayukta, regard shall be had to the allowances payable to and other conditions of service of the Chief Justice of India;(b)in prescribing the allowances payable to and other conditions of service of the Upalokayukta, regard shall be had to the allowances payable to and other conditions of service of a Judge of the High Court:(c)[ no dearness allowance shall be payable either to the Lokayukta or Upalokayukta.] [Inserted by Act 15 of 1986 w.e.f. 4.12.1985.]Provided further that the allowances payable to and other conditions of service of the Lokayukta or Upalokayukta shall not be varied to his disadvantage after his appointment.(5)the administrative expenses of the office of the Lokayukta and Upalokayukta including all salaries, allowances and pensions payable to or in respect of persons serving in that office, shall be charged on the Consolidated Fund of the State.
