(2)A person who has been a member of a political party and contested the elections of Parliament, Assembly, Panchayat, Zilla Panchayat or any other local body at any time during the period of five years immediately preceding:-(a)the commencement of this Act, in the case of first appointment, after such commencement; or(b)the date on which the vacancy has arisen, in the case of any subsequent appointment, shall not be eligible to be appointed as Lokayukta or Upa-Lokayukta.
