Section 5 in The Orissa Lokpal and Lokayuktas Act, 1995
5. Term of office and other conditions of service of Lokpal and Lokayukta.
(1)Every person appointed as the Lokpal or a Lokayukta shall hold office for a term of five years from the date on which he enters upon his office but shall not be eligible for re-appointment :Provided that-(a)the Lokpal or a Lokayukta may, by writing under his hand addressed to the Governor, resign his office;(b)the Lokpal of a Lokayukta may be removed from office in the manner specified in Section 6.(2)If the office of the Lokpal or a Lokayukta becomes vacant or if the Lokpal or a Lokayukta is, by reason of absence or for any other reason whatsoever, unable to perform the duties of his office, those duties shall, until some other person appointed under Section 3 enters upon such office or, as the case may be, until the Lokpal or such Lokayukta resumes his duties, be performed-(a)where the office of the Lokpal becomes vacant or where he is unable to perform the duties of his office by the Lokayukta or if there are two or more Lokayuktas by such one of the Lokayuktas as the Governor may by order direct;(b)where the office of a Lokayukta becomes vacant or where he is unable to perform the duties of his office by the Lokpal himself, or if the Lokpal so directs by the other Lokayukta or, as the case may be, such one of the other Lokayuktas as may be specified in the direction.(3)Save as otherwise provided in Sub-section (1) on ceasing to hold office, the Lokpal or a Lokayukta shall be ineligible for further employment under the State Government or for any employment under or office in any such local authority, corporation, Government company or Society.(4)There shall be paid to the Lokpal and the Lokayuktas such salaries as are specified in the Second Schedule.(5)The allowances and other conditions of service of the Lokpal or a Lokayukta shall be such as may be prescribed :Provided that-(a)in prescribing the allowance and other conditions of service of the Lokpal, regard shall be had to the allowances and other conditions of service of the Chief Justice of the High Court of Orissa;(b)in prescribing the allowances and other conditions of service of the Lokayuktas regard shall be had to the allowances and other conditions of service of a Judge of the High Court of Orissa :Provided further that the allowance and other conditions of service of the Lokpal or Lokayukta shall not be varied to his disadvantage after his appointment.
