5. Term of office and other conditions of service of Lokayukta.
(1)Every person appointed as the Lokayukta shall hold office for a term of five years from the date on which he enters upon his office:Provided that,-(a)the Lokayukta may, by writing under his hand addressed to the Governor, resign his office;(b)the Lokayukta may be removed from office in the manner specified in section 6.(2)On ceasing to hold office, the Lokayukta shall be ineligible for further employment (whether as the Lokayukta or in any other capacity) under the Government of Gujarat or for any employment under, or office in, any such Government company, Corporation, or University as is referred to in sub-clauses (b), (c) and (d) of clause (7) of section 2.(3)There shall be paid to the Lokayukta such salaries as is specified in the Second Schedule.(4)The allowances and pension to, and other conditions of service of, the Lokayukta shall be such as may be prescribed:Provided that in prescribing the allowances and pension payable to, and other conditions of service, of the Lokayukta regard shall be had to the allowances and pension payable to, and other conditions of service, of, [the Chief Justice of the High Court] [Substituted for 'a Judge of the High Court' by Gujarat 23 of 1989, dated 12th October 1989 (w.r.e.f. 26-07-1988).]:Provided further that, the allowances and pension payable to, and other conditions of service of, the Lokayukta shall not be varied to his disadvantage after his appointment.[The salaries, allowances and pension payable to, or in respect of, Lokayukta shall be expenditure charged on the Consolidated Fund of the State.] [Sub-section (5) added by Gujarat 11 of 1998, dated 31st July 1998.]
