Section 5(3) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(3)On ceasing to hold office the Lokayukta or an Up-Lokayukta shall be ineligible for further employment (whether as the Lokayukta or an Up-Lokayukta) or in any other capacity under the Government of Uttar Pradesh or for any employment under, or office in any such local authority, corporation, Government company or society as is referred to in [sub-clause (v) of clause (j) of Section 2.] [Substituted by Section 3 of U.P. Act No. 7 of 1981 and shall be deemed always to have been substituted.]
