5. Term of office of the Lokayukta or Upa-Lokayukta.
(1)Every person appointed as the Lokayukta or Upa-Lokayukta shall hold office for a term of three years from the date on which he enters upon his office as Lokayukta or Upa-Lokayukta, as the case may be, or till he attains the age of [seventy-three] [Substituted 'seventy' by Act No. 10 of 2017, dated 17.8.2017] years, whichever is earlier:[***] [Omitted by Act No. 10 of 2017, dated 17.8.2017](2)On ceasing to hold office, the Lokayukta or Upa-Lokayukta shall be ineligible for further appointment as the Lokayukta or Upa-Lokayukta or for any employment under the Government of Goa or for any employment under any local authority, University, Statutory Body or Corporation, Society, Co-operative Society, Government Company, other body or corporation, as is referred to in sub-clauses (iii) to (x) of clause (q) of section 2;
