Section 4(1) in Andhra Pradesh Lokayukta Act, 1983
(1)The Lokayukta or Upa-Lokayukta shall not be a member of either House of Parliament or of a House of the Legislature of any State, nor shall he hold any office of trust or profit (other than his office as the Lokayukta or as the case may be, Upa-Lokayukta) or shall be connected with any political party, or shall carry on any business or practice any profession.
