Section 5(2) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(2)If the office of the Lokayukta or an Up-Lokayukta becomes vacant, or if the Lokayukta or an Up-Lokayukta is, by reason of absence or for any other reason whatsoever unable to perform the duties of his officer those duties shall, until some other person appointed under section 3 enters upon such office or, as the case may be. until the Lokayukta or such Up-Lokayukta resumes his duties, be performed.-(a)where the office of the Lokayukta becomes vacant or where he is finable to perform the dirties of his office, by the Up-Lokayukta or if there are two or more Up-Lokayuktas by such one of the Up-Lokayuktas as the Governor may be order direct:(b)where the office of an Up-Lokayukta becomes vacant or where he is unable to perform the duties of his office, by the Lokayukta himself, or if the Lokayukta so directs, by the other Up-Lokayukta or, as the case may be, such one of the other UP- Lokayuktas as may be specified in the direction:(c)[ where the office of the Lokayukta becomes vacant or where he is unable to perform the duties of his office and there is no Up-Lokayukta, by a Judge of the High Court of Judicature for Rajasthan nominated by the Chief Justice of that High Court on a request of the Governor:] [Added by Rajasthan Act No. 12 of 1978 published in Rajasthan Gazette Part IV-A, dated 28-10-1978.]Provided that the Judge so nominated shall perform the duties of the Lokayukta in addition to his own duties as a Judge of the High Court and nothing contained in the provisions of section 3, section 4, Sub-sections (1), (3), (4) and (5) of the section and section 6 shall apply to him.
