- The Lokayukta shall not be a Member of Parliament or a Member of the Legislature of any State, or hold any office of profit, other than his office as the Lokayukta or be connected with any political party, or carryon any business or practice any profession, and, accordingly, a person appointed as the Lokayukta shall, before he enters upon his office.(a)if he is a Member of Parliament or of the Legislature of any State, resign such membership;(b)if he holds any office of profit, resign such office;(c)if he is connected with any political party, sever his connection with it;(d)if he is carrying on any business, sever his connection (short of divesting himself of ownership) with the conduct and management of such business; or(e)if he is practising any profession, suspend practice of such profession till his tenure to that post.
