Section 5(6) in Delhi Lokayukta and Upalokayukta Act, 1995
(6)On ceasing to hold office, the Lokayukta or Upalokayukta shall be ineligible for further appointment as the Lokayukta or Upalokayukta in any employment under Government or for any employment under any such Government Company, local authority, corporation under the administrative control of the Government or Statutory Commissions set up by the Government as is referred to in sub-clause (iv) of clause (m) of Section 2.
