Section 5 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
5. Term of office and other conditions of service of Lokayukt and Up-Lokayukt.
(1)Every person appointed as Lokayukt or Up-Lokayukt shall hold office for a term of [six years] [Substituted by M.P. Act No. 25 of 1998 (w.e.f. 31-8-1998).] from the date on which he enters upon his office and shall not be eligible for re-appointment thereafter :[Provided that the term of Up-Lokayukt may be extended for a period not exceeding three years, if so recommended by the Lokayukt :[Provided further that] [Inserted by M.P. Act No. 12 of 1992 (w.e.f. 31-3-1992).]-(a)Lokayukt or Up-Lokayukt may, by writing under his hand addressed to the Governor, resign his office and such resignation shall be effective as soon as it is tendered;(b)Lokayukt or Up-Lokayukt may be removed from office in the manner specified in Section 6.(2)[ In the event of occurrence of any vacancy in the office of the Lokayukt by reason of his death, resignation, removal or for any other reason] [Substituted by M.P. Act No. 7 of 2004 (w.e.f. 1-4-2004).], the Up-Lokayukt or if there are more than one then such one of them as the Governor may, by order direct shall, notwithstanding anything contained in clause (a) of sub-section (2) of Section 3, act as Lokayukt until the date a new Lokayukt appointed in accordance with the provisions of this Act to fill such vacancy enters upon his office.(2-A) When the Lokayukt is unable to discharge his functions owing to absence, illness or any other cause, the Up-Lokayukt or if there are more than one then such one of them as the Governor may, by order, direct, shall, notwithstanding anything contained in clause (a) of sub-section (2) of Section 3, discharge his functions until the date the Lokayukt resumes his duties.(2-B) The Up-Lokayukt shall, during, and in respect of, the period while he is so acting as, or discharging the functions of Lokayukt, have all the powers and immunities of the Lokayukt and be entitled to salary, allowances and perquisites as are specified in the Second Schedule in relation to Lokayukt.(2-C) A vacancy occurring in the office of the Lokayukt or an Up-Lokayukt by reason of his death, resignation or removal shall be filled in as soon as possible but not later than one year from the date of occurrence of such vacancy.] [Substituted by M.P. Act No. 1 of 1987 (w.e.f. 9-1-1987).](3)On ceasing to hold office, Lokayukt or Up-Lokayukt shall be ineligible for further employment (whether as Lokayukt or Up-Lokayukt or in any other capacity) under the Government of Madhya Pradesh or for any employment under, or office in, any such cooperative society, Government Company, or Corporation [under the administrative control of the Government of Madhya Pradesh] [Inserted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).] as is referred to in sub-clauses (iv) and (v) of clause (g) of Section 2.(4)[ The salary, allowances, pension and other perquisites payable to and other conditions of service of Lokayukt shall be same as are admissible to him before his appointment as contained in the Supreme Court Judges (Conditions of Service) Act, 1958 (No. 41 of 1958), or the High Court Judges (Conditions of Service) Act, 1954 (No. 28 of 1954) and the rules made under the aforesaid Acts as the case may be.] [Substituted by M.P. Act No. 7 of 2004 (w.e.f. 1-4-2004).](5)[ The salary, allowances, pension and other perquisites payable to and other conditions of service of Up-Lokayukt shall be the same as admissible to a sitting Judge of a High Court as contained in the High Court Judges (Conditions of Service) Act, 1954 (No. 28 of 1954) and the rules made thereunder:Provided that, if the Lokayukt or a Up-Lokayukt at the time of his appointment is in receipt of a pension (other than a disability or wound pension) in respect of any previous service, his salary in respect of service as the Lokayukt or, as the case may be, Up-Lokayukt shall be reduced,-(a)by the amount of that pension; and(b)if he has, before such appointment received in lieu of a portion of the pension due to him in respect of such previous service the commuted value thereof by the amount of that portion of the pension.]
