Section 5(1) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(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.
