(1)The Lokayukta and Up-Lokayukta shall not be a Member of the Parliament or a Member of the Legislature of any State and shall not hold any office of trust or profit (other than his office as the Lokayukta or Up-Lokayukta or be connected with any political party or shall not carry on any business or practice any profession and accordingly, before he enters upon his office, a person appointed as a Lokayukta or Up-Lokayukta shall,-(i)if, he is a Member of Parliament or of the Legislature of any State, resign such membership; or(ii)if, he holds any office of trust or profit, resign from such office; or(iii)if, he is connected with any political party, sever his connection with it; or(iv)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(v)if, he is practicing any profession, suspend practice of such profession.
