Section 5(1) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(1)Every person appointed as the Lokayrrkta or an Up-Lokayukta [shall hold, [office for a term of eight years] [Substituted by Rajasthan Act No. 8 of 1988 published in Rajasthan Gazette Part IV-A dated 7-4-1988.]] from the date on which he enters upon his office:Provided that,-(a)the term of office of the first UP-Lokayukta shall be such as may be fixed by the Governor but in no case it shall be fixed for a term exceeding five years from the date on which he enters upon his office;[aa) the Lokayukta holding office at the commencement of the Rajasthan Lokayukta and Up-Lokayuktas (Amendment) Ordinance, 2018 (Ordinance No. 1 of 2018) shall continue to hold that office till the expiry of term of eight years from the date on which he entered upon his office; [Substituted by Act No. 16 of 2018, dated 1.10.2018.](aaa)the Lokayukta shall, notwithstanding the expiry of his term, continue to hold office until his successor is appointed and enters upon his office;](b)the Lokayukta or an Up-Lokayukta may, by writing under his hand addressed to tire Governor, resign his office:(c)the Lokayukta or an Up-Lokayukta may be removed from office in the manner specified in section 6.
