- The Lokpal shall not be a Member of 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 Lokpal) or be connected with any political party, or carry on any business, or practice any profession, and accordingly before he enters upon his office a person appointed as the [Lokpal] [Substituted for the words 'Presiding Lokpal and Up Lokpal' by Act 1 of 1998.] shall -(a)if he is a member of Parliament or of the State Legislature of any State, resign such membership; or(b)if he holds any office of trust or profit resign from such office; or(c)if he is connected with any political party, sever his connection with it; or(d)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(e)if he is practising any profession cease to practice such profession.
