Section 4(1) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(1)Every person appointed as a member of Lok Aayog shall hold office for a term of five years from the date tin which he enters upon his office and shall not be eligible for re-appointment thereafter :[Provided that the Pramukh Lokayukta shall, notwithstanding the expiration of his term, continue to hold office untill his successor enters upon his office.Provided further that-(a)he may, by writing under his hand addressed lo the Governor, resign his office and such resignation shall take effect as soon as it is tendered;(b)he may be removed from office in the manner specified in Section 5 of this Adhiniyam.]
