4. Lokayukta or Upalokayukta not to hold any other office.
- The Lokayukta or Upalokayukta shall not be a members of the Parliament or be a member of the Legislature of any State and shall not hold any office of trust or profit (other than his office as Lokayukta or Upalokayukta) 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 Lokayukta or an Upalokayukta shall,-(a)if he is a member of the Parliament or of the 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 practicing any profession, suspend practice of such profession.
