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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(3) in Haryana Lokayukta Act, 2002

(3)On ceasing to hold office, the Lokayukta shall be ineligible for reappointment as Lokayukta or any other employment in any capacity under the State Government or any local authority, cooperative society, government company, university, statutory corporation under the administrative control of the State Government.