Section 5(3) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(3)On ceasing to hold office, Lokayukt or Up-Lokayukt shall be ineligible for further employment (whether as Lokayukt or Up-Lokayukt or in any other capacity) under the Government of Madhya Pradesh or for any employment under, or office in, any such cooperative society, Government Company, or Corporation [under the administrative control of the Government of Madhya Pradesh] [Inserted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).] as is referred to in sub-clauses (iv) and (v) of clause (g) of Section 2.
