Section 3(2) in The Himachal Pradesh Lokayukta Act, 2014
(2)The Lokayukta shall not be-(i)a Member of Parliament or a Member of the Legislative Assembly of any State or Union Territory;(ii)a person convicted of any offence involving moral turpitude;(iii)a person of less than forty-five years of age, on the date of assuming office as the Lokayukta;(iv)a member of any Panchayat or Municipality; or(v)a person who has been removed or dismissed from service of the State and shall not hold any office of trust or profit other than his office as Lokayukta or be affiliated 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, shall, if-(a)he holds any office of trust or profit, resign from such office; or(b)he is carrying on any business, sever his connection with the conduct and management of such business; or(c)he is practicing any profession, cease to practice such profession.
