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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1) in Tamil Nadu Lokayukta Act, 2018

(1)On ceasing to hold office, the Chairperson and every Member shall be ineligible for, -
(a)reappointment as the Chairperson or a Member of the Lokayukta;
(b)any other assignment or appointment which is required by law to be made by the Governor;
(c)further employment to any other office of profit under the Government of India or under the Government.