(1)Every person appointed as the Lokayukta or Upa-Lokayukta shall hold office for a term of three years from the date on which he enters upon his office as Lokayukta or Upa-Lokayukta, as the case may be, or till he attains the age of [seventy-three] [Substituted 'seventy' by Act No. 10 of 2017, dated 17.8.2017] years, whichever is earlier:[***] [Omitted by Act No. 10 of 2017, dated 17.8.2017]
