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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(4) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(4)On ceasing to hold office, the Pramukh Lokayukt and Lokayukt shall be ineligible for further employment under the Government of Chhattisgarh or for any employment under or in any co-operative society, Government company, or Corporation or local authority in the State of Chhattisgarh.