(4)[ Notwithstanding anything contained in sub-sections (1) to (3) [when the office of a Upalokayukta is vacant by reason of his death, resignation, retirement, removal or otherwise or] [ Inserted by Act 31 of 1986 w.e.f. 16.6.1986] when an Upalokayukta is unable to discharge his functions owing to absence, illness or any other cause, his function may be discharged by the other Upalokayukta, if any and if there is no other Upalokayukta by the Lokayukta.] [Substituted by Act 25 of 2010 w.e.f. 23.07.2010.]
