(2)A person shall be disqualified for appointment as a Lokayukta or for continuing to hold any such post if any member of his family has entered into any commercial contract with the State Government and the contract is subsisting or has any other dealing with the State Government relating to any business of a commercial nature.Explanation: - For the purpose of sub-section (2), the expression "family" means wife, husband, son, unmarried daughter, and son's wife.
