Section 5 in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
5. Terms of office and other conditions of service of Lokayukta and Up-Lokayukta. -
(1)Every person appointed as the Lokayukta or Up-Lokayukta shall hold office for a terms of [six years] [Substituted for 'five years' by U.P. Act No. 8 of 1988 (w.e.f. 8.1.1988).] from the date on which he enters upon his office :Provided that, -(a)the Lokayukta or an Up-Lokayukta may, by writing under his hand addressed to the Governor, resign his office;(b)the Lokayukta or an Up-Lokayukta may be removed from office in the manner specified in Section 6.(2)If the office of the Lokayukta or an Up-Lokayukta becomes vacant, or if the Lokayukta, or an Up-Lokayukta is by reason of absence or for any other reason whatsoever, unable to perform the duties of his office, those duties, shall until some other person appointed under Section 3 enters upon such office or, as the case may be, until the Lokayukta or such Up-Lokayukta resumes his duties, be performed, -(a)where the office of the Lokayukta becomes vacant or where he is unable to perform the duties of his office, by the Up-Lokayukta oi if there are two or more Up-Lokayuktas by such one of the Up-Lokayuktas as the Governor may by order direct;(b)where the office of an Up-Lokayukta becomes vacant or where he is unable to perform the duties of his office, by the Lokayukta himself or if the Lokayukta so directs by the other Up-Lokayukta or, as the case may be, such one of the other Up-Lokayuktas as may be specified in the direction.(3)On ceasing to hold office the Lokayukta or an Up-Lokayukta shall be ineligible for further employment (whether as the Lokayukta or an Up-Lokayukta) or in any other capacity under the Government of Uttar Pradesh or for any employment under, or office in any such local authority, corporation, Government company or society as is referred to in [sub-clause (v) of clause (j) of Section 2.] [Substituted by Section 3 of U.P. Act No. 7 of 1981 and shall be deemed always to have been substituted.](4)There shall be paid to the Lokayukta and the Up-Lokayuktas such salaries as are specified in the Second Schedule.(5)The allowances and pension, if any, payable to, and other conditions of service, of the Lokayukta or an Up-Lokayukta shall be such as may be prescribed :Provided that in prescribing the allowances and pension payable to, and other conditions of service of -(a)the Lokayukta, regard shall be had to the allowances and pension payable to and other conditions of service, of the Chief Justice of the High Court;(b)the Up-Lokayukta, regard shall be had to the allowances and pension payable to, and other conditions of service of a Judge of a High Court:Provided further that the allowances and pension, if any, payable to, and other conditions of service of the Lokayukta or an Up-Lokayukta shall not be varied to his disadvantage after his appointment.
