4. Disabilities in case of Lokyukta and Up-Lokayukta.
(1)The Lokayukta and Up-Lokayukta shall not be a Member of the Parliament or a Member of the Legislature of any State and shall not hold any office of trust or profit (other than his office as the Lokayukta or Up-Lokayukta or be connected with any political party or shall not carry on any business or practice any profession and accordingly, before he enters upon his office, a person appointed as a Lokayukta or Up-Lokayukta shall,-(i)if, he is a Member of Parliament or of the Legislature of any State, resign such membership; or(ii)if, he holds any office of trust or profit, resign from such office; or(iii)if, he is connected with any political party, sever his connection with it; or(iv)if, he is carrying on any business, sever his connection (short of divesting himself of ownership) with the conduct and management of such business; or(v)if, he is practicing any profession, suspend practice of such profession.(2)A person shall be disqualified for appointment as a Lokayukta or Up-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, daughter, and son's wife.(3)A person shall be disqualified for appointment as Up-Lokayukta (Administrative) if he has been dismissed from the service of the Government or has been convicted and sentenced to imprisonment for a criminal offence.
