(1)On and from the date of notification to be issued by the Government in this behalf, there shall be established a body to be called the "Lokayukta".(2)The Lokayukta shall consist of,-(a)a Chairperson who is or has been a Judge of the High Court or a person with twenty-five years experience in anti-corruption policy, public administration, vigilance, finance and law; and(b)four Members, out of whom two shall be Judicial Members.(3)A person shall be eligible to be appointed,-(a)as a Judicial Member if he is or has been a Judge of the High Court or has put in twenty-five years of experience in State judiciary with impeccable record;(b)as a Non-Judicial Member if he has had twenty-five years of experience in anti-corruption policy, public administration, vigilance, finance and law.(4)The Chairperson or a Member shall not be,-(a)a Member of Parliament or a Member of the Legislative Assembly of any State or Union territory;(b)a person convicted of any offence;(c)a person of less than forty-five years of age, on the date of assuming office as Chairperson or Member, as the case may be;(d)a Member of any Panchayat or Municipality;(e)a person who has been removed or dismissed from service of the Union or a State and;(f)a person holding any office of trust or profit (other than his office as the Chairperson or a Member) or be connected with any political party or carry on any business or practice any profession.(5)A person who is appointed as the Chairperson or a Member, as the case may be, shall, before he enters upon his office, if,-(a)he holds any office of trust or profit, resign from such office; or(b)he is carrying on any business, sever his connection with the conduct and management of such business; or(c)he is practicing any profession, cease to practice such profession.
