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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tripura - Subsection

Section 5(1) in Tripura Lokayukta Act, 2008

(1)Every person appointed as the Lokayukta shall hold office for a period of three years from the date he assumes his office:Provided that-
(a)the Lokayukta may, in writing under his hand addressed to the Governor, resign his office;
(b)the Lokayukta may be removed from office in the manner provided in section 6.