6. Term of office and other conditions of service of Lokpal.
(1)Every person appointed as the Lokpal shall hold office for a term of five years from the date on which he enters upon his office or till the age of seventy years, whichever is earlier. He would be eligible for re-appointment, for another term of five years or less, as the case may be, within the said age limit at the discretion of the State Government :Provided that -(a)the Lokpal may, by writing under his hand addressed to the Governor, resign his office and such resignation shall be effective as soon as it is accepted; and(b)the Lokpal may be removed from the office in the manner specified in Section 7.(2)A vacancy occurring in the office of the Lokpal shall be filled in as soon as possible.(3)On ceasing to hold office, the Lokpal shall be ineligible for further employment in any capacity under the State Government or any local authority, co-operative society, Government company, university, statutory corporation under the administrative control of the State Government.(4)There shall be paid to the Lokpal such salary as may be prescribed.(5)The allowances payable to, and other conditions of service of Lokpal shall be such as may be prescribed :Provided that in prescribing the allowances payable to, and other conditions of service of the Lokpal regard shall be had to the allowances payable to and other conditions of service of a serving Judge of the Supreme Court or the Chief Justice or Judge of a High Court, as the case may be :Provided further that the allowances payable and other conditions of service of the Lokpal shall not be varied to his disadvantage after his appointment.(6)The salaries and allowances payable to, or in respect of, the Lokpal shall be the expenditure charged on the Consolidated Fund of the State.
