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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3) in Kerala Lok Ayukta Act, 1999

(3)On ceasing to hold office, the Lok Ayukta or an Upa-Lok Ayukta shall not be eligible for further employment to any office of profit under the Government or n any authority, corporation, company, society or university referred to in item (vii) of clause (o) of section 2.