- The Lokayukta shall not be a member of 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 be connected with any political party or carry on any business or practice any profession or hold any post of Chairman or Secretary of the Managing Committee of a School or College or hold any post of Chairman, Secretary or Treasurer of a Co-operative Society or hold any post in any Notified Area Committee, Municipality, Municipal Corporation or District Board, and accordingly before he enters upon his office a person appointed as the Lokayukta, shall-(a)if he is a member of Parliament or of the Legislature of any State, resign such membership; or(b)if he holds any office of trust or profit resign from such office, or(c)if he is connected with any political party, sever his connection with it, or(d)if he is carrying on any business, sever his connection (short of divesting himself of ownership) with the conduct and the management of such business, or(e)if he is practicing any profession, cease to practice such profession; or(f)if he is Chairman or Secretary or member of the Managing Committee of any School or College, resign from such office, or(g)if he is Chairman, Secretary or Treasurer or a Member of any Cooperative Society, resign from such office, or(h)if he holds any post in any Notified Area Committee, Municipality, Municipal Corporation or District Board, resign from such post.
