Section 5(1) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(1)Every person appointed as the Lokayukta or an Upa-Lokayukta shall hold office for a term of five years from the date on which he enters upon his office:Provided that,-(a)the Lokayukta or an Upa-Lokayukta may, by writing under his hand addressed to the Governor; resign his office;(b)the Lokayukta or an Upa-Lokayukta may be removed from office in the manner specified in section 6.
