Section 4(2) in Andhra Pradesh Lokayukta Act, 1983
(2)A person appointed to be the Lokayukta or, as the case may be, the Upa-Lokayukta, shall, before he enters upon his office,-(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, cease to hold such office by resignation or otherwise; or(c)if he is connected with any political party, sever his connection with it; or(d)if he is carrying on any business, discontinue his participation (short of divesting himself of ownership) in the conduct and management of such business; or(e)if he is practising any profession, suspend to practice such profession.
