Section 4(1) in The Orissa Lokpal and Lokayuktas Act, 1995
(1)The Lokpal or a 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 Lokpal or, as the case may be, a Lokayukta), or be connected with any political party or carry on any business or practice or any profession.
