Section 13A(3) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(3)[ Every member of the [Divisional Vigilance Committee] [Substituted by M.P. Act No. 25 of 1998 (w.e.f. 31-8-1998).] shall hold office for a term of 3 years and shall be eligible for re-appointment for another term not exceeding three years. However, no member shall hold office as such after he has attained the age of 70 years :Provided that the Chairperson or a member may resign his office before expiry of his term by sending a letter to the Lokayukt:Provided further that the Chairperson or a member may be removed by the State Government, on grounds of misconduct or physical or mental incapacity for discharging duties of the office, on the recommendations of the Lokayukt.(3-A) The minimum age for appointment as a member shall be thirty-five years.]
