4. Lokayukta or Upa- Lokayukta to hold no other office.
(1)The Lokayukta or Upa-Lokayukta shall not be a member of either House of Parliament or of a House of the Legislature of any State, nor shall behold any office of trust or profit (other than his office as the Lokayukta or, as the case may be, Upa-Lokayukta) or shall be connected with any political party, or shall carry on any business or practice any profession.(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 practise such profession.
