4. Lokayukta or Upa-Lokayukta to hold no other Office.
(1)The Lokayukta or Upa-Lokayukta shall not be a Member of Parliament or a Member of the Legislative Assembly of any State, nor shall he hold any office of trust or profit (other than his office as the Lokayukta or Upa-Lokayukta, as the case may be), nor shall he be connected with any political party, nor shall carry on any business or practice any profession nor shall accept any assignment without prior approval of the Governor and accordingly, before he enters upon his office, a person appointed as the Lokayukta or Upa-Lokayukta, shall:-(a)if he holds any office of trust or profit, resign from such office;(b)if he is connected with any political party, sever his connection with it;(c)if he is carrying on any business, sever his connection (short of divesting himself of ownership) with the conduct and management of such business; or(d)if he is practicing any profession, suspend practice of such profession.(2)A person who has been a member of a political party and contested the elections of Parliament, Assembly, Panchayat, Zilla Panchayat or any other local body at any time during the period of five years immediately preceding:-(a)the commencement of this Act, in the case of first appointment, after such commencement; or(b)the date on which the vacancy has arisen, in the case of any subsequent appointment, shall not be eligible to be appointed as Lokayukta or Upa-Lokayukta.
