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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tripura - Subsection

Section 5(3) in Tripura Lokayukta Act, 2008

(3)On ceasing to hold office, the Lokayukta shall be ineligible for further appointment as the Lokayukta or for any employment under the State Government or under the local authority, University, statutory body or corporation, society, cooperative society, Government Company, or other body or corporation constituted by or under any State law.