Section 5(3) in Andhra Pradesh Lokayukta Act, 1983
(3)On ceasing to hold office, the Lokayukta or Upa-Lokayukta shall be ineligible for re-appointment to that office and also for further employment for a period of five years either under the Government or any such local authority, Corporation, Government Company or Society as is referred to in sub-clause (v) of Clause (k) of Section 2.
