4. Lok Ayukta or Upa-Lok Ayukta not to hold any other office.
(1)The Lok Ayukta or the Upa-Lok Ayukta shall not be a member of the Parliament or of the Legislature of any State and shall not hold any office of trust or profit (other than his office as Lok Ayukta or Upa-Lok Ayukta) or carry on any business or practice any profession and accordingly, before entering upon his office, a person appointed as the Lok Ayukta or an Upa-Lok Ayukta shall, if he is practising any legal profession, suspend practice of such profession.(2)A person who has been a member of a political party at any time during the period of five years, immediately proceeding,-(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 the Lok Ayukta or an Upa-Lok Ayukta.
