- The Lokayukta shall not be a member of Parliament or a member of the Legislature of any State and shall not hold any office of trust or profit (other than his office as the Lokayukta) or be connected with any political party or shall not carry on any business or practise any profession: and accordingly before he enters upon his office, a person appointed as the Lokayukta shall,-(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, resign from such office; or(c)if he is connected with any political party, sever his connection with it; or(d)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(e)if he is practising any profession, suspend practice of such profession.(2)A person shall be disqualified for appointment as a Lokayukta or for continuing to hold any such post if any member of his family has entered into any commercial contract with the State Government and the contract is subsisting or has any other dealing with the State Government relating to any business of a commercial nature.Explanation: - For the purpose of sub-section (2), the expression "family" means wife, husband, son, unmarried daughter, and son's wife.
