(1)Every person appointed as the Lokayukta shall hold office for a period of three years from the date he assumes his office:Provided that-(a)the Lokayukta may, in writing under his hand addressed to the Governor, resign his office;(b)the Lokayukta may be removed from office in the manner provided in section 6.(2)The Lokayukta shall before he enters upon his office, make and subscribe before the Governor, or some other person appointed in that behalf by him, an oath or affirmation according to the form set out for the purpose in the Schedule to this Act.(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.
