6. Term of office and other conditions of Service of the Lokpal.
(1)The person appointed as Lokpal shall hold office Term of office for a term of four years from the date on which, he enters upon his office :Provided that -(a)The Lokpal may, by writing under his hand addressed to the Governor, resign his office;(b)The Lokpal may be removed from his office in the manner provided in section 7 of this Act;(2)On ceasing to hold office the Lokpal shall be ineligible for further employment (whether as Lokpal or in any other capacity) under the State Government or in any employment under or office in any local authority, corporation, government company as is referred to in sub-clause (iv) of clause k) of section 2 of this Act.(3)The Lokpal shall be paid in respect of time spent on actual service salary at the rate of nine thousand rupees per month fixed or salary and allowances drawn by a sitting Judge of the Supreme Court or High Court :Provided that if the Lokpal is at the time of his appointment, in receipt of a pension (other than disability or wound pension) in respect of any previous service under the Government of India or under the Government of a State, his salary in respect of service as Lokpal shall be reduced -(a)by the amount of that pension;(b)if he has before such appointment, received in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension; and(c)if he has, before such appointment, received a retirement gratuity in respect of such previous service, by the pension equivalent of that gratuity.(4)[ The Lokpal shall be entitled without payment of rent the use of an official residence.(5)The allowances and pension payable, to and other conditions of service of the Lokpal shall be such as may be determined by the Governor having regard to the allowances and pension payable to and other conditions of service of the Judge of the Supreme Court, Chief Justice or Judge of the High Court and these shall not be varied to his disadvantage after his appointment.] [Substituted vide Act No. 1 of 1998.]
