Section 5(2) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(2)If the office of the Lokayukta or an Up-Lokayukta becomes vacant, or if the Lokayukta, or an Up-Lokayukta is by reason of absence or for any other reason whatsoever, unable to perform the duties of his office, those duties, shall until some other person appointed under Section 3 enters upon such office or, as the case may be, until the Lokayukta or such Up-Lokayukta resumes his duties, be performed, -(a)where the office of the Lokayukta becomes vacant or where he is unable to perform the duties of his office, by the Up-Lokayukta oi if there are two or more Up-Lokayuktas by such one of the Up-Lokayuktas as the Governor may by order direct;(b)where the office of an Up-Lokayukta becomes vacant or where he is unable to perform the duties of his office, by the Lokayukta himself or if the Lokayukta so directs by the other Up-Lokayukta or, as the case may be, such one of the other Up-Lokayuktas as may be specified in the direction.
