Section 4 in The Orissa Lokpal and Lokayuktas Act, 1995
4. Lokpal or Lokayukta to hold no other office.
(1)The Lokpal or a 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 Lokpal or, as the case may be, a Lokayukta), or be connected with any political party or carry on any business or practice or any profession.(2)A person appointed to be the Lokpal or, as the case may be, the Lokayukta, shall-(a)if he is a member of Parliament or of the Legislature of any State resign such membership;(b)if he holds any office of trust or profit, resign from such office;(c)if he is connected with any political party, sever his connection with it;(d)if he is carrying on any business, sever his connections in the conduct and management of such business ; or(e)if he is practising any profession, suspend to practise such profession.
