5. Term of office and other conditions of service of Lokayukta.
(1)A person appointed as the Lokayukta shall hold office for a term of five years from the date on which he enters upon his office;Provided that-(a)The Lokayukta may by writing under his hand addressed to the Governor resign his office;(b)The Lokayukta may be removed from office in the manner specified in section 6.(2)On ceasing to hold office, the Lokayukta shall be ineligible from further employment (whether as the Lokayukta or in any other capacity) under the State Government or for any employment under an office in any such local authority Corporation, Government Company or Society as is referred to in sub-clause (iii) of clause (i) of section 2.(3)There shall be paid to the Lokayukta such salary as is specified in the Second Schedule.(4)The Lokayukta shall be entitled without payment of rent to the use of an official furnished residence and the State Government shall be liable for payment of the charges on account of rates and taxes in respect thereof due to State Government or any local authority or Corporation.(5)The allowance and pension payable to, and other conditions of service of, the Lokayukta shall be such as may be prescribed;Provided that in prescribing the allowances and pension payable to, and their condition of service of, the Lokayukta regard shall be had to the allowances and pension payable to, and other conditions of service of, the Chief Justice of the Jharkhand High Court:Provided further that the allowance and pension payable to, and other conditions of service of the Lokayukta shall not be varied to his disadvantage after his appointment.
