(1)Every person appointed as a Lokayukta or Up-Lokayukta shall hold office for a term of five years from the date on which he enters upon his office or till he attains the age of seventy-two years whichever is earlier :Provided that -(i)the Lokayukta or Up-Lokayukta may, by writing under his hand addressed to the Governor, resign from his office,(ii)the Lokayukta or Up-Lokayukta may be removed from office in the manner specified in section 6.
