5. Term of office and conditions of service of Lokyukta and Up-Lokayukta.
(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.(2)On ceasing to hold office, the Lokayukta and every Up-Lokayukta shall be ineligible for -(i)re-appointment as the Lokayukta or an Up-Lokayukta;(ii)any assignment or appointment which is required by law to be made by the Governor of Gujarat under his hand and seal;(iii)further employment to any other office of profit under the Government of Gujarat.(3)There shall be paid to the Lokayukta and to the Up-Lokayukta such salary as may be prescribed.(4)The allowances and pension payable to and other conditions of service of the Lokayukta and Up-Lokayukta shall be such as may be prescribed :Provided that in prescribing the allowances and pension payable to and other conditions of service of the Lokayukta or Up-Lokayukta, regard shall be had to the allowances and pension payable to and other conditions of service of the Chief Justice of the High Court and of a Judge of the High Court, respectively:Provided further that the allowances and pension payable to and other conditions of service of the Lokayukta or Up-Lokayukta shall not be varied to his disadvantage after his appointment.(5)The salaries, allowances and pension payable to or in respect of Lokayukta and Up-Lokayukta shall be the expenditure charged on the Consolidated Fund of the State.
