(4)(a)Temporary or casual vacancy in the office of the Lokayukta shall be filled up in accordance with prescribed rules for a period not exceeding six months.(b)If the Lokayukta is unable to perform his duties for six months or more, the Governor may declare the office vacant;Provided that the Governor shall hear such Lokayukta before declaring such office as vacant.(c)A vacancy occurring in the office of the Lokayukta by reason of his death, resignation, retirement or removal shall be filled up as soon as * possible, but not later than three months from the date of occurrence of such vacancy.
