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[Cites 0, Cited by 1] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(5) in Delhi Lokayukta and Upalokayukta Act, 1995

(5)A vacancy occurring in the office of the Lokayukta or an Upalokayukta by reason of his death, resignation, removal or otherwise shall be filled in as soon as possible but not later then six months from the date of occurrence of such vacancy.