(2)A person who has been a member of a political party at any time during the period of five years, immediately proceeding,-(a)the commencement of this Act, in the case of first appointment, after such commencement; or(b)the date on which the vacancy has arisen, in the case of any subsequent appointment;shall not be eligible to be appointed as the Lok Ayukta or an Upa-Lok Ayukta.
