Section 5(3) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(3)On ceasing to hold office, the Lokayukta or an Up-Lokayukta shall be ineligible for further employment (whether as the Lokayukta or an Up-Lokayukta or in any other capacity)' under the Government of Rajasthan or the Central Government, or for any employment under, or office in, any such local authority corporation. Government company or society as is referred to in sub-clause (iv) of clause (i) of section 2. or for any employment under, or office in, any local authority in any Union Territory, which is notified by the Central Government in this behalf in the official Gazette, or any corporation (not being a local authority) established by or under a Central Act and owned or controlled by the Central Government, or any Government company within the meaning of section 617 of the Companies Act. 1956, (Central Act 1 of 1956) in which not less than fifty-one percent of the paid-up share capital is held by the Central Government, or any company which is a subsidiary of n company in which not less than fifty-one percent of the paid-up share capital is held by the Central government, or any society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860), which is subject to the control of the Central Government and which is notified by that Government in this behalf fin the Official Gazette.
