Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1)(a) in Delhi Lokayukta and Upalokayukta Act, 1995

(a)Lokayukta or Upalokayukta may, by writing under his hand addressed to the Lieutinant Governor, resign his office and such resignation shall be effective as soon as it is accepted by the Lieutenant Governor;