Section 8(1) in The Lokpal And Lokayuktas Act, 2013
(1)On ceasing to hold office, the Chairperson and every Member shall be ineligible for—(i)reappointment as the Chairperson or a Member of the Lokpal;(ii)any diplomatic assignment, appointment as administrator of a Union territory and such other assignment or appointment which is required by law to be made by the President by warrant under his hand and seal;(iii)further employment to any other office of profit under the Government of India or the Government of a State;(iv)contesting any election of President or Vice-President or Member of either House of Parliament or Member of either House of a State Legislature or Municipality or Panchayat within a period of five years from the date of relinquishing the post.
