(2)On ceasing to hold office, the Lokayukta and every Up-Lokayukta shall be ineligible for -(i)re-appointment as the Lokayukta or an Up-Lokayukta;(ii)any assignment or appointment which is required by law to be made by the Governor of Gujarat under his hand and seal;(iii)further employment to any other office of profit under the Government of Gujarat.
