The Lokpal and Lokayuktas Act, 2013

6. Term of office of Chairperson and Members.

The Chairperson and every Member shall, on the recommendations of the Selection Committee, be appointed by the President by warrant under his hand and seal and hold office as such for a term of five years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier:

Provided that he may—

a.      by writing under his hand addressed to the President, resign his office; or

b.     be removed from his office in the manner provided in section 37.