Section 6 in The Orissa Lokpal and Lokayuktas Act, 1995
6. Removal of Lokpal or Lokayukta.
(1)Subject to the provisions of Article 311 of the Constitution, the Lokpal or a Lokayukta may be removed from his office by the Governor on the ground of misbehaviour or incapacity and on no other ground :Provided that the inquiry required to be held under Clause (2) of the said article before such removal shall be held by a person appointed by theGovernor being a person who is or has been a Judge of the Supreme Court or of a High Court other than the High Court of Orissa.(2)The person appointed under the proviso to Sub-section (1) shall submit the report of his inquiry to the Governor.(3)Notwithstanding anything contained in Sub-section (1), the Governor shall before removing the Lokpal or a Lokayukta, consult -(a)in the case of Lokpal, the Chief Justice of the High Court of Orissa and the Leader of the Opposition in the State Legislature; and(b)in the case of a Lokayukta, the Lokpal.
