Section 32 in The Himachal Pradesh Lokayukta Act, 2014
32. Removal and suspension of Lokayukta.
(1)The Lokayukta shall not inquire into any complaint made against him.(2)Subject to the provisions of sub-section (4), the Lokayukta shall be removed from his office by order of the Governor on grounds of proved misbehaviour or incapacity after the High Court, on a reference being made to it by the Governor on a petition signed by at least twenty five Members of State Legislative Assembly has, on an inquiry held in accordance with the procedure prescribed in that behalf, reported that the Lokayukta, ought to be removed on such ground.(3)The Governor may suspend from office the Lokayukta in respect of whom a reference has been made by the High Court under sub-section (2), on receipt of recommendations or interim order made by the High Court in this regard until the Governor has passed orders on receipt of the final report of the High Court on such reference.(4)Notwithstanding anything contained in sub-section (2), the Governor, may, by order, remove from the office, the Lokayukta, if he-(a)is adjudged an insolvent, or(b)engages, during his term of office in any paid employment outside the duties of his office; or(c)is in the opinion of the Governor, unfit to continue in office by reason of infirmity of mind or body.(5)If the Lokayukta is, or becomes, in any way concerned or interested in any contract or agreement made by or on behalf of the State Government or participates in any way in the profit thereof or in any benefit or emolument arising therefrom otherwise, than as a member and in common with the other members of an incorporated company, he shall, for purpose of sub-section (2) be deemed to be guilty of misbehaviour.
