Section 5(1) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(1)The Ombudsman shall not be moved from his office except by an order made by the Governor on the ground of proved misbehaviour or incapacity after the High Court, on reference being made to it by the Governor has, on inquiry held in accordance with the procedure prescribed in that behalf by the High Court, reported that the Ombudsman ought on any such ground be removed.
