Section 6(1) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(1)Subject to the provisions of article 311 of the Constitution, the Lokayukta or an Upa-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:-(i)in respect of Lokayukta shall only be held by a person appointed by the Governor being person who is or has been a Judge of the Supreme Court or a Chief Justice of a High Court; and(ii)in respect of an Upa-Lokayukta shall be held by a person appointed by the Governor being person who is or has been a Judge of the Supreme Court or who is or has been a Judge of a High Court.
