Section 6(1) in The Orissa Lokpal and Lokayuktas Act, 1995
(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.
