Section 6(2) in Delhi Lokayukta and Upalokayukta Act, 1995
(2)The procedure for the presentation of an address and for the investigation and proof of the mis-behaviour or incapacity of the Lokayukta or Upalokayukta under sub-section (1) shall be as provided in the Judges (Inquiry) Act, 1968 (51 of 1968), in relation to the removal of a Judge and accordingly, the provisions of that Act shall, subject to necessary modifications, apply in relation to the removal of the Lokayukta or Upalokayukta as they apply in relation to the removal of Judge.
