Section 6(3) in The Orissa Lokpal and Lokayuktas Act, 1995
(3)Notwithstanding anything contained in Sub-section (1), the Governor shall before removing the Lokpal or a Lokayukta, consult -(a)in the case of Lokpal, the Chief Justice of the High Court of Orissa and the Leader of the Opposition in the State Legislature; and(b)in the case of a Lokayukta, the Lokpal.
