Section 6 in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
6. Removal of Lokayukta or Upa-Lokayukta.
(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.(2)The person appointed under the proviso to sub-section (1) shall submit the report of his inquiry to the Governor who shall, as soon as may be, cause it to be laid before each House of the State Legislature.(3)Notwithstanding anything contained in sub-section (1), the Governor shall not remove the Lokayukta or an Upa-Lokayukta unless an address by each House of the State Legislature supported by a majority of the total membership of that House and a majority of not less than two-thirds of the members of that House present and voting, has been presented to the Governor in the same session for such removal.
