Section 32(4) in The Himachal Pradesh Lokayukta Act, 2014
(4)Notwithstanding anything contained in sub-section (2), the Governor, may, by order, remove from the office, the Lokayukta, if he-(a)is adjudged an insolvent, or(b)engages, during his term of office in any paid employment outside the duties of his office; or(c)is in the opinion of the Governor, unfit to continue in office by reason of infirmity of mind or body.
