Section 6(12) in The Karnataka Lokayukta Act, 1984
(12)If the motion referred to in sub-section (2) is adopted by each House of the State Legislature in accordance with the provisions of sub-section (1), then the misbehaviour or incapacity of Lokayukta or Upalokayukta, as the case may be, shall be deemed to have been proved and an address praying for removal of Lokayukta or Upalokayukta shall be presented to the Governor of the State duly signed by the Speaker and the Chairman.
