Section 6(1) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(1)Subject to the provisions of Article 311 of the Constitution, the Lokayukta or ah Up 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 a person who is or has been a Judge of the Supreme Court or a Chief Justice of High Court: and(ii)in respect of an Up-Lokayukta shall be held by a person appointed by the Governor being a person who is or has been a Judge of the Supreme Court or who is or has been a Judge of High Court.
