(2)The procedure for the presentation of an address and for the investigation and proof of the misbehaviour or incapacity of the Lok Ayukta or an Upa-Lok Ayukta under sub-section (1) shall be as provided in the Judges (Inquiry) Act, 1968 (Central Act 51 of 1968), in relation to the removal of a Judge and accordingly, the provisions of that Act shall mutatis mutandis apply in relation to the removal of the Lok Ayukta and the Upa-Lok Ayukta, as they apply maculation to the removal of a Judge.
