(1)Subject to the provisions of Article 311 of the Constitution of India the [ - ] [Words 'Presiding Lokpal and Up' omitted vide Act No. 1 of 1998.] Lokpals may be removed from their respective offices 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 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 or Judge of the High court.(2)Notwithstanding anything contained in sub-section (1) the Governor shall not remove the [Lokpal] [Word 'Presiding Lokpal and Up Lokpal' substituted vide Act No. 1 of 1998.] unless an address by the State Legislature supported by a majority of the total membership of the House and a majority of not less than two third of the members of the House present and voting, has been presented to the Governor in the same session for such removal.
