Section 5(2) in Manipur Rural Local Bodies Ombudsman Act, 2013
(2)The procedure of the presentation of an address under sub-section (1) and for the investigation and proof of the misbehaviour or incapacity of the Ombudsman shall be as provided in the Judges (Inquiry) Act, 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 Ombudsman as they apply in relation to the removal of a Judge.
