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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1) in Bihar Lokayukta Act, 2011

(1)The Chairperson or Members may be removed from his office by the Governor on the ground of misbehaviour or incapacity and on no other ground.Provided that inquiry required to be held before such removal shall be held by a sitting High Court Judge to be nominated by the Chief Justice of Patna High Court.